Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 4 in The West Bengal Comprehensive Area Development Act, 1974

4. Members and their terms of office. -

(1)The Corporation shall consist of a Chairman, a Vice-Chairman, and such number of other members not exceeding thirty as the State Government may think fit to appoint.
(2)The term of office of, and the manner of filling casual vacancies among, the members of the Corporation shall be such as may be prescribed.