Section 5 in The Pepsu Townships Development Board Act, 1954
5. Terms and conditions of office of members.
(1)The terms of office of the Chairman and other members shall be such as may be prescribed.(2)The Chairman or any other member may resign his office by writing under his hand addressed to the State Government but his registration shall take effect from the date on which it is accepted and notified in the official Gazette.(3)A member shall hold office during the pleasure of the State Government.[* * * * * *] [Proviso omitted by Punjab Act 19 of 1973, section 4.](4)A casual vacancy caused by resignation, death or removal of a member or for any other reasons shall be filled by fresh appointment in accordance with the provisions of Section 4.
