Section 26 in Punjab Rights of Persons with Disabilities Rules, 2019
26. Term of the State Commissioner.
(1)The State Commissioner shall be appointed on full -time basis for a period of three years from the date on which he assumes office, or till he attains the age of sixty-five years, whichever is earlier.(2)A person may serve as State Commissioner for maximum two terms, subject to the upper age limit of sixty-five years.
