Section 9 in Punjab Regional and Town Planning and Development (General) Rules, 1995
9. Term of office and conditions of services of members of the Authority.
- Subject to the provisions of the Act, the term of office of a non-official member of an Authority shall be three years from the date of his appointment :Provided that at the expiry of the period of his appointment, member shall be eligible for re-appointment. (Sections 18(1) and 180(2)(f).)
