Section 9 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
9. Term of Office and Conditions of Service of Members.
(1)The Chairperson or other Member shall hold office for a term of five years from the date he enters upon his office :Provided that the Chairperson or other Members in the Commission shall not be eligible for re-appointment in the same capacity.(2)The salary, allowances and other terms and conditions of service of the Chairperson and Members shall be such as may be prescribed by the Government:Provided that the salary, allowances and other terms and conditions of service of the Members shall not be varied to their disadvantage after appointment.(3)Every Member shall, before entering upon his office, make and subscribe to an oath of office and secrecy in such form and in such manner and before such authority as may be prescribed.(4)Notwithstanding anything contained in sub-section (1); a member may -(a)Relinquish his office by giving in writing to the Government a notice of not less than three months.(b)Be removed from his office in accordance with the provisions of Section 10.(5)A Member on ceasing to be a Member in terms of sub-section (4) shall not represent before the Commission the case of any person in any manner.
