Section 129(2) in The Constitution of Jammu and Kashmir
(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.
