Section 26(2) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(2)(a)A member elected by the Maharashtra Legislative Assembly or the Maharashtra Legislative Council shall cease to be a member of the Executive Council as soon as he ceases to be a member of the electing body.(b)The Chairman of the Animal Husbandry Committee of any Zilla Parishad who becomes a member of the Executive Council under clause (xv) of sub-section (1) shall cease to be a member of the Executive Council as soon as he ceases to be the Chairman of the said committee or on the expiry of the period of one year from the date of his appointment to the Executive Council, whichever is earlier.(c)The Chairman of the Dairy, Poultry or Fisheries Co-operative Society, which becomes a member under clause (xix) shall cease to be-a member of the Executive Council as soon as he ceases to be the Chairman of the said society.(d)The term of the office of the members of the Executive Council other than the ex-officio members shall be [five years] [These words were substituted for the words 'three years' by Maharashtra 19 of 2010, Section 6, (w.e.f. 8.7.2010).].
