Section 16(2) in The Right to Information Act, 2005
(2)Every State Information Commissioner shall hold office [for such term as may be prescribed by the Central Government] [Substituted 'for a term of five years from the date on which he enters upon his office' by Act No. 24 of 2019, dated 1.8.2019.] or till he attains the age of sixty-five years, whichever is earlier, and shall not be eligible for reappointment as such State Information Commissioner:Provided that every State Information Commissioner shall, on vacating his office under this sub-section, be eligible for appointment as the State Chief Information Commissioner in the manner specified in sub-section (3) of section 15:Provided further that where the State Information Commissioner is appointed as the State Chief Information Commissioner, his term of office shall not be more than five years in aggregate as the State Information Commissioner and the State Chief Information Commissioner.
