Section 6 in Andhra Pradesh District Planning Committees Act, 2005
6. Term of elected members.
(1)An elected member of the Committee shall cease to be member thereof, if he ceases to be a member of the Municipality or Panchayat as the case may be.(2)A vacancy arising under sub-section (1) or by reason of death or resignation of a member shall be filled in accordance with the provisions of Section 4.
