Section 8(3) in The Punjab State Election Commission Act, 1994
(3)Except where the Election Commissioner demits office by resignation, he shall be deemed for the purposes of this Act, to have demitted his office, if, -(a)he has completed the term of office specified in section 6; or(b)he has attained the age of sixty-two years ; or(c)his demission from office is medically certified to be necessitated by ill-health.
