Section 8 in Madhya Pradesh Jal Viniyaman Adhiniyam, 2013
8. Conditions of service.
(1)Notwithstanding anything contained in Section 6, the Chairperson and the Members of the Commission may relinquish office by giving a notice of one month, in writing, to the Government.(2)The Chairperson or a Member of the Commission shall :-(a)not be eligible for further employment under the Government for a period of two years from the date he ceases to hold such office;(b)not accept any commercial employment for a period of two years from the date he ceases to hold such office.Explanation. - For the purposes of this sub-section:(i)"Employment under the Government" includes employment under any local or other authority within the territory of Madhya Pradesh or under the control of the Government or under any corporation or society owned or controlled by the Government.(ii)"Commercial employment" means employment in any capacity including under an agency or person engaged in trading, commercial, industrial or financial business in such sector over which the Commission has or had jurisdiction.
