Section 55(3) in Kerala Town and Country Planning Act, 2016
(3)A member nominated to the Executive Committee shall hold office during the pleasure of the Government and their terms and conditions of service shall be such as may be prescribed:Provided that the term of office of a non-official member of the Executive Committee shall not in any case exceed three years:Provided further that a member of the Executive Committee shall cease to be such member on his ceasing to be a member of the General Council.
