Section 6(5) in Maharashtra Industrial Development Act, 1961
(5)[ Where a person is nominated or becomes a member of the Corporation by virtue of holding any office, he shall, notwithstanding anything contained in this Act, cease to be a member of the Corporation as soon as he ceases to hold that office.] [Sub-section (5) was added by Maharashtra 18 of 1975, Section 4(d).]
