(3)A person who holds office as a member of a Public Service Commission shall, on the expiration of his term of office, be ineligible for re-appointment to that office.[Editorial comment-The Constitution (Fifteenth Amendment) Act, 1963, here they inserts a new clause (1A). As a result, a Public Service Commission may select an acting chairman when the regular chairman is absent, on leave, or otherwise unable to perform his duties..][Editorial comment-The Constitution (Forty-First Amendment) Act, 1976, changed the retirement age of the Chairman and members of the State Public Service Commissions from 60 to 62 years, by amending Article 316(2) of the Constitution. However, it was later amended to 58 for employees of the All-India Services, the Central Government, and many State governments. Consequently, they are not interested in joining the Commission because they will only have two years to serve, which is seen as undesirable for the efficient functioning of the Commission.Also Refer]
