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

[25th January, 1991.]

S. No	Contents
CHAPTER I	Preliminary
1.	Short title
2.	Definitions
CHAPTER II	Salary and Other Conditions of Service
3.	Salary
4.	Term of office
5.	Leave
6.	Pension payable to Election Commissioners
7.	Right to subscribe to General Provident Fund
8.	Other conditions of service
CHAPTER III	Transaction of Business of Election Commission
9.	Transaction of business of Election Commission
10.	Disposal of business by Election Commission

An Act  to determine the conditions  of service of the Chief Election Commissioner and  other Election Commissioners 1*["and to provide for the procedure  for transaction  of business by the Election Commission and for matters"] connected therewith or incidental thereto.

BE it  enacted by Parliament in  the  Forty-first  Year  of  the Republic of India as follows:-