Section 18 in Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956
18. [ The office of a Member (including the Chairman and the Vice-Chairman of the Maharashtra State Road Transport Corporation constituted under the Road Transport Corporation Act, 1950 or of any of its committees constituted under that Act.] [Entry 18 was added by Maharashtra 23 of 1980, section 2.]
[19 . The office of the Chairman, Vice-Chairman or any other member of the Board of Directors (by whatever name called) of any other Corporation, owned or controlled by the State Government, which is not mentioned in any of the above entries in this Schedule and which appointment is made by the State Government.Explanation.- For the purposes of this entry-(1)the expression "a corporation" means any body corporate and shall include a society registered under the Societies Registration Act, 1860, in its application to the State of Maharashtra, or any body constituted under any law for the time being in force:(2)the expression "a corporation controlled by the State Government" shall include a corporation in which not less than twenty-five per cent, of the paid-up share capital is held by the State Government.][20 . The office of the Executive President of the Maharashtra State Planning Board.] [Entry 20 was added by Maharashtra 6 of 1993, section 2.]
