Section 5 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
5. Term of office and conditions of service.
(1)Subject to the pleasure of the Government and the provisions of section 6, non-official members nominated by the Government shall hold office for a period of three years from the date on which they assume office and shall be eligible for reappointment under such conditions as may be prescribed.(2)A non-official member nominated by the Government, may at any time resign his office by writing under his hand addressed to the Government but shall continue in office till his resignation is accepted by the Government.(3)The non-official member nominated by the Government shall be entitled to such allowances as may be prescribed.
