Section 5 in Tripura Town and Country Planning Act, 1975
5. Term of office and conditions of service of Chairman and members of the Board.
(1)The term of office and conditions of service of the Chairman and other members of the Board shall be such as may be prescribed by rules; and they shall be entitled to receive such salaries or allowances or both as may be fixed by the State Government.(2)The State Government may, if it thinks fit, terminate the appointment of Chairman or any members of the Board at any time.(3)The Chairman or any member may resign his membership of the 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 Board.(4)Any vacancy so created shall be tilled by fresh appointment by the State Government.
