Section 8(5) in The Maharashtra State legal Aid and Advice Scheme, 1979
(5)[ On the expiry of the term of the office of a Member, other than ex-officio member, he shall continue to be a Member of the Committee till new Member is appointed in his place. Such Member shall also be eligible for re-nomination.] [Sub-clause (5) was inserted by G. N., L. & J. D., No. LAB-1083/(191)-XIV, dated 17th September, 1983, clause 1.]
