Section 8 in The Haryana Staff Selection Commission Act, 2004
8. Term of office.
- The Chairman/member shall hold office for a period of three years. The Government can, however, extend the term of a Chairman/member for another period of two years :Provided that the Chairman or a member on attaining the age of 65 years shall cease to be a Chairman/member of the Commission, as the case may be :Provided further that the appointment of a Chairman/member may be terminated after holding an enquiry about his misconduct by an officer not below the rank of Financial Commissioner :Provided further that the Chairman or a member may tender their resignation to the Government at any time and it shall be effective from the date of its acceptance.
