Section 24(2) in The Protection of Human Rights Act, 1993
(2)A person appointed as a Member shall hold office for a term of [three years] [Substituted 'five years' by Act No. 19 of 2019, dated 27.7.2019.] from the date on which he enters upon his office and shall be eligible for re-appointment [***] [Omitted 'for another term of five years' by Act No. 19 of 2019, dated 27.7.2019.]:Provided that no Member shall hold office after he has attained the age of seventy years.
