Section 5 in The U.P. Higher Education Services Commission Act, 1980
5. Terms of office and conditions of service of members. -
(1)Every member shall, unless he becomes disqualified for continuing as such under the rules that may be made under this Act, hold office for a term of [two years] [Substituted by U.P. Act No. 42 of 2007 (w.e.f. 15.6.2007).].(2)No person shall be a member of the Commission for more than two consecutive terms.(3)A member of the Commission may resign his office by writing under his hand addressed to the State Government, but he shall continue in office until his resignation is accepted by the State Government.(4)The office of the members shall be whole-time and the terms and conditions of their service shall be such as the State Government may by order direct.(5)Notwithstanding anything contained in this section,no person shall be appointed or continue as a member of the Commission, if he has attained the age of sixty-two years.(6)[ The provisions of sub-section (1) as amended by the Uttar Pradesh Higher Education Services Commission (Amendment) Act, 2007 shall apply also to every member holding office immediately before the commencement of the said Act.] [Substituted by U.P. Act No. 42 of 2007 (w.e.f. 15.6.2007).]
