Section 4(1) in The Punjab State Election Commission Act, 1994
(1)The Governor shall, by notification in the Official Gazette, appoint -(i)an officer of the State Government not below the age of fifty- five years and of the rank of Financial Commissioner, or the Principal Secretary to the State Government having service as such for a minimum period of two years; or(ii)a serving or retired Judge of the High Court;as Election Commissioner:Provided that no officer, who has attained such age of superannuation, as may from time to time be fixed by the State Government, shall be appointed as Election Commissioner.
