The Chief Election Commissioner and Other Election Commissioners (Conditions of Service) Act, 1991
[25th January, 1991.]
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:-