Section 6 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
6. Term of office and other conditions of service of Chairperson and Members
(1) The Chairperson and every other Member shall hold office as such for a term of three years from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier:Provided that he may,(a)by writing under his hand addressed to the Governor, resign his office; Or(b)be removed from his office in the manner provided in section 7.(2)On ceasing to hold office, the Chairperson and every other Member shall be ineligible for -(i)reappointment in the Accountability Commission;(ii)any other assignment or appointment which is required by law to be made by the Governor by warrant under his hand and seal; and(iii)further employment to any other office of profit under the Government of India or the Government of a State.(3)The salary, allowances and other conditions of service of -(i)the Chairperson shall be the same as those of the Chief Justice of the High Court; and(ii)a Member shall be the same as those of a sitting Judge of the I high Court:Provided that if the Chairperson or a Member is, at the time of his appointment, in receipt of a pension (other than a disability or wound pension) in respect of any previous service under the Government of India or under the Government of a State, his salary in respect of service as the Chairperson or, as the case may be, as a Member, be reduced,(a)by the amount of that pension; and(b)if he has, before such appointment, received, in lieu of a portion of the pension due to him in respect of such previous service, the commuted value thereof, by the amount of that portion of the pension:Provided further that the salary, allowances and other conditions of service of, the Chairperson or a Member shall not be varied to his disadvantage after his appointment.
