(1)Members of the Empowered Standing Committee as provided for in subsection (2) of section 21 of this Act and other members nominated by the Chief Councillor under subsection (3) of section 21 of this Act shall hold office until-(a)he ceases to be a Councillor, or(b)he resigns his office by writing under his hand addressed to the Chairman in which case the resignation shall take effect from the date of its acceptance by the Chairman, or(c)he is removed from office by a written order of the Chairman, or provided that no member of empowered State Committee shall be removed from his post within two yeas of his nomination.(d)a newly elected Chief Councillor under sub-section (3) of section 23 enters upon his office in the case of any casual vacancy in the office of the Chairman of the Empowered Standing Committee caused by death, resignation, removal or otherwise.
