(1)In making appointments, the State Government shall ensure that—(a)two members of the State Legislature (of whom one shall be a member of the Maharashtra Legislative Assembly and the other of the Maharashtra Legislative Council) are appointed; and(b)at least one woman, and at least members of whom one shall be a person belonging to a Scheduled Caste and one to the Scheduled Tribes, are appointed from among persons ordinarily residing in the State :Provided that, for a period of 15 years from the appointed day, no person, who is entitled to claim the amount under section 6 or section 8, shall be appointed on the Committee.(2)A person appointed under clause (a) of sub-section (1) shall cease to be member of the Committee if he ceases to be a member of the Maharashtra Legislative Assembly or the Maharashtra Legislative Council.(3)A person ceasing to be a member shall, unless disqualified under section 22, be eligible for reappointment.
