Section 3(6) in The Delhi Development Authority Act, 1957
(6)The vice-chairman, the finance and accounts member, the engineer member and the [three members] [Subs. by Act 56 of 1963, section 3, sub-section (4) and (5) (w.e.f. 30-12-1963)] referred to in clause (g) of sub-section (3) shall hold office during the pleasure of the Central Government.[***]. [Certain words omitted by Act 19 of 1966, section 36 (W.E.F.. 7-9-1966)]
