Section 6 — Term of office of members and eligibility for reappointment.
The Finance Commission (Miscellaneous Provisions) Act, 1951
Every member of the Commission shall hold office for such period as may be specified in the order of the President appointing him, but shall be eligible for reappointment: Provided that he may, by letter addressed to the President, resign his office.Open in Lexace · Ask the AI about this section