Section 6 in The Punjab State Election Commission Act, 1994
6. Term of Office.
(1)The Election Commissioner shall hold office for a term of five years from the date he assumes his office:Provided that where the Election Commissioner attains the age of [Sixty five years] [Substituted for 'sixty-four years' by Punjab Act No. 14 of 2003.] before the expiry of the said term of five years, he shall vacate his office on the date on which he attains the said age:Provided further that the Election Commissioner may, at any time, by writing under his hand, addressed to the Governor, resign his office.(2)The Election Commissioner shall not be removed from his office except in like manner and on the like grounds as a Judge of a High Court.
