Section 6(1) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(1)Every non-official Member shall hold office for a period of three years from the date of his appointment:Provided that, the State Government may extend the said period by a further period not exceeding one year:Provided further that, after the expiry of the period of his appointment, a person shall, unless disqualified or removed, be eligible for reappointment.
