Section 4 in Puducherry Town and Country Planning Act, 1969
4. Term of office and conditions of service of the Chairman and members of the Town and Country Planning Board.
(1)The term of office and conditions of service of the Chairman and other members of the Board shall be three years, and shall commence from the date of publication of their names under section 3 or immediately after the expiry of the term of office of the outgoing members, whichever is later:Provided that the Government may, by notification, extend the term of office of the members by such period or periods as it deems fit so however that the total period so extended shall not exceed one year.(2)The Chairman and other members of the Boards shall be entitled to receive travelling allowance as may be fixed by the Government.
