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[Cites 0, Cited by 18] [Article 243K] [Constitution]

Constitution Subarticle

Article 243K(2) in Constitution of India

(2)Subject to the provisions of any law made by the Legislature of a State the conditions of service and tenure of office of the State Election Commissioner shall be such as the Governor may by rule determine:Provided that the State Election Commissioner shall not be removed from his office except in like manner and on the like ground as a Judge of a High Court and the conditions of service of the Slate Election Commissioner shall not be varied to his disadvantage after his appointment.