Section 24 in Protection of Human Rights Act, 1993
24. [ Term of office of Chairperson and Members of the State Commission. [Substituted by Act 43 of 2006, section. 15, for section 24 (w.e.f. 23-11-2006).]
(1)A person appointed as Chairperson shall 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 seventy years, whichever is earlier.(2)A person appointed as a Member shall hold office for a term of five years from the date on which he enters upon his office and shall be eligible for re-appointment for another term of five years:Provided that no Member shall hold office after he has attained the age of seventy years.(3)On ceasing to hold office, a Chairperson or a Member shall be ineligible for further employment under the Government of a State or under the Government of India.] [Substituted by Act 43 of 2006, Section. 12, for sub-section (2) (w.e.f. 23-11-2006).]
