Section 13(2) in The New Delhi Municipal Council Act, 1994
(2)The Chairperson so appointed shall hold office for a term of five years in the first instance:Provided that his appointment may be renewed from time to time for a term not exceeding one year at a time:Provided further that where the Chairperson holds a lien on any service under the Central Government or the Government, the Central Government may at any time after reasonable notice to the Council replace his services at the disposal of the concerned Government.
