Section 8 in Gujarat Educational Innovations Commission Act, 2009
8. Terms and conditions of office of Executive Chairperson and of members other than ex-officio members.
(1)(a)The term of office of members, other than ex-officio members, who are appointed on the recommendation of the Executive Chairperson, shall be two years from the date of their nomination.(b)The term of office of the Executive Chairperson and members, other than ex-officio members, who are nominated on the recommendation of Search Committee, shall be five years from the date of their appointment or nomination.(2)The term of office of an ex-officio member shall continue so long as he holds office by virtue of which he is such a member.(3)(a)The terms and conditions of office of the Executive Chairperson and the members other than ex-officio members shall be such as may be prescribed by rules.(b)The Executive Chairperson and the members referred to in clause (a) shall be whole time salaried persons.(c)The salaries and other emoluments of-(i)the Executive Chairperson shall not be less than that of the Chief Secretary to the Government of Gujarat; and(ii)the members other than ex-officio members shall not be less than that of the Principal Secretary to the Government of Gujarat.
