Section 42 in Kerala Real Estate (Regulation and Development) Act, 2015
42. Salary and allowances payable to Chairperson and Members.
(1)The salary and allowances payable to and the other terms and conditions of service of, the Chairperson and other Members shall be such, as may be prescribed and shall not be varied to their disadvantage during their tenure.(2)Notwithstanding anything contained in sub-sections (1) and(2)of section 40, the Chairperson or a Member, as the case may be, may:-(a)relinquish his office by giving in writing to the Government a notice of not less than three months;(b)be removed from his office in accordance with the provisions of section 43.(3)A vacancy in the office of the Chairperson or any other Member, as the case may be, shall be filled-up within a period of six months from the date on which such vacancy occurs.
