Section 10FT in The Companies (Second Amendment) Act, 2002
10FT. Term of office of Chairperson and Members.- The Chairperson or a Member of the Appellate Tribunal shall hold office as such for a term of three years from the date on which he enters upon his office, but shall be eligible for re- appointment for anot er term of three years: Provided that no Chairperson or other Member shall hold office as such after he has attained,-(a) in the case of the Chairperson, the age of seventy years;
(b)in the case of any other Member, the age of sixty- seven years.
