Section 6(8) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971
(8)Except where he demits office by resignation, a person holding office of the Comptroller and Auditor-General shall be deemed for the purposes of this Act, to have demitted such office as such if, and only if,-(a)he has completed the term of office specified in section 4, or(b)he has attained the age of sixty-five years, or(c)his demission of office is medically certified to be necessitated by ill-health.
