Section 5(1) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999
(1)Subject to the provisions of section 6, every member shall hold office for a period of one year from the date on which he assumes office:Provided that the Government may-(a)terminate the nomination of any whole-time member, who is not the servant of Government after giving him notice for a period of not less than three months or in lieu thereof on payment of an amount equal to his salary and allowances, if any, for a period of three months;(b)terminate the nomination of any part time member who is not a servant of the Government after giving him notice for such period as may be prescribed; and(c)terminate at any time the nomination of any member who is a servant of the Government.
