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[Cites 0, Cited by 0] [Section 243K] [Entire Act]

Union of India - Subsection

Section 243K(2) in Constitution of India, 1950

(2)Subject to the provisions of any law made by the Legislature of a State, the conditions of service and tenure of office of the State Election Commissioner shall be such as the Governor may by rule determine:Provided that the State Election Commissioner shall not be removed from his office except in like manner and on the like grounds as a Judge of a High Court and the conditions of service of the State Election Commissioner shall not be varied to his disadvantage after his appointment.