Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Rajasthan - Section Section 38 in The Rajasthan District Boards Act, 1954 38. Term of office of a Chairman. - The term of office of a Chairman shall subject to the provisions of section 39 and 40, co-extend with the term of the Board.
