Section 10 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
10. Term of office.
(1)The term of office of every non-official members shall subject, to the provisions of this Act and unless terminated earlier by the State Government for any reason whatsoever, ordinarily be for three years from the date of publication of his appointment in the Official Gazette.(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.
