Section 62(6) in Uttar Pradesh Value Added Tax Act, 2008
(6)The Chairman and member shall hold office as such for a term of three years from the date he enters upon his office:Provided that no Chairman or other member shall hold office as such after he has attained.(a)in the case of Chairman the age of sixty five years, and(b)in the case of any other Member the age of sixty two years.
