Section 4(1) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008
(1)The Chairman and Members of the Tribunal shall hold office for a term of three years from the date on which he assumes the office or until he attains the age of seventy years, whichever is earlier." (Subsitituted by Bihar Public Works Contracts Disputes Arbitration Tribunal (Amendment) Act, 2020)
