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State of Rajasthan - Section

Section 19 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

19. Filling up of emergent vacancies.

- Any vacancy occurred in the membership of State Advisory Board due to death, resignation or removal of a member or due to change of capacity in which he was appointed or nominated, shall be filled up as early as possible by the State Government.Chapter-VI District Level Committee