(2)(a)No person shall be qualified for appointment as [Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commission' by Tamil Nadu Panchayats (Amendment) Act, 1998 (Tamil Nadu Act 4 of 1998).] unless he is or has been an officer of the Government not below the rank of Secretary to the Government.(b)[ The Tamil Nadu State Election Commissioner shall hold office for a term of two years and shall be eligible for re-appointment for two successive terms: [Clause (2) (b) substituted by Tamil Nadu Panchayats (Fifth Amendment) Act, 2007 (Tamil Nadu Act 24 of 2007) w.e.f. 8th June 2007. Before substitution it was as follows: (b) The [Tamil Nadu State Election Commissioner] shall hold office for a term of two years and shall be eligible for reappointment, [*]; [*]]Provided that no person shall hold the office of the Tamil Nadu State Election Commissioner for more than six years in the aggregate:Provided further that a person appointed as Tamil Nadu State Election Commissioner shall retire from office if he completes the age of sixty-five years during the term of his office.] [Substituted by Tamil Nadu Panchayats (Amendment) Act, 2008 (Tamil Nadu Act 10 of 2008).]
