Section 16(1) in The Right to Information Act, 2005
(1)The State Chief Information Commissioner shall hold office [for such term as may be prescribed by the Central Government] [Substituted 'for a term of five years from the date on which he enters upon his office' by Act No. 24 of 2019, dated 1.8.2019.] and shall not be eligible for reappointment:Provided that no State Chief Information Commissioner shall hold office as such after he has attained the age of sixty-five years.
