Section 7 in Andhra Pradesh Metropolitan Planning Committee Act, 2007
7. Term of Chairperson, Vice-Chairperson and nominated members and filling up of vacancies.
(1)The term of office and other conditions of service of the Chairperson, Vice-Chairperson and non-elected members of the Committee shall be such as may be prescribed.(2)Any Vacancy in the Office of the Chairperson, Vice-Chairperson or non-elected member of the Committee shall be filled by the Government as they may determine.
