Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Font Size
Saturation
Help

Section 22B

Term of office of members of Authority

Section

Section Number

22B

Chapter

CHAPTER V - MISCONDUCT

Act

Company Secretaries Act, 1980

Year

Term of office of members of Authority

Term of office of members of Authority

Term of office of members of Authority.

22B. A person appointed as a member shall hold office for a term of three years from the date on which he enters upon his office or until he attains the age of sixty-two years, whichever is earlier.

Footnotes