Section 4(6) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(6)The terms of office of the nominated members under clause (k) and (l) of sub-section (2) of this section shall be such as the State Government may determine by order :Provided that the State Government may anytime for the reasons recorded in writing terminate membership of the nominated member before expiry of the term so determined under this sub-section.
