Section 6 in The Protection of Human Rights Act, 1993
6. [ Term of office of Chairperson and Members. [Substituted by Act 43 of 2006, Section 6, for Section 6 (w.e.f. 23.11.2006).]
(1)A person appointed as Chairperson shall hold office for a term of [three years] from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier [and shall be eligible for re-appointment] [Inserted by Act No. 19 of 2019, dated 27.7.2019.].(2)A person appointed as a Member shall hold office for a term of [three years] [Substituted 'five years' by Act No. 19 of 2019, dated 27.7.2019.] from the date on which he enters upon his office and shall be eligible for re-appointment [***] [Omitted 'for another term of five years' by Act No. 19 of 2019, dated 27.7.2019.]:Provided that no Member shall hold office after he has attained the age of seventy years.(3)On ceasing to hold office, a Chairperson or a Member shall be ineligible for further employment under the Government of India or under the Government of any State.]
