Section 64 in Haryana Urban Development Authority Act, 1977
64. Terms of office and conditions of service of members.
(1)The term of office and conditions of service of the members shall be such as may be prescribed.(2)The Vice-Chairman shall be entitled to receive from the fund of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] such salary and allowances, as may be prescribed.(3)A member may be paid from the fund of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] such allowances, if any, as may be prescribed.(4)The nominated members shall hold office during the pleasure of the Government.(5)A nominated member may resign his office by giving notice in writing to the Government and, on such resignation being accepted by the Government, he shall cease to be a member.
