Section 3 in The Bihar State Election Authority Act, 2008
3. Constitution of State Election Authority.
(1)The State Government, on and from appointed day shall constitute an Election Authority, which shall have jurisdiction to conduct election of any Managing Committee in the manner provided in this Act and rules framed thereunder.(2)The State Election Authority shall be headed by a Chief Election Officer and for discharge of his duties and responsibilities may be assisted by as many Deputy Chief Election Officers as the State Government may by notification appoint.(3)Chief Election Officer may either be serving or a retired officer, who shall have not less than 10 years of administrative experience out of which last three years must be in the rank and status of Secretary to the State Government.(4)The Chief Election Officer shall be appointed for a tenure of five years or uptill the age of seventy years, whichever is earlier:Provided that tenure of five years shall be renewable at the option of the State Government uptill the age of seventy years:Provided also that State Government may prematurely terminate the tenure of the Chief Election Officer and in the event of premature termination of the tenure, he shall be entitled to compensation equivalent to three months pay and allowances and no other allowance shall be admissible.
