Section 2 in THE CONSTITUTION (FORTY-FIRST AMENDMENT) ACT, 1976
2. Amendment of article 316.-
In article 316 of the Constitution, in clause (2), for the words "sixty years", the words "sixty-two years" shall be substituted.[The Constitution (Forty-First Amendment) Act, 1976, changed the retirement age of the Chairman and members of the State Public Service Commissions from 60 to 62 years, by amending Article 316(2) of the Constitution. However, it was later amended to 58 for employees of the All-India Services, the Central Government, and many State governments. Consequently, they are not interested in joining the Commission because they will only have two years to serve, which is seen as undesirable for the efficient functioning of the Commission.Also Refer]
