Section 6(3) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
(3)Notwithstanding anything contained in this Act, all nominated members of every Divisional Board, holding office, immediately before date of 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 nominated by the State Government under sub-section (1), as amended by the said Act.
