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28. Term of office - The Chairperson and every other Member shall hold office as such for a term of five years from the date on which he enters upon his office: Provided that no Chairperson or other Member 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, the age of sixty-five years. |