Section 88(4) in The Rajasthan Value Added Tax Act, 2003
(4)The constitution of the Tax Board shall not be deemed to be invalid if any vacancy occurs or continues on account of death, resignation, retirement, transfer, expiry or termination of the appointment, or due to temporary absence of the [Chairperson] [Substituted for the word 'Chairman' vide Rajasthan Act 4 of 2007, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 10-4-2007, page 1(18).] or of any member.
