Section 3 in The Maharashtra State legal Aid and Advice Board
3. Term of office of Members of the Board.
(1)The term of office of a Member of the Board, other than an ex-officio Member, shall be three years.(2)If any Member referred to at Serial Nos. (10), (11), (12), (13), (14) and (15), in clause 2 fails, without sufficient cause to attend three consecutive meeting of the Board or ceases to represent the interest for which he has been nominated, he shall cease to be a Member of the Board.(3)The State Government shall have the power, to curtail the term of any Member referred to at serial Nos. (10), (11), (12), (13), (14) and (15) in clause 2, at any time, if it finds that such Member is not taking sufficient interest in the activities of the Board.(4)If any Member ceases to be a Member of the Board for any reason, the vacancy shall be filled up in the same manner as the original appointment and the person nominated will continue to be a Member for the duration of the term of office of the Member in whose place he is nominated.
