Section 5 in The Maharashtra Regional and Town Planning Act, 1966
5. Terms of office and conditions of service of members.
(1)[Subject to the provisions of sub-section (3), the term of office] [These words, brackets and figure were substituted for the words 'The term of office' by Maharashtra 14 of 1971, Section 2(a).] and conditions of service of the members of a Regional Board shall be such as may be prescribed; and the members shall be entitled to receive such remuneration or allowances, or both, as the State Government may by order determine.(2)[ If the State Government is of opinion that any member is guilty of misconduct in the discharge of his duties, or is incompetent or has become incapable of performing his duties as such member, or should for any other good and sufficient reason be removed, the State Government may, after giving the member an opportunity of showing cause against his removal, remove him from office.] [[Sub-section (2) of section 5 of Maharashtra 14 of 1971 reads as follows:-'(2) Notwithstanding anything contained in sub-section (1), the New Town Development Authority in existence at the commencement of this Act, shall continue to function until such time as the New Town development Authority Is duly constituted under sub-section (1) of section 113 of the principal Act, as amended by sub-section (7) of this section'.]](3)[ A member of the State Legislature while holding the office of a member of the Board shall not be entitled to receive any remuneration or allowance other than travelling allowance, daily allowance or such other allowance which is paid to the holder of such office for the purpose only of meeting the personal expenditure incurred in attending the meeting of the Board or in performing any other functions as holder of such office] [Sub-section (3) was added by Maharashtra 14 of 1971, Section 2(b).].
