Section 5(1) in The Insurance Regulatory and Development Authority Act, 1999
(1)The Chairperson and every other whole-time member shall hold office for a term of 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 a Chairperson after he has attained the age of sixty-five years:Provided further that no person shall hold office as a whole-time member after he has attained the age of sixty-two years.
