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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3) in The Maharashtra State Council of Examinations Act, 1998

(3)Notwithstanding anything contained in sub-sections (1) and (2), the nominated members of the State Council and Regional Council shall hold office during the pleasure of Government and may be removed at any time before the expiry of their term of office.