Section 8 in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993
8. Terms of office of members.
- [(1) Every member including the Chairman of the Commission shall hold office for such period as may be specified in Notification of the Governor appointing him, but shall be eligible for re-appointing :Provided that he may, by letter addressed to the Governor, resign his office.(2)The members of the Commission shall render whole time or part time service to the Commission as the Governor may, in each case, specify.] [Substituted vide Orissa Act No. 14 of 1996 O.G.E.No. 1405 dated 30.12.1996.](3)The Governor shall remove a person from the office of member, if that person-(a)refuses to act or becomes incapable of acting; or(b)is, without obtaining leave of absence from the Chairman, absent from three consecutive meetings of the Commission; or(c)has, in the opinion of the Governor, so abused the position of Chairman or member as to render that person's continuance in office detrimental to the interests of the Panchayati Raj institutions [or the Municipalities] [Inserted vide Orissa Act No. 14 of 1996 O.G.E.No. 1405 dated 30.12.1996.]; or(d)has ceased to have the eligibility qualification as provided in Section 4; or(e)becomes subject to any of the disqualification in Section 7 :Provided that no person shall be removed under Clause (c) until that person has been given an opportunity of being heard in the matter.
