(1)There shall be constituted a State Election Commission for the superintendence, direction and control of the preparation of electoral rolls for and the conduct of elections to all the Panchayat Raj Institutions governed by this Act.(2)The said Election Commission shall consist of a State Election Commissioner. The Governor on the recommendation of the Government shall appoint a person who is holding or who has held an office not less in rank than that of a Principal Secretary to Government as State Election Commissioner.(3)The conditions of service and tenure of office of the State Election Commissioner shall be such as the Governor may by rules 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 the service of the State Election Commissioner shall not be varied to his disadvantage after his appointment.
