Section 6(2) in The Jammu and Kashmir Protection of Human Rights Act, 1997
(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.
