Section 19(3) in West Bengal Town and Country (Planning and Development) Act, 1979
(3)The members referred to in clause (d) of sub-section (1) shall hold office for a term of three years from the date of their nomination by the State Government and shall receive such allowances for attending the meetings of the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority or any committee thereof as may be prescribed[Provided that every such member, on ceasing to be a Councillor or Alderman of the [Kolkata] [Proviso Substituted by Section 3(b) of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1986 (West Bengal Act No. 23 of 1986).] Municipal Corporation or the Howrah Municipal Corporation or Commissioner of a municipality within the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Area, as the case may be. shall, notwithstanding that the term of office of such member has not expired, cease to hold office and the vacancy shall be filled up in accordance with the provisions of clause (d) of sub-section (1).]
