Section 5 in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000
5. Term of office, salary and allowances and other conditions of service of Chairperson and Members.
(1)The Chairperson or the Member shall hold office as such for a term of five years from the date on which he enters upon his office, but shall not be eligible for reappointment :Provided that no Chairperson or the Member shall hold office as such after he attains,-(a)in the case of the Chairperson, the age of sixty-five years; and(b)in the case of the Member, the age of sixty-two years.(2)The salary and allowances payable to and the other terms and conditions of service of the Members of the Commission shall be such as may be prescribed.(3)The salary, allowances and other conditions of service of the Members shall not be varied to their disadvantage after appointment.(4)Every Member of the Commission shall, before entering upon his 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.(5)Notwithstanding anything contained in sub-sections (1) and (2), a Member may,-(a)relinquish his office by giving in writing to the Governor a notice of not less than three months; or(b)be removed from his office in accordance with the provisions of section 6.(6)Any member ceasing to hold office as such shall,-(a)be ineligible for further employment under the State Government for a period of two years from the date he ceased to hold such office;(b)not accept any commercial employment for a period of two years from the date he ceased to hold such office;(c)not represent any person before any Commission in any manner.Explanation. - For the purposes of this sub-section,-(i)"employment under the Government" includes employment under any local or other authority within the territory of India or under the control of the Government or under any Corporation or society owned or controlled by the Government;(ii)"commercial employment" means employment in any capacity under, an agency of, a person engaged in trading, commercial, industrial or financial business in the electricity industry and includes also a director of a company or partner of a firm and it also includes setting up practice either independently or as partner of a firm or as an adviser or a consultant.
