Section 5(7) in Guwahati Metropolitan Development Authority Act, 1985
(7)The members referred to in clauses (r) and (s) of such- section (1) shall hold office for a term of three years from the date of their nominated by the State Government and shall receive such allowances for attending meeting of the Guwahati Metropolitan Department Authority or any committee thereof as may be prescribed:Provided that the member referred to in clause (r) of sub-section (1), on ceasing to be a Councilor of the Guwahati Municipal Corporation, shall cease to hold office as such member notwithstanding that the said term of three years has not expired and the vacancy shall be filled by the State Government by making a fresh nomination.
