Section 5 in Sikkim Urban and Regional Planning and Development Act, 1998
5. Term of office and conditions of service of the Members of the Board.
(1)The term of office and conditions of service of the members of the Board shall be such as may be prescribed and the non-official members shall be entitled to receive such allowances as may be fixed by the Government.(2)The Government may, if it thinks fit, terminate the appointment of any non-official member of the Board at any time.(3)A member of the Board appointed under clause (j) of sub-section (5) of section 3 may resign his membership of the Board by giving notice in writing to the Government and on such resignation being accepted by the Government, he shall cease to be a member of the Board.(4)Any vacancy created under sub-section (2) or (3) shall be filled by fresh appointment by the Government.
