Section 6 in Maharashtra Horticulture Development Corporation Act, 1984
6. Term of office and conditions of service of members.
(1)The Vice Chairman (if any) and the members nominated under clause (j), (l) and (m) of sub-section (1) of section 4 shall hold office for a period of five years from the date of their nomination; unless the State Government terminates their appointment earlier:Provided that, whenever this period of five years expires and the Corporation is not reconstituted, the members aforesaid shall continue to hold their respective offices until the Corporation is reconstituted.(2)A member of the Corporation who is nominated or who becomes member of the Corporation by virtue of holding any office being the member referred to in clauses (a) to (i) and (k) of sub-section (1) of section 4 shall, notwithstanding anything contained in this Act, cease to be a member of the Corporation as soon as he cease to hold that office.(3)Any person nominated as a member or one or more occasions shall, unless disqualified, be eligible for renomination.(4)The members of the Corporation holding office under sub-section (1) of section 4 shall be entitled to draw such honorarium or compensatory allowance for the purpose of meeting the personal expenditure in attending the meetings of the Corporation or of any committee thereunder or appointed in connection with the work undertaken by or for the Corporation as the State Government may, from time to time, determine.
