Section 5 in Gujarat Educational Institutions Services Tribunal Act, 2006
5. Term of office and conditions of service of member of Tribunal.
(1)The member shall hold office for a term of five years from the date on which he enters upon his office and may be eligible for reappointment for another term of five years:Provided that no member shall hold office as such after he has attained the age of sixty-five years.(2)A member may, by notice in writing under his hand address to the State Government, resign his office and such resignation shall take effect from the date it is accepted by the State Government.(3)The salaries and allowances payable to, and other terms and conditions of service of member shall be such as may be prescribed.
