Section 5(3) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
(3)Notwithstanding anything contained in this Act, all Class C––Nominated Members of the State Board, holding office, immediately before the commencement of the Maharashtra Secondary and Higher Secondary Education Boards (Amendment) Act, 1986, shall cease to be such members and vacate their offices on the date on which new members are designated by the State Government under sub-section (1), as amended by the said Act.
