Section 5(5) in The Gujarat Town Planning and Urban Development Act, 1976
(5)[The conditions of service] [These words were substituted and shall be deemed always to have been substituted for the words 'The term of office and conditions of service' by Gujarat 1 of 1999, Section 3, Schedule, entry No. 11 (1).] of the members of an area development authority other than ex-officio members 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.[(5-A) The Chairman and the members of an Area Development Authority other than ex-officio members shall hold office during the pleasure of the State Government.] [Sub-section (5-A) was inserted and shall be deemed always to have been inserted, by Gujarat 1 of 1999, Section 3, Schedule, entry No. 11 (2).]
