Section 36A in Jammu and Kashmir Panchayati Raj Act, 1989
36A. Term of office and other conditions of service of State Election Commissioner.
(1)The State Election Commissioner shall hold office as such for a term of five years from the date on which he enters upon his office or until he attains the age of sixty five years, whichever is earlier :Provided that he may -(a)by writing under his hand addressed to the Governor resign his office ; or(b)be removed from his office in the manner provided in section 36 B.(2)On ceasing to hold office, the State Election Commissioner shall be ineligible for, reappointment to that office or, any other assignment or appointment to any office under the Government of India, or under the Government of any State.(3)The Salary, allowance and other conditions of the State Election Commissioner shall be such as may be prescribed from time to time :Provided that if the State Election Commissioner is at the time of his appointment eligible for, or in receipt of, a person in respect of any previous service, his salary in respect of service as State Election Commissioner shall be reduced, -(a)by the amount of that pension ; and(b)if he has before such appointment received in lieu of a portion of the pension due to him in respect of such previous service, the commuted value thereof, by the amount of that amount of pension.
