Section 46(6) in The Maharashtra Habitual Offenders Rules, 1960
(6)Every non-official member shall hold office for a period of three years from the date of his appointment :Provided that, a non-official member is eligible for reappointment on the expiry of his period of appointment :Provided further that, the State Government may at any time terminate the appointment of any non-official member before the expiry of his term of appointment without assigning any reason.[* * *] [Deleted by G. N. of 15.7.1969.]
