Section 10 in Tripura Town and Country Planning Act, 1975
10. Term of office and conditions of services of the Chairman and members of Planning Authority.
(1)The term of office and conditions of service of the Chairman and members of the Planning Authorities shall be such as may be prescribed by the rules and they shall be entitled to receive such salaries or allowances as may be fixed by the State Government.(2)Members of Planning Authorities, except those nominated by local bodies as provided in Cl. (c) of sub-section (3) of S. 9, shall hold office at the pleasure of the State Government.(3)The Chairman or any member except those nominated by the local bodies as provided in Cl. (c) of sub-section (3) of S. 9 may resign his membership of the Planning Authority giving notice in writing to the State Government and on such resignation being accepted he shall cease to be a member of that Planning Authority.(4)Any vacancies created in respect of Cls. (a), (b) and (d) of sub-section (3) of S. 9, shall be filled by fresh appointment by the State Government.(5)Representatives of local bodies shall, subject to the provisions of sub-section (3) of S. 9 be filled by fresh appointment by. the State Government.
