53F. Term of office of Chairperson and Members of Appellate Tribunal. -
The Chairperson or a Member of the Appellate Tribunal shall hold office as such for a term of five years from the date on which he enters upon his office, and shall be eligible for re-appointment: Provided that no Chairperson or other Member of the Appellate Tribunal shall hold office as such after he has attained,-(a)in the case of the Chairperson, the age of sixty-eight years;(b)in the case of any other Member of the Appellate Tribunal, the age of sixty-five years.
