Section 47 in Real Estate (Regulation And Development) Act, 2016
47. Term of office of Chairperson and Members
(1)The Chairperson of the Appellate Tribunal or a Member of the Appellate Tribunal shall hold office, as such for a term not exceeding five years from the date on which he enters upon his office, but shall not be eligible for re-appointment:Provided that in case a person, who is or has been a Judge of a High Court, has been appointed as Chairperson of the Tribunal, he shall not hold office after he has attained the age of sixty-seven years:Provided further that no Judicial Member or Technical or Administrative Member shall hold office after he has attained the age of sixty-five years.(2)Before appointing any person as Chairperson or Member, the appropriate Government shall satisfy itself that the person does not have any such financial or other interest, as is likely to affect prejudicially his functions as such member.
