Section 23 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
23. [ Terms of office and conditions of service of Chairman and members. [Section 23 substituted by Gujarat 1 of 1999, dated 9th March 1999]
- The Chairman and other members of the Board shall hold office during the pleasure of the State Government.(2)The conditions of the service of the Chairman and the members of the Board shall be such as may be prescribed.]
