Section 15(2) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
(2)Notwithstanding anything contained in sub-section (1) or any other provisions of this Act, the non-official members shall hold office during the pleasure of the State Government; and the State Government, if it appears to it to be necessary or expedient so to do in the public interest may, by order, remove all or any of them from office at any time.
