Section 7(1A) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
(1A)Nothing in sub-section (1) shall affect the power of the State Government to transfer, in the exigencies of public service, any Chairman to any other post under Government during such term; and if any Chairman is superannuated in the service of Government he shall cease to be the Chairman, unless his services are extended or he is re-employed in the service of Government and he is not transferred to some other post.
