178. Term of office of a Member of a Zilla Praja Parishad.
- Save as otherwise provided in this Act,-(i)an ex-officio member of the Zilla Praja Parishad shall hold office so long as he continues to hold the office by virtue of which he became such ex-officio member;(ii)a member elected at an ordinary election or a coopted member shall hold office for a term of five years from the date appointed by the State Election Commission for the first meeting of the Zilla Praja Parishad after the said ordinary election.
