Section 129 in The Constitution of Jammu and Kashmir
129. Appointment and term of office of members.
(1)The Chairman and other members of the Commission shall be appointed by the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] :Provided that as nearly as may be one-half of the members of the Commission shall be persons who at the dates of their respective appointments have held office for at least ten years under the Government.(2)A member of the Commission shall hold office 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 -(a)a member of the Commission may, by writing under his hand addressed to the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.], resign his office;(b)a member of the Commission may be removed from his office in the manner hereinafter provided.(3)A person who holds office as a member of the Commission shall, on the expiration of his term of office, be ineligible for reappointment to that office.
