The Right to Information Act, 2005
The Chief Information
Commissioner shall hold office for a term of five years from the date on which
he enters upon his office and shall not be eligible for reappointment
1. The Chief Information
Commissioner shall hold office for a term of five years from the date on which
he enters upon his office and shall not be eligible for reappointment:
that no
Chief Information Commissioner shall hold office as such after he has attained
the age of sixty-five years.
1.
2. Every Information
Commissioner shall hold office for a term of five years from the date on which
he enters upon his office or till he attains the age of sixty-five years,
whichever is earlier, and shall not be eligible for reappointment as such
Information Commissioner:
that every
Information Commissioner shall, on vacating his office under this sub-section
be eligible for appointment as the Chief Information Commissioner in the manner
specified in sub-section (3) of section 12:
Provided further that
where the Information Commissioner is appointed as the Chief Information
Commissioner, his term of office shall not be more than five years in aggregate
as the Information Commissioner and the Chief Information Commissioner.
1.
2.
1.
1.
2.
3. The Chief Information
Commissioner or an Information Commissioner shall before he enters upon his
office make and subscribe before the President or some other person appointed
by him in that behalf, an oath or affirmation according to the form set out for
the purpose in the First Schedule.
4. The Chief Information
Commissioner or an Information Commissioner may, at any time, by writing under
his hand addressed to the President, resign from his office:
that the
Chief Information Commissioner or an Information Commissioner may be removed in
the manner specified under section 14.
1.
2.
3.
4.
5. The salaries and
allowances payable to and other terms and conditions of service of -
a. the Chief Information
Commissioner shall be the same as that of the Chief Election Commissioner;
b. an Information
Commissioner shall be the same as that of an Election Commissioner:
that if the
Chief Information Commissioner or an Information Commissioner, at the time of
his appointment is, in receipt of a pension, other than a disability or wound
pension, in respect of any previous service under the Government of India or
under the Government of a State, his salary in respect of the service as the
Chief Information Commissioner or an Information Commissioner shall be reduced
by the amount of that pension including any portion of pension which was
commuted and pension equivalent of other forms of retirement benefits excluding
pension equivalent of retirement gratuity:
Provided further that
if the Chief Information Commissioner or an Information Commissioner if, at the
time of his appointment is, in receipt of retirement benefits in respect of any
previous service rendered in a Corporation established by or under any Central
Act or State Act or a Government company owned or controlled by the Central
Government or the State Government, his salary in respect of the service as the
Chief Information Commissioner or an Information Commissioner shall be reduced
by the amount of pension equivalent to the retirement benefits:
Provided also that
the salaries, allowances and other conditions of service of the Chief
Information Commissioner and the Information Commissioners shall not be varied
to their disadvantage after their appointment.
1.
2.
3.
4.
5.
6. The Central
Government shall provide the Chief Information Commissioner and the Information
Commissioners with such officers and employees as may be necessary for the
efficient performance of their functions under this Act, and the salaries and
allowances payable to and the terms and conditions of service of the officers
and other employees appointed for the purpose of this Act shall be such as may
be prescribed.
1.
1. Subject to the
provisions of sub-section (3), the Chief Information Commissioner or any
Information Commissioner shall be removed from his office only by order of the
President on the ground of proved misbehaviour or incapacity after the Supreme
Court, on a reference made to it by the President, has, on inquiry, reported
that the Chief Information Commissioner or any Information Commissioner, as the
case may be, ought on such ground be removed.
2. The President may
suspend from office, and if deem necessary prohibit also from attending the
office during inquiry, the Chief Information Commissioner or Information
Commissioner in respect of whom a reference has been made to the Supreme Court
under sub-section (1) until the President has passed orders on receipt of the
report of the Supreme Court on such reference.
3. Notwithstanding
anything contained in sub-section (1), the President may by order remove from
office the Chief Information Commissioner or any Information Commissioner if
the Chief Information Commissioner or a Information Commissioner, as the case
may be,-
a. is adjudged an
insolvent; or
b. has been convicted of
an offence which, in the opinion of the President, involves moral turpitude; or
(c) engages during his term of office in any paid employment
outside the duties of his office; or
c. is, in the opinion of
the President, unfit to continue in office by reason of infirmity of mind or
body; or
d. has acquired such
financial or other interest as is likely to affect prejudicially his functions
as the Chief Information Commissioner or a Information Commissioner.
1.
2.
3.
4. If the Chief
Information Commissioner or a Information Commissioner in any way, concerned or
interested in any contract or agreement made by or on behalf of the Government
of India or participates in any way in the profit thereof or in any benefit or
emolument arising there from otherwise than as a member and in common with the
other members of an incorporated company, he shall, for the purposes of
sub-section (1), be deemed to be guilty of misbehavior.