Section 6 in Punjab Water Resources (Management and Regulation) Act, 2020
6. Term of office salary and allowances and other conditions of service of Chairperson and Members of the Authority.
(1)No person shall serve as Chairperson or other Member if he has attained the age of seventy years.(2)Chairperson or other Members shall hold office for a term, as may be specified, but not exceeding five years at a time, from the date on which he enters upon his office:Provided that, no person shall serve as Chairperson or other Member for more than two terms.(3)The salary and allowances and other terms and conditions of service of the Chairperson and other Members shall be such as may be specified.(4)The salary and allowances and other conditions of service of the Chairperson and other Members shall not be varied to their disadvantage after appointment.(5)The Chairperson and every Member shall, before entering upon his office, make and subscribe to an oath of office and secrecy in such form and in such manner and before such Authority, as may be specified.(6)Notwithstanding anything contained in sub-section (1), the Chairperson or any Member may,-(i)relinquish his office by giving in writing to the Chief Secretary, a notice of not less than three months; or(ii)be removed from his office in accordance with the provisions of section 7 of this Act,
