Section 9 in Andhra Pradesh Metropolitan Planning Committee Act, 2007
9. Term of office and allowance for elected members of Committee.
- The term of the elected members of the Committee shall be five years from the date of their election, and they shall receive such allowance for attending the meeting of the Committee or any sub-committee thereof as may be prescribed.Provided that every Such member shall, on his ceasing to be an elected member of a Municipality or Chairperson of a Panchayat, as the case may be, cease to be a member of the Committee notwithstanding that the term of five years has not expired, and the vacancy shall be filled by election in the manner prescribed.
