Section 7 in The Railway Claims Tribunal Act, 1987
7. Term of office .-The Chairman, Vice-Chairman or other Member shall hold office as such for a term of five years from the date on which he enters upon his office or until he attains,-
(a)in the case of the Chairman, the age of sixty-five years; and(b)in the case of the Vice-Chairman or any other Member, the age of sixty-two years, whichever is earlier.
