Section 4(3) in Chhattisgarh Value Added Tax Rules, 2006
(3)(a)The Chairman shall hold office as such for a term of live years from the date on which he assumes charge or until he attains the age of sixty five years whichever is earlier.(b)The Member shall hold office as such for a term of two years from the date on which he assumes charge or until he attains the age of sixty-two years, whichever is earlier.
