Section 4 in Jammu and Kashmir State Finance Commission for Panchayats and Municipalities Act, 2011.
4. Term of office of Chairperson and Members.
(1)The Chairperson and Members shall hold office as such for a term of one year from the date on which they enter upon their office or until they submit the report to the Government or attain the age of sixty-five years, whichever is earlier:Provided that the Government may for reasons to be recorded in writing, extend the term of the Commission for a period not exceeding six months:Provided further that any member may, by writing under his hand, addressed to the Government, resign from the office.(2)The salary, allowances and other conditions of service of Chairperson and a Member shall be such as may be prescribed from time to time:Provided that if the Chairperson or a Member is at the time of his appointment eligible for, or in respect of, a pension in respect of any previous service, his salary in respect of service of Chairperson or a Member shall be reduced, -(a)by the amount of that pension; and(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.
