Section 5 in The Goa, Daman and Diu Town and Country Planning Act, 1974
5. Term of office, allowances, etc., of members of the Board.
- The term of office of the members of the Board referred to in clauses (j) and (1) of sub-section (2) of section 4, the manner of filling casual vacancies among them and the allowances payable to them for attending the meetings of the Board shall be such as may be prescribed:Provided that the member referred to in clause (1) of the said sub-section shall cease to hold office on his ceasing to be a member of the Legislative Assembly.
