Section 49 in The West Bengal Housing Industry Regulation Act, 2017
49. 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 section 47, the Chairperson or a Member, as the case may be, may relinquish his office by giving in writing to the State Government a notice of not less than three months.(3)A vacancy caused to the office of the Chairperson or any other Member, as the case may be, shall be filled up within a period of three months from the date on which such vacancy occurs.
