Section 45(2A) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2A)The member of the Committee, who has been removed under sub-section (l) shall not be eligible for being re-elected, re-appointed, re-nominated, co-opted or re-co-opted as a member of the Committee, till the expiry of a period of six years from the date of the order by which he has been so removed.
