Section 6(1) in Maharashtra Horticulture Development Corporation Act, 1984
(1)The Vice Chairman (if any) and the members nominated under clause (j), (l) and (m) of sub-section (1) of section 4 shall hold office for a period of five years from the date of their nomination; unless the State Government terminates their appointment earlier:Provided that, whenever this period of five years expires and the Corporation is not reconstituted, the members aforesaid shall continue to hold their respective offices until the Corporation is reconstituted.
