Section 14(6) in Assam Land Grabbing (Prohibition) Act, 2010
(6)The Chairman or other members shall hold office as such for a term of 3 (three) years from the date on which he enters his office :Provided that the Government may re-appoint the Chairman or any. other members after expiry of the original term of three years unless such Chairman or member has not attained the age of sixty five years or sixty two yearn respectively:Provided further that while making re-appointment of Chairman or any other member, the provisions provided under the provides of sub-section (3) shall be followed.
