Section 6 in Maharashtra Jeevan Authority Act, 1976
6. [ Term of office of Members.] [Section 6 and 6A were substituted for the original by Maharashtra 3 of 1983, Section 4.] - (1) A person appointed as Member under [clause (e) or (f)] [These words, brackets and letters were substituted for the words, brackets and letter 'under clause (c), (d) or (f)' by Maharashtra 18 of 1996, Section 4(a).] of sub-section (1) of section 4 shall hold office for three years from the date of his appointment, unless his term of office is determined earlier by the State Government, by notification in the Official Gazette.
(2)[*****] [Sub-section (2) was deleted by Maharashtra 18 of 1996, Section 4(b).](3)The Member-Secretary shall hold office for such period as the State Government may by order specify.(4)The Members shall be eligible for re-appointment.(5)Any Member may at any time resign his office by writing under his hand addressed to the State Government and, on such resignation being accepted, he shall be deemed to have vacated his office.
