8. Terms of office of Chairperson and other Members .-
The Chairperson and every member shall hold office as such for a term of five years from the date on which he enters upon his office but shall be eligible for re-appointment:Provided that no Chairperson or other Member shall hold office as such after he has attained,-(a)in the case of Chairperson, the age of sixty-eight years; and(b)in the case of any other Member, the age of sixty-five years.
