Section 3 in Andhra Pradesh Infrastructure Development Enabling Terms & Condition Rules, 2003
3. "Term of Office of members and their resignation, etc.
(1)(a)A member of the authority shall hold office for a period of two (2) years from the date of his appointment.(b)A member may resign his membership by writing under his hand addressed to the Government, but he shall continue in office until his resignation is accepted by the Government.(2)A person who holds or who had held office as Chairman or a Member of the Authority shall be eligible for reappointment.(3)In case the Chairman post falls vacant. Chief Secretary to Government shall hold charge as Chairman until such time the said post is filled up by the Government.(4)A casual vacancy shall be filled by the Government by appointment of another member for the residual/ remaining term.
