Section 8B in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
8B. Term of office and conditions of service of Chief Commissioner and Commissioner.
(1)The Chief Commissioner and Commissioner shall hold office for a term of five years from the date on which he enters upon the office or until attains the age of sixty five years whichever is earlier.(2)A person shall be qualified for appointment as a Chief Commissioner of the Commission if he is, or has been an officer of the State Government in the rank of the Chief Secretary.(3)A person shall be qualified for appointment as a Commissioner of the Commission, if he fulfils any of the following conditions:-(a)he is or has been an officer of the State Government and holding the rank of the Principal Secretary in the State Government; or(b)he is or has been a District Judge for a period of at least ten years; or(c)an eminent person in the domain of public service or social sector and has worked in those areas at least for a period of fifteen years.(4)The Chief Commissioner or Commissioner may, by notice in writing under his hand addressed to the Governor, resign from his office at any time.(5)The salary and allowances payable to, and the other terms and conditions of service of, the Chief Commissioner and Commissioner shall be such as may be prescribed by the State Government: Provided that neither the salary and allowances nor the other terms and conditions of service of the Chief Commissioner and Commissioner shall be varied to his disadvantage after his appointment.
