Section 8(1A) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
(1A)Notwithstanding anything contained in sub-section (1), the nominated members of the State Board or of the Divisional Boards shall hold office during the pleasure of the Government and their term of office may, at any time, before the expiry of the period of four years, be terminated by the State Government, by an order published in the Official Gazette.
