(1)The Chairman and other members of the Board shall be appointed for such period not exceeding five years as the Central Government may in each case deems fit:Provided that the Chairman and the [other member shall not hold office] [Substituted by Notification No. G.S.R. 788(E), dated 10.8.2016 (w.e.f. 14.3.2013).] as such after he has attained,-(a)in the case of Chairman, the age of sixty-five years; and(b)in the case of any other Member, the age of sixty-two years.
