Section 5 in Assam Tribal Development Authority Act, 1983
5.
The tenure of the Vice-Chairman shall be for a period of five years. The terms of the members who are M .L.As or M.Ps shall be coterminous with their membership of the Legislative Assembly or Parliament as the case may be. The normal terms of the members elected under Section 4(1) (d) shall be for a period of five years.
