The Chief Election Commissioner and Other Election Commissioners (Appointment, Conditions of Service and Term of Office) Act, 2023

[Act No. 49 of 2023]

[28th December, 2023.]

Contents
	The Chief Election Commissioner and Other Election Commissioners (Appointment, Conditions of Service and Term of Office) Act, 2023
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
Chapter II	Appointment and Term of Chief Election Commissioner and Other Election Commissioners
3.	Election Commission
4.	Appointment of Chief Election Commissioner and other Election Commissioners
5.	Qualifications of Chief Election Commissioner and other Election Commissioners
6.	Search Committee
7.	Selection Committee
8.	Power of Selection Committee to regulate its own procedure
9.	Term of office
Chapter III	Salary, Allowances and Other Conditions of Service of Chief Election Commissioner and Other Election Commissioners
10.	Salary, etc.
11.	Resignation and removal
12.	Leave
13.	Pension
14.	Right to subscribe to General Provident Fund
15.	Other conditions of service
16.	Protection of Chief Election Commissioner and other Election Commissioners
Chapter IV	Transaction of Business of Election Commission
17.	Transaction of business
18.	Disposal of business
Chapter V	Miscellaneous
19.	Power to remove difficulties
20.	Laying
21.	Repeal and saving