30. Term of office of members, Chairpersons and Deputy Chairpersons.
- Except as otherwise provided in this Act -(a)the members and the Chairpersons of a Panchayati Raj Institution shall hold office during the term of the concerned Panchayati Raj Institution; and(b)the Deputy Chairperson of a Panchayati Raj Institution shall hold office as long as he continues to be a member of the concerned Panchayati Raj Institution
