Section 4 in Bangalore Metropolitan Region Development Authority Act, 1985
4. Term of office and conditions of service of members.
(1)Subject to the pleasure of the Government, the members appointed under items (u), (v) and (w) of sub-section (3) of section 3 shall hold office for a period of three years from the date on which they assume office and shall be eligible for re-appointment under such conditions as may be prescribed.(2)Any member, other than an ex-officio member may resign his office by writing under his hand addressed to the State Government.(3)A casual vacancy caused by resignation of a member or otherwise may be filled by appointment by the State Government and the persons so appointed shall hold office for the remaining period for which the member in whose place he is appointed would have held office.(4)No act or proceeding of the Authority or the Executive Committee or any other committee shall be invalid merely by reason of any vacancy or defect in the constitution or reconstitution of the Authority, Executive Committee or any other committee, as the case may be, or any defect or irregularity in the constitution or procedure of the Authority not affecting the merits of the matter under consideration.(5)Any person ceasing to be member shall be eligible for reappointment as a member.(6)The sitting fee and other allowances payable to members other than the ex-officio members for attending the meetings of the Authority, Executive Committee or any other committee shall be such as may be prescribed.
