Section 14 in Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956
14. [ The office of the Chairman or a member of the Maharashtra State Police Commission appointed by the State Government.] [Entry 14 was added by Maharashtra 15 of 1962, section 2.]
[15 . The office of a member of the Maharashtra Housing and Area Development Authority (including the President and the Vice-President thereof) constituted under the Maharashtra Housing and Area Development Act, 1976, or a Member of any of the Housing and Area Development Boards (including the Chairman and the Vice-Chairman thereof) established under that Act, or a member of any Panchayat (including the Sarpanch and Upa-Sarpanch thereof) established under that Act, by reason only of his holding such office.] [Section Entry 15 was substituted by Maharashtra 28 of 1977, section 192.]
