Section 26 in The Warehousing (Development And Regulation) Act, 2007
26. Tenure of office of Chairperson and other members.—
(1)The Chairperson and every other member shall hold office for a term not exceeding five years from the date on which he enters upon his office and shall be eligible for reappointment:Provided that no person shall hold office as the Chairperson or other member after he has attained the age of sixty-five years.(2)Notwithstanding anything contained in sub-section (1), a member may—(a)relinquish his office by giving in writing to the Central Government notice of not less than three months; or(b)be removed from his office in accordance with the provisions of section 27.
