Section 4 in The Punjab District Planning Committees Act, 2005
4. Term of members of the Committee.
(1)The term of an elected member of the Committee shall be co-terminus with the term of the Panchayat at the district level or a Municipality, as the case may be, of which he is a member.(2)The term of a nominated member including the Chairperson, shall be one year. However, a nominated member shall be eligible for renomination after the expiry of his first term.(3)Any member of the Committee including the Chairperson, may resign at any time from his office before his tenure.
