Section 6 in The Jammu and Kashmir Protection of Human Rights Act, 1997
6. Term of office of Members.
(1)A person appointed as Chairperson shall hold office for a term of three years from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier.(2)A person appointed as a Member shall hold office for a term of three years from the date on which he enters upon his office and shall be eligible for re-appointment for another term of [three years] [Substituted for the words five years' by Act No. XXIII of 1997, section 3.]:Provided that no Member shall hold office after he has attained the age of seventy years.(3)On ceasing to hold office, a Chairperson or a Member shall be ineligible for further employment under the Government of India or under the Government of the State.
