Section 10(2) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
(2)Where a person becomes or is appointed as a member of the Authority by virtue of holding any office of being a member of the Parliament, State Legislature, any local authority, association or body of whether incorporated or not he shall cease to be a member of the Authority as soon as he ceases to be the holder of that office or ceases to be such member, as the case may be.
