Section 4(5) in The Maharashtra Advocates Welfare Fund Act, 1981
(5)A member nominated by the Bar Council under clause (d) of sub-section (3) shall hold office for a term of four years or for the duration of his membership in the Bar Council, whichever is less, unless he is removed under sub-section (2) of section 5 or he resigns his membership and his resignation is accepted by the Bar Council under sub-section (1) of section 6.
