Section 104(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)The conditions of service and tenure of the office of the State Election Commissioner shall be such as the Governor may by rules determine;Provided that the State Election Commissioner shall not be removed from his office except in like manner and on like grounds as judge of the High Court and the conditions of service of the State Election Commissioner shall not be varied to his disadvantage after his appointment.
