Section 8(4) in Rajasthan Lakes (Protection and Development) Authority Act, 2015
(4)The members of the Authority shall be nominated by the State Government and a member, other than ex-officio member, shall hold office for a period of three years from the date on which he enters upon his office or during the pleasure of the State Government, whichever is earlier:Provided that while nominating members to the Authority, the State Government shall give adequate representation to the following, namely :-(i)Finance, Local Self Government, Panchayati Raj, Revenue and Urban Development and Housing department of the State Government;(ii)Department of the State Government responsible for Environment, Forest, Fisheries, Tourism, Water Resources and Art and Culture;(iii)experts in the field of environment, ecology, geology, hydrology, hydro-geology, limnology or lake conservation.
