Section 11 in The National Environment Appellate Authority (Salary, Allowances And Conditions Of Service Of Chairperson And Vice-Chairperson) Rules, 1998
11. Tenure of Vice-Chairperson.
- A Vice-Chairperson shall hold office for a period of three years from the date on which he/she enters upon his/her office but shall be eligible for re-appointment for another term of three years : Provided that no Vice-Chairperson shall hold office as such after he/she has attained the age of sixty five years, whichever is earlier.
