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State of Arunachal Pradesh - Section

Section 5 in Arunachal Pradesh Housing Board Act, 2014

5. Terms of office and conditions of service.

(1)The Chairman, Vice-Chairman and every non-official member shall hold office for a period of three years from the date of his/her appointment but shall be eligible for re-appointment as such Chairman, Vice-Chairman or member.
(2)The Chairman, Vice-Chairman and the non-official members will receive travelling allowances and daily allowances and each member will receive a sitting fee @ Rs. 500 per sitting for attending meetings.
(3)The honorarium to the members shall be paid from the fund of the Board and such honorarium and other conditions of service shall be such as may be prescribed.