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[Cites 0, Cited by 3] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Petroleum And Natural Gas Regulatory Board Act, 2006

(2)The Chairperson and other members shall hold office for a term of five years from the date on which they enter upon their offices or until they attain the age of sixty-five years, whichever is earlier:Provided that the Chairperson and other members shall not be eligible for re-appointment.Explanation.-For the purposes of this section, appointment of a member as Chairperson shall not be deemed to be re-appointment.