Section 3(4) in The Bihar State Election Authority Act, 2008
(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.
