Section 6(6) in The Maharashtra Water Resources Regulatory Authority Act, 2005
(6)The Chairperson or any Member ceasing to hold office as such shall,-(a)not be eligible for further employment under the Government of Maharashtra for a period of two years from the date he ceases to hold such office;(b)not accept any commercial employment for a period of two years from the date he ceases to hold such office.Explanation. - For the purposes of this sub-section,-(i)"employment under the Government" includes, employment under any local or other authority within the territory of Maharashtra or under the control of the Government or under any corporation or society owned or controlled by the Government.(ii)"commercial employment" means employment in any capacity under, or agency of, a person engaged in trading, commercial, industrial or financial business in the Water Resources Sector and also includes a director of a company or partner of a firm and also includes setting up practice either independently or as partner of a firm or as an advisor or a consultant.
