Section 6 in New Delhi International Arbitration Centre Act, 2019
6. Terms and conditions, etc., of Chairperson and Members.
(1)The Chairperson and Members shall hold office for a term of three years from the date on which they enter upon their office and shall be eligible for re-appointment:Provided that no Chairperson or Member shall hold office as such after he has attained the age of seventy years in the case of Chairperson and sixty-seven years in the case of a Member.(2)The terms and conditions, salaries and allowances payable to the Chairperson and Full-time Member shall be such as may be prescribed.(3)The term of office of a Member appointed to fill a casual vacancy shall be for the remainder of the term of the Member in whose place he has been appointed.(4)The Part-time Member shall be entitled to such travelling and other allowances as may be prescribed.
