Section 6 in Maharashtra Industrial Development Act, 1961
6. Term of office and conditions of service of members.
- [(1) (a) Every member of the Corporation nominated under clause (c) or (h) of section 4 shall hold office for a period of three years from the date of his nomination, unless his term of office is terminated earlier by the State Government.(b)Where a vacancy of any such member occurs due to completion of his term of office or due to termination of his term of office earlier, the vacancy shall be filled in accordance with the provisions of section 9].(2)The members of the Corporation nominated under [clause (c) or (i)] [These words brackets and letters were substituted for the words, brackets and letters 'clause (a) or (g) of sub-section (1)' by Maharashtra 44 of 1981, Section 3(b).] of section 4 shall be entitled to draw such salary and allowances as may be prescribed. Such reasonable additional remuneration, as may be fixed by the State Government, may be paid to any one or more of the members for extra or special services required to be rendered by him or them.(3)The members of the Corporation [holding office under [clause (d), (e), (f), (g) or (h)] [This portion was substituted for the words, brackets and letters 'nominated under clause (b), (c) or (d)' by Maharashtra 18 of 1975, Section 4(c).] of section 4] [Sub-section (1) was substituted by Maharashtra 44 of 1981, Section 3(a).] shall be entitled to draw such honorarium or compensatory allowance for the purpose of meeting the personal expenditure in attending the meetings of the Corporation or of any Committee thereunder or appointed in connection with the work undertaken by or for the Corporation, as may be prescribed.(4)Any person nominated as member on one or more occasions shall, unless disqualified, be eligible for renomination.(5)[ Where a person is nominated or becomes a member of the Corporation by virtue of holding any office, he shall, notwithstanding anything contained in this Act, cease to be a member of the Corporation as soon as he ceases to hold that office.] [Sub-section (5) was added by Maharashtra 18 of 1975, Section 4(d).]
