Section 15 in The Haryana Right to Service Act, 2014
15. Term of office and conditions of service of Chief Commissioner and Commissioners.
(1)The Chief Commissioner and the Commissioners shall hold office for a term of five years from the date on which they enter upon the respective offices, or until they attain the age of sixty-five years, whichever is earlier and they shall not be eligible for re-appointment.(2)If a person already holding an office is appointed as the Chief Commissioner or the Commissioner, he shall resign or seek retirement from that office before joining the Commission.(3)The Chief Commissioner or the Commissioner shall, before he enters upon his office, take an oath of allegiance before the Governor or some other person appointed by him in that behalf, according to the form set out for the purpose in the Schedule annexed to the Act.(4)[ The salary, allowances and perks of the Chief Commissioner and the Commissioners shall be such, as admissible to the Chief Secretary to Government, Haryana and the Principal Secretary to Government, Haryana respectively minus pension already drawn for the previous service, if any. No additional pension or death-cum-retirement gratuity shall be admissible for the period of qualifying service in any commission or authority, if the Chief Commissioner or the Commissioner is already a pensioner of any Government.] [Substituted by Haryana Act No. 24 of 2019, dated 28.6.2019.](5)The State Government shall provide the Commission with a Secretary from HCS cadre, a Secretary General and such other officers and employees to be hired by the Commission, as may be necessary for the efficient performance of the Commission under this Act. The salaries, allowances and conditions of service of the officers and other employees so appointed shall be such, as may be prescribed.(6)The State Government shall provide adequate funds for smooth functioning of the Commission.
