Section 30(2) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(2)(a)A member who is representative of the Indian Council of Agricultural Research or who is nominated by the Chancellor or who, being an Agro-Industrialist is nominated by the State Government, shall hold office for three years.(b)[ a member nominated under clause (xii) or (xiii) of sub-section (1) shall cease to be a member of the Executive Council as soon as he ceases to be member of the Maharashtra Legislative Assembly or, as the case may be, the Maharashtra Legislative Council.] [[Clause (b) was substituted by Maharashtra 27 of 2005, Section 6(b), (w.e.f. 29.5.2005).Substituted clause (b) reads,as follows-(b)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.]](c)The Chairman of the Agriculture Committee of any Zilla Parishad who becomes a member of the Executive Council under clause (xiv) of sub-section(l) shall cease to be a member of the Executive Council as soon as he ceases to be 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.
