The Chief Election Commissioner and Other Election Commissioners (Conditions of Service) Act, 1991

4. Term of office.

The Chief Election Commissioner or an Election Commissioner shall  hold office  for a term of six years from the date on which he assumes his office:

1*["Provided that  where the  Chief Election  Commissioner or  an Election Commissioner  attains the  age of sixty-five years before the expiry of  the said  term of  six years, he shall vacate his office on the date on which he attains the said age:".]

Provided further  that the  Chief  Election  Commissioner  or  an Election Commissioner  may, at  any time,  by writing  under his  hand addressed to the President, resign his office. Explanation.—

For the  purpose of  this section,  the term of six years in  respect of  the Chief  Election Commissioner  or an Election Commissioner holding  office immediately  before the  commencement  of this Act,  shall be  computed from  the date  on which  he had assumed office.