Section 36A(1) in Jammu and Kashmir Panchayati Raj Act, 1989
(1)The State Election Commissioner shall hold office as such for a term of five years from the date on which he enters upon his office or until he attains the age of sixty five years, whichever is earlier :Provided that he may -(a)by writing under his hand addressed to the Governor resign his office ; or(b)be removed from his office in the manner provided in section 36 B.
