Section 7(1) in The Maharashtra Water Conservation Corporation Act, 2000
(1)A person appointed as member under clauses [(b-1)] [Inserted by Maharashtra Act No. 52 of 2018, dated 10.8.2018.] (o), (p), (q) and (r) of sub-section (1) of section 4 shall hold the office for two years from the date of his appointment unless the term of office is determined earlier by the State Government, by notification in the Official Gazette;Provided that, the members of the Maharashtra State Legislature shall cease to be the members of the Corporation if they cease to be the members of the Maharashtra State Legislature.
