Section 6(3) in Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991
(3)[] [Original sub-section 4 is re-numbered as sub-section 3 by Act 04 of 1994, section 7(c)] Except where the Chief Election Commissioner or an Election Commissioner demits office by resignation, he shall be deemed, for the purpose of this Act, to have den-fitted his office if, and only if,(a)he has completed the term of office specified in section 4, or(b)he has attained the age of sixty ,five years [* * * *] [Certain word omitted by Act 04 of 1994, section 7(c)](c)his demission of office is medically certified to be-necessitated by ill-health.
