11. [Term of office of president and members.] [Substituted by Haryana Act No. 33 of 2019, dated 4.9.2019.]
(1)The term of office of [elected president and members] [Substituted 'elected members' by Haryana Act No. 33 of 2019, dated 4.9.2019.] shall be five years from the date appointed for the first meeting of the municipality.(2)The term of the nominated member shall be co-terminus with the term of elected members.(3)omitted.(4)[ When as a result of an enquiry held under Chapter XIV, an order declaring the election of the president or any member void has been made, such president or member shall forthwith cease to be the president or member of the committee.] [Substituted by Haryana Act No. 33 of 2019, dated 4.9.2019.]
