Section 4 in The National Capital Region Planning Board Rules, 1985
4. Terms of the Members of the Board.
- Every member of the Board shall hold his membership at the pleasure of the Government. The members of the Board nominated under clause (f), clause (g), clause (h) and clause (i) of rule 3 shall continue in office unless fresh nominations are notified by the Government or the Government, by a notification withdraws the nomination of any member; provided that in the case of members nominated under clause (f) shall not be removed except on the recommendation of the participating State concerned, or as the case may be, the Administrator of the Union Territory.
