Section 5 in The Hastinapur Town Development Board Act, 1954
5. Terms and conditions of office of members.
(1)The terms of office of the Chairman and other members shall subject to [subsection (3)] [Substituted by U. P. Act No. XXX of 1959.] be such as may be prescribed.(2)The Chairman or any other member may resign his office by writing under his hand addressed to the State Government but his resignation shall take effect from the date on which its acceptance is notified in the official Gazette.(3)A member shall hold office during the pleasure of the State Government.(4)A casual vacancy caused by registration under sub-section (2) or for any other reason shall be filled by fresh appointment in accordance with the provisions of Section 4. A member appointed to fill a casual vacancy shall be appointed to serve the remainder of his predecessor's term of office.
