Section 12(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)The term of office and terms and conditions of service of the [Chairman and Vice-Chairman] [Substituted by Notification Act No. 5 of 2013, dated 24.4.2013 (w.e.f. 11.6.1979).] and other members of a Planning Authority or a Development Authority not being a local or statutory authority, shall be such as may be prescribed.
