Section 235 in Arunachal Pradesh Municipal Act, 2007
235. Term of office, salary and allowances and other conditions of service of Chairperson and other members.
(1)The Chairperson and the other members shall hold office as such for a term of five years from the date of entering upon office, but shall not be eligible for re-appointment:(a)in the case of the Chairperson, the age of sixty-five years, and(b)in the case of any other member, the age of sixty-two years.(2)The salary and allowances payable to, and the other terms and conditions of service of, the Chairperson and the other members shall be such as may be prescribed.(3)The salary and allowances and the other terms and conditions of service of the chairperson or any other member shall not be varied to his disadvantage.(4)The Chairperson and every other member shall, before entering upon office, make, and subscribe to, an oath of office and of secrecy in such Form and manner, and before such authority, as may be prescribed.(5)Notwithstanding anything contained in sub-section (1) or sub-section (2), the chairperson or any other member may-(a)relinquish his office by giving, in writing, to the Governor a notice of not less than three months; or(b)be removed from his office in accordance with the provisions of section 236.(6)The Chairperson or any other member ceasing to hold office as such shall be ineligible for further employment under the Central Government or any State Government for a period of two years from the date from which he ceases to hold such office, and shall not-(a)accept any commercial employment for a period of two years from the date from which he ceases to hold such office, and(b)represent in any manner any person before the State Commission or any similar Commission constituted by any other State Government.Explanation. - For the purposes of this sub-section,-(i)"employment under the Central Government or any State Government" shall include employment under a local authority or any other authority within the territory of India or under the control of the central Government or a State Government or under any corporation or society owned or controlled by the Central Government or a State Government ;(ii)"commercial employment" shall mean employment in any capacity under, or as agent of, a person engaged in any trading, or commercial, industrial, or financial business, in any public utility undertaking, and shall include employment as a director of a company or partner of a firm, and shall also include sitting up of practice, either independently or as a partner of a firm or as an adviser or a consultant.
