Section 5(1) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
(1)The Chairperson and every Member shall hold office as such for a term of three years from the date on which he assumes office :Provided that the Chairperson or Member shall not hold office for more than two terms :Provided further that the Chairperson or Member shall not hold office as such after he has attained-(a)in a case of the Chairperson, the age of sixty-five years ; and(b)in the case of a member, the age of sixty two years.
