Section 4 in The Jammu and Kashmir State Finance Commission Act, 2006
4. Term of office of Chairperson and Members.
(1)A person appointed as Chairman or a Member shall hold office for a period or [three years and three months] [Substituted words 'three years' by Act No. XXII of 2010, dated 25.10.2010] from the date on which he enters upon his office or till the Commission submits its report to the Government, whichever is earlier.
