Section 5 in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999
5. Term of office and condition of service of members.
(1)Subject to the provisions of section 6, every member shall hold office for a period of one year from the date on which he assumes office:Provided that the Government may-(a)terminate the nomination of any whole-time member, who is not the servant of Government after giving him notice for a period of not less than three months or in lieu thereof on payment of an amount equal to his salary and allowances, if any, for a period of three months;(b)terminate the nomination of any part time member who is not a servant of the Government after giving him notice for such period as may be prescribed; and(c)terminate at any time the nomination of any member who is a servant of the Government.(2)The other conditions of service of the member shall be such as may be prescribed.(3)Any member may resign from his office by giving notice in writing, for such period as may be prescribed, to the Government and, on such resignation being notified in the Official Gazette by the Government, such member shall be deemed to have vacated his office.(4)A casual vacancy caused by the resignation of a member under sub-section (3) or otherwise may be filled by fresh nomination and the person so nominated shall hold office for the remaining period for which the member in whose place he is nominated would have held office.
