Section 46 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
46. Terms of office of members.
(1)The term of office of the members of the Board nominated under clause (c) of sub-rule (1) of the last preceding rule shall ordinarily be three years extensible by order of the State Government to a term not exceeding in the aggregate five years.(2)An Expert Co-opted Member appointed by the Board shall hold office for one year or till the next annual meeting of the Board, whichever is earlier, and be eligible for re-appointment.(3)An Associated Member appointed by the Board shall hold office till the next annual meeting of the Board, and be eligible for re-appointment.(4)Any vacancy of a member of Expert Co-opted Member or Associate Member shall be filled as early as practicable by the [Board] [Substituted by G. N. of 15.4.1968.] but any person nominated or appointed to fill up the vacancy shall hold office for the unexpired period of office of the person in whose place he is nominated, or appointed, as the case may be.
