41. Term of office and conditions of service of members and Chairperson.
(1)The term of office of a member, and the chairperson, shall be two years and may be eligible for re-appointment for another term.(2)He may resign from the office at any time before the expiry of his term.(3)The remuneration, allowances and other terms and conditions of service of the members shall be such as may be notified, by the State Government, from time to time.
