Section 43 in The Himachal Pradesh Town and Country Planning Act, 1977
43. Term of office of Chairman and other members.
(1)The names of the Chairman and the members shall be notified in the Official Gazette.(2)The term of office of the Chairman and the members shall be such as may be prescribed.(3)The person ceasing to be a Chairman or member by reason of the expiry of his term of office, shall if otherwise qualified be eligible for re-appointment.
