Section 3(5) in Andhra Pradesh Urban Areas (Development) Act, 1975
(5)Save as otherwise provided, the term office of the members including the Chairman shall be such as may be prescribed"Provided that a member specified in clause (c) or clause (d) of sub-section (3) shall hold office only so long as he continues to be a Member of the respective House of the State Legislature or to be a Councillor of the Municipal Corporation of Hyderabad or municipality, as the case may be.
