(5)[ The tenure of the Chairman and members shall be five years, but shall not be beyond the age of 65 years in case of Chairman and 62 years in case of members, and the salary and other conditions of service of the Chairman and members shall be such as may be prescribed.] [Substituted by M.P. Act No. 12 of 2006.][Proviso omitted] [Omitted by M.P. Act No. 20 of 2010.]
