Section 4 in Tamil Nadu Metropolitan Planning Committee Act, 2009
4. Chairperson, Vice-Chairperson, other members, not being elected members, term of office and filling up of vacancy.
(1)The Chairperson, Vice-Chairperson and other members, not being elected members, of every committee shall be appointed by the Government.(2)The term of office and other conditions of service of the Chairperson, Vice-Chairperson, and other members, not being elected members, of the committee shall be such as may be prescribed.(3)Any vacancy in the office of the Chairperson, Vice-Chairperson, or any other member, not being an elected member, of the committee shall be filled by fresh appointment by the Government.
