19. [ The terms and conditions of service and status of the Chairperson and other Members of the State Food Commission. [Substituted by Notification No. 2FD(513)2018/1187, dated 12.4.2019.]
(1)The Chairperson and every other Member of the State Food Commission shall hold office for a term of five years from the date on which he enters upon his office and shall be eligible for reappointment as such: Provided that no person shall hold office as Chairperson or other Member after he has attained the age of sixty-five years.(2)The Chairperson or Other Members, as the case may be, of the State Food Commission,-(a)in the case of Chairperson, may resign from his office at any time by writing under his hand which shall be addressed to the Governor; and(b)in the case of Member, may resign from his office at any time by writing under his hand which shall be addressed to the State Government; or(c)Chairperson or Member, as the case may be, may be removed from their office as per the provisions contained in sub-section (9) of section 16 of the Act.(3)The provisions relating to the salaries and allowances, other conditions of service and status of the State Chief Information Commissioner (who is equal to the Election Commissioner of the Election Commission of India), and the State Information Commissioners (who are equal to the Chief Secretary to the State Government), under the Right to Information Act, 2005, shall apply mutatis mutandis to the Chairperson and the Members of the State Food Commission, respectively.(4)To carry out the functions of the State Food Commission under the provisions of sub-section (6) of the section (16) of the Act, all powers relating to the general superintendence, directions and management of the affairs of the State Food Commission, shall vest in the Chairperson and the other Members of the State Food Commission, for effective functioning of the said commission.]
