Section 6 in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
6. Term of office and other conditions of service of members.
(1)A person appointed as member shall hold office for a term of five years from the date on which he enters upon his office or till he attains the age of [seventy two years] [Substituted by Amendment Act, 1997 (Goa Act 25 of 1997)], whichever is earlier:Provided that,-(a)the member may, by writing under his hand addressed to the Governor, resign his office;(b)the member may be removed from office in the manner provided in section 7.(2)On ceasing to hold office, the member shall be ineligible for re-appointment as member or for further employment to any office of profit under the Government of Goa or in any Authority, Corporation, Company, Society or University referred to in clause (j) of section 2.Explanation. - The re-assumption of office by a member as Judge of the SupremeCourt or High Court as the case may be, on his ceasing to hold office as such member, shall not be deemed to be further employment to any office of profit referred to in this sub-section.(3)The member shall have the like status, shall be entitled to the same salary, allowances and pension and shall be subject to the same conditions of service, as a Judge of the High Court:Provided that, the status, salary, allowances, pension and other conditions of service of a Judge of the Supreme Court or a retired Judge of the Supreme Court appointed as member shall be the same as a Judge of the Supreme Court:Provided further that, if the member at the time of his appointment is in receipt of pension in respect of any previous service, as a Judge under the Government of India or under the Government of a State, his salary in respect of service as member shall be reduced-(a)by the amount of that pension, except pension received as freedom fighter;(b)if he has, before such appointment, received in lieu of a portion of the pension due to him in respect of such previous service the commuted value thereof, by the amount of that portion of the pension; and(c)if he has, before such appointment, received a retirement gratuity in respect of such previous service, by the pension equivalent of that gratuity:Provided also that the allowances payable to, and other conditions of service of the member shall not be varied to his disadvantage after his appointment.(4)The expenditure in respect of the salaries and allowances of the member of the Commission shall be charged on the Consolidated Fund of the State.
