Section 46(5) in The Maharashtra Habitual Offenders Rules, 1960
(5)A non-official member should ordinarily have experience of social work for at least five years. He should not be less than 30 years and more than 60 years of age. The State Government may, however, relax the provisions of this sub-rule in favour of any person whom the State Government considers suitable for appointment as non-official member of the Committee.
