Section 4(1) in Jammu and Kashmir State Finance Commission for Panchayats and Municipalities Act, 2011.
(1)The Chairperson and Members shall hold office as such for a term of one year from the date on which they enter upon their office or until they submit the report to the Government or attain the age of sixty-five years, whichever is earlier:Provided that the Government may for reasons to be recorded in writing, extend the term of the Commission for a period not exceeding six months:Provided further that any member may, by writing under his hand, addressed to the Government, resign from the office.
