Section 8 in Bihar Urban Local Body (Community Participation) Rules, 2013
8. Term of office.
- An area Sabha Representative shall ordinarily hold office for a duration that is coterminous with that of the Municipality concerned, unless -(a)he resigns his office by notice in writing, under his hand addressed to the Chief Councilor and there upon his office shall become vacant from the date of the notice or(b)his election is void or is deemed to be void, under the provision of any law relating to municipal elections in the state;(c)he incurs any other disqualifications prescribed by or under any law for the time being in force for the purpose of election to the legislature of the State concerned;(d)the entire area of the ward in which his Area is situated, is withdrawn from the operation of this Act under clause (a)(b) of Section - 8, or(e)is recalled under Rule-9 of these Rules.
