Section 7 in The Maharashtra Municipal Property Tax Board Act, 2011
7. Term of office, salaries and allowances and other conditions of service of Chairperson and Members.
(1)The Chairperson and the other Members shall hold office as such for a term of five years from the date of entering upon office, but shall not be eligible for re-appointment:Provided that, no Chairperson or any other Member shall hold office as such after he has attained,-(a)in case of Chairperson, the age of Sixty-five years, and(b)in case of any other Member, the age of Sixty-Two years.(2)The salaries and allowances payable to, and other terms and conditions of service of, the Chairperson and the other Members shall be such as may be prescribed by rules.(3)The salaries and allowances payable to, and other conditions of service of, the Chairperson and the other Members shall not be varied to their disadvantage after the appointment.(4)If the post of Chairperson becomes vacant for any reason, the Governor may appoint any Member to hold the additional charge of the post of Chairperson till the post is filled in by a regular appointment.
