Section 5(2) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2008
(2)Notwithstanding anything contained in sub-section (1) the State Government may by order removal from office of the Chairman or any member of the Board if the Chairman or such other member as the case may be: -(a)is adjudged an insolvent; or(b)engages during his term of office in any paid employment outside the duties of his office; or(c)is, in the opinion of the State Government unfit to continue in office by reason of infirmity of mind or body.
