Section 4 in The West Bengal Metropolitan Planning Committee Act, 1994
4. Chairperson, Vice-Chairperson, other members, not being elected members, term of office and filling up of vacancy. -
(1)The Chairperson, Vice-Chairperson and other members, not being elected members, of every Committee shall be appointed by the State Government.(2)The term of office and other conditions of service of the Chairperson, Vice-Chairperson, and other members, not being elected members, of the Committee shall be such as may be prescribed.(3)Any vacancy in the office of the Chairperson, Vice-Chairperson, or any other member, not being an elected member, of the Committee shall be filled by fresh appointment by the State Government.
