Section 6 in Uttar Pradesh Education Service Selection Commission Act, 2019
6. Term of office and conditions of service of Chairperson and members.
(1)Subject to the provisions of this Act, the Chairperson and a member shall hold office for a term of five years, from the date of assumption of office thereof or till he/she attains the age of sixty five years whichever is earlier.(2)No person shall hold office of the Chairperson or a member for more than two consecutive terms.(3)The Chairperson or a member may resign his office by writing under his/her hand addressed to the State Government, but he/she shall continue in office until his/her resignation is accepted by the State Government.(4)The office of the Chairperson or the members shall be whole time and the terms and conditions of service of the Chairperson or the member, shall be such as the State Government may, by order, direct.
