Section 4 in The Karnataka State Minorities Commission Act 1994
4. Term of office and conditions of service of the Chairman and members.-
(1)Subject to the pleasure of the Government, the Chairman and members of the Commission shall hold office for a term of three years from the date they assume their offices.(2)The Chairman or a member of the Commission may resign from his office in writing under his signature addressed to the Government, but shall continue in office until his resignation is accepted.(3)The Chairman shall receive such salary and allowances and the other members shall receive such allowances as may be prescribed.(4)The salary and allowances payable to the Chairman and allowances payable to other mem-bers shall be defrayed out of the grants referred to in sub-section (2) of section 12.(5)A casual vacancy in the office of a member shall be filled up as soon as may be, by the au-thority concerned and a member so nominated shall hold office for the unexpired portion of the term of the office of his predecessor.
