Section 6 in The Maharashtra Water Resources Regulatory Authority Act, 2005
6. Term of office, salary and allowances and other conditions of service of Chairperson and Members of Authority.
(1)The Chairperson or other Member shall hold office for a term of three years from the date on which he enters upon his office:Provided that, the Chairperson of the other Member may be re-appointed but for not more than two consecutive terms:Provided further that, no Chairperson or other Member shall hold office after he has attained the age of seventy years.(2)The salary and allowances payable to and the other terms and conditions of service of, the Chairperson and other Members shall be such as may be prescribed.(3)The salary and allowances and other conditions of service of the Chairperson and other Members shall not be varied to their disadvantage after appointment.(4)The Chairperson and every Member shall before entering upon his office make and subscribe to an oath of office and of secrecy in such form and in such manner and before such authority as may be prescribed.(5)Notwithstanding anything contained in sub-section (1), the Chairperson or any Member may,-(a)relinquish his office by giving in writing to the Governor notice of not less than three months; or(b)be removed from his office in accordance with the provisions of section 7.(6)The Chairperson or any Member ceasing to hold office as such shall,-(a)not be eligible for further employment under the Government of Maharashtra for a period of two years from the date he ceases to hold such office;(b)not accept any commercial employment for a period of two years from the date he ceases to hold such office.Explanation. - For the purposes of this sub-section,-(i)"employment under the Government" includes, employment under any local or other authority within the territory of Maharashtra or under the control of the Government or under any corporation or society owned or controlled by the Government.(ii)"commercial employment" means employment in any capacity under, or agency of, a person engaged in trading, commercial, industrial or financial business in the Water Resources Sector and also includes a director of a company or partner of a firm and also includes setting up practice either independently or as partner of a firm or as an advisor or a consultant.
