Section 3 in The National Environment Appellate Authority (Salary, Allowances And Conditions Of Service Of Members) Rules, 1998
3. Tenure.
- A Member shall hold office for a period of three years from the date on which he enters upon his office, but shall be eligible for re-appointment for another term of three years;Provided that no Member shall hold office as such after he has attained the age of sixty-five whichever is earlier.
