Section 8 in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
8. Term of office of and allowances to members of Board.
(1)The members of the State Board and of each of the Divisional Boards, not being members ex-officio, shall hold office for a term of four years from the date on which their names are published in the Official Gazette.(1A)Notwithstanding anything contained in sub-section (1), the nominated members of the State Board or of the Divisional Boards shall hold office during the pleasure of the Government and their term of office may, at any time, before the expiry of the period of four years, be terminated by the State Government, by an order published in the Official Gazette.(2)The members shall be entitled to such compensatory allowances as may be determined by regulations.
