Section 1510 in Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991
1510.
Object and Reason.- The Committee on Electoral Reforms have made certain recommendations with regard to the terms and and conditions of service of the Chief Election Commissioner and the other Election Commissioners. After having studied those recommendations, the Government have decided that the salary, pension and other conditions of service of the Chief Election Commissioner should be equivalent to those of a Judge of the Supreme Court and the Comptroller and Auditor-General of India. It is also decided that the salary, pension and other conditions of service of the Election Commissioners should be equivalent to those of a Judge of a High Court.2. The Bills seeks to achieve the above objects. -Gazette of India, 31-5-1990, Pt. II - Section 2, Ext. p. 19.Act 4 of 1994 :- The President in exercise of his powers under Article 324(2) of the Constitution fixed the number of Election Commissioners other than the Chief Election Commissioner at two with effect from 1-10-1993. To provide for better transaction of business in the multi-member Election Commission as also to bring on par the conditions of service of Election Commissioners with that of the Chief Election Commissioner in matters relating to salary, term of office, pension and other conditions of service, the President promulgated the Chief Election Commissioner and other Election Commissioners (Conditions of Service) Amendment Ordinance, 1993 on 1-10-1993.2. The Bill seeks to replace the aforesaid Ordinance. -Gazette of India, 6-12-1993, Pt. II - Section 2, Ext. p. 13.[25th January, 1991]An Act to determine the conditions of service of the Chief Election Commissioners and other Election Commissioners [and to provide for the procedure for transaction of business by the Election Commission and for matters] [Substituted for the word "and for matters" by Act 4 of 1994] connected therewith or incidental thereto.Be it enacted by Parliament in the Forty-first Year of the Republic of India as follows:-
