Section 3(8) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(8)The Chairman, Vice-Chairman or other member shall hold office as such for a term of five years from the date on which he enters upon his office but shall be eligible for re-appointment for another term of five years:Provided that no Chairman, vice-Chairman or other member shall held office as such after he has attained,(a)[ in the case of Chairman or Vice-Chairman, the age of sixty-seven years, and [Substituted by section 3 of Uttarakhand Act no 34 of 2013.](b)in the case of any other member the age of sixty-five years.]
