Section 7 in The Maharashtra Water Conservation Corporation Act, 2000
7. Term of office of member.
(1)A person appointed as member under clauses [(b-1)] [Inserted by Maharashtra Act No. 52 of 2018, dated 10.8.2018.] (o), (p), (q) and (r) of sub-section (1) of section 4 shall hold the office for two years from the date of his appointment unless the term of office is determined earlier by the State Government, by notification in the Official Gazette;Provided that, the members of the Maharashtra State Legislature shall cease to be the members of the Corporation if they cease to be the members of the Maharashtra State Legislature.(2)The Member-Secretary shall hold office for such period and receive such remuneration as the State Government may, by order, specify.(3)The members may be eligible for re-appointment.(4)Any member may at any time resign his office by writing under his hand addressed to the State Government and, on such resignation being accepted, he shall be deemed to have vacated his office.
