Section 12 in West Bengal Town and Country (Planning and Development) Act, 1979
12. Term of office and terms and conditions of service of the Chairman and members of Planning Authority and Development Authority.
(1)The term of office and terms and conditions of service of the [Chairman and Vice-Chairman] [Substituted by Notification Act No. 5 of 2013, dated 24.4.2013 (w.e.f. 11.6.1979).] and other members of a Planning Authority or a Development Authority not being a local or statutory authority, shall be such as may be prescribed.(2)Any vacancy occurring in the office of the [Chairman and Vice-Chairman] [Substituted by Notification Act No. 5 of 2013, dated 24.4.2013 (w.e.f. 11.6.1979).] or any other member of an Authority referred to in sub-section (3) of section 11 shall be filled by fresh appointment by the State Government.
