Section 3(7) in The Delhi Development Authority Act, 1957
(7)[ An elected member shall hold office for a term of five years from the date of his election to the Authority and shall be eligible for re-election:PROVIDED that such term shall come to an end as soon as the member ceases to be a member of the body from which he was elected.] [Substituted by Act 19 of 1966, section 36, for sub-section (7) and (8) (w.e.f. 7-9-1966)]
