Section 6(1) in The Maharashtra Water Resources Regulatory Authority Act, 2005
(1)The Chairperson or other Member shall hold office for a term of three years from the date on which he enters upon his office:Provided that, the Chairperson of the other Member may be re-appointed but for not more than two consecutive terms:Provided further that, no Chairperson or other Member shall hold office after he has attained the age of seventy years.
