Section 5(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
(3)The terms of office of the members including the Chairperson, who are appointed or nominated as the case may be, under sub-clause (ii) of sub-section (3) of Section 4 of the Act, shall be one year, initially from the date of such appointment or nomination, which may be extended by the Government from time to time.
