19. Terms of office and conditions of service of Chief Commissioner and Commissioners.
(1)The Chief Commissioner shall hold office for a term of five years from the date on which he raters upon his office:Provided that no Chief Commissioner shall hold office as such after he has attained the age of sixty-five years.(2)Every Commissioner shall hold office for a term of five years from the date on winch he enters upon his office or till he attains the age of sixty-five years, whichever is earlier.Provided that every Commissioner who have not attained the age of sixty five years, shall, on vacating his office under this sub-section, be eligible for appointment as the Chief Commissioner:Provided further that where the Commissioner is appointed as the Chief Commissioner, his term of office shall not be more than five years in aggregate as the Commissioner and the Chief Commissioner.(3)The Chief Commissioner or a Commissioner may, at any time, by writing under his hand addressed to the State Government, resign from his office:Provided that the Chief Commissioner or a Commissioner may be removed from his office in the maimer, as specified under section 20.(4)The salaries and allowances payable to and other terms and conditions of service of,-(a)the Chief Commissioner shall be the same as that of not less than an Additional Chief Secretary of the State Government;(b)the Commissioner shall be the same as that of not less than Commissioner and Secretary of the State Government:Provided that if the Chief Commissioner or a Commissioner, at the time of his appointment is, in receipt of a pension, other than a disability or wound pension, in respect of any previous service under the Central Government or the State Government, his salary in respect of the service as the Chief Commissioner or a Commissioner shall be reduced by the amount of that pension including any portion of pension which was commuted and pension equivalent of other forms of retirement benefits excluding pension equivalent of retirement gratuity:Provided further that where the Chief Commissioner or a Commissioner if, at the time of his appointment is, in receipt of retirement benefits in respect of any previous service rendered in a Corporation established by or under any Central Act or State Act or a Government company owned or controlled by the Central Government or the State Government, his salary in respect of the service as the Chief Commissioner or the Commissioner shall be reduced by the amount of pension equivalent to the retirement benefits:Provided also that the salaries, allowances and other conditions of Service of the Chief Commissioner and the Commissioners shall not be varied to their disadvantage after their appointment.
