Section 67 in The Jammu and Kashmir Electricity Act, 2010
67. Term of office and conditions of service of Members.
(1)The Chairperson and Members shall hold office for a term of five years from the date they enter upon their office :Provided that the Chairperson and Members shall not be eligible for re-appointment in the Commission :Provided further that no Chairperson or Member shall hold office as such after he has attained the age of sixty-five years.(2)The salary, allowances and other terms and conditions of service of the Chairperson and the Members shall be such as may be prescribed :Provided that the salary, allowances and other terms and conditions of service of the Chairperson or the Members shall not be varied to their disadvantage after appointment.(3)The Chairperson and Members shall, before entering upon their office, make and subscribe to an oath of office and secrecy in such form and in such manner and before such authority as may be prescribed.(4)Notwithstanding anything contained in sub-section (1), the Chairperson or a Member may,(a)relinquish his office by giving in writing to the Government a notice of not less than three months ; or(b)be removed from his office in accordance with the provisions of section 69.(5)The Chairperson or any Member ceasing to hold office as such shall -(a)not accept any commercial employment for a period of two years from the date he ceases to hold such office; and(b)not represent any person before the Central Commission or any State Commission in any manner.Explanation : - For purposes of this sub-section, "commercial employment" means employment in any capacity in any organization which has been a party to the proceedings before the Commission or employment in any capacity under, or agency of, a person engaged in trading, commercial, industrial or financial business in electricity industry and includes a Director of a company or partner of a firm or setting up practice either independently or as partner of a firm or as an advisor or a consultant.
