Section 4(4) in The Maharashtra Advocates Welfare Fund Act, 1981
(4)A member nominated by the State Government under clause (c) of sub-section (3) shall hold office for a term of four years, unless the State Government terminates his nomination earlier or he is removed under sub-section (2) of section 5 or he resigns his membership and his resignation is accepted by the State Government under sub-section (1) of section 6.
