Section 5 in Arunachal Pradesh Urban and Country Planning Act, 2007
5. Term of Office and conditions of service of Chairman and members of State Urban and Country Planning Board.
(1)The term of office and conditions of service of the Chairman and other members of the State Urban and Country Planning Board shall be such as may be prescribed; and they shall be ended to receive such salaries with allowances or honorarium or both as may be fixed by the State Government from time to time.(2)The State Government may, if it thinks fit, terminate the appointment of Chairman or any members of the State Urban and Country Planning Board at any time.(3)The Chairman or any member may resign his membership of the State Urban and Country Planning Board by giving notice in writing to the State Government, and on such resignation being accepted by the state Government he shall cease to be a member of the State Urban and Country Planning Board.(4)Any vacancy so created shall be filled by fresh appointment by the State Government.
