45. Term of office and conditions of service of members.
- The term of office of the members shall ordinarily be five years and their conditions of service shall be such as may be prescribed:Provided that no person shall be appointed as Chairperson or member after he attains the age of sixty-two years or shall serve in such capacity after he attains the age of sixty-five years:Provided further that the State Government may, in its discretion, terminate the term of office of any member, including the Chairperson, at any time by giving a notice of three months or the salary and allowances in lieu thereof.
