Section 3(5) in The West Bengal Taxation Tribunal Act, 1987.
(5)A Judicial Member who is qualified to be a Judge of the High Court and a Technical Member shall hold office for a term of five years from the date on which they enter upon their offices or until they attain the age of 62 years whichever is later.]] :Provided further that the Chairman who has entered upon his office [before the 1st day of April, 2007] [Words, figures and letters substituted for the words, figures and letters 'before the 15th day of February, 2003' by W.B. Act 3 of 2007.] shall continue to hold office for a term of five years from the date on which he enters upon his office or until he attains the age of sixty-eight years, whichever is earlier.
