Section 23 in The Uttarakhand Water Tax on Electricity Generation Act, 2012
23. Term of office and condition of service.- (1) The Chairperson and other Members shall hold office for a term of three years from the date they enter upon their office : Provided that no Chairperson or Member shall hold office after he has attained the age of 65 years :
Provided further that the Government may, at any time for the reasons recorded in writing and after giving an reasonable opportunity of being heard, determine term of the Chairperson or Member before he completes three years term or attain age of 65 years, as the case may be :Provided further that the Government may suspend the Chairperson or any Member of the Commission in respect of whom in order determining the term is proposed to be passed or in the opinion of the Government there are just and sufficient reasons to suspend the Chairperson or the Member.(2)The salary, allowances and other terms and conditions of service of the Chairperson and the Members shall be such as may be prescribed :Provided that the salary, allowances and other terms and condition of service of the Chairperson and the Members shall not be varied to their disadvantage after appointment.(3)The Chairperson and Members shall, before entering upon their office, make and subscribe to an oath of office and secrecy in such form and in such manner and before such authority as may be prescribed.(4)Notwithstanding anything contained in sub-section (1), the Chairperson or a Member may relinquish his office by giving in writing to the Government a notice of not less than thee months.(5)The Chairperson or any Member ceasing to hold office as such shall-(a)not be eligible for further appointment under the Government for a period of two years from the date he ceases to hold such office; and(b)not accept any commercial employment for a period of two years from the date he ceases to hold such office.
