- The Chairperson and every Member shall, on the recommendations of the Selection Committee, be appointed by the Governor by warrant under his hand and seal and hold office as such for a term of five years from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier:Provided that he may, -(a)by writing under his hand addressed to the Governor, resign his office; or(b)be removed from his office in the manner provided in this Act.
