Section 7 in The Haryana Municipal Citizens' Participation Act, 2008
7. Term of office.
- An area sabha representative shall ordinarily hold office for a duration that is coterminous with that of the municipality concerned :Provided that no person shall continue to hold office as an area sabha representative, if, at any time, during his tenure, he incurs any of the disqualifications specified by or under any law for the time being in force for the purpose of elections to the municipality concerned:Provided further that no person shall be entitled or continue to be entitled to hold office as area sabha representative of an area in which he is not an ordinarily resident.
