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State of Rajasthan - Section

Section 12 in Rajasthan Go-Seva Ayog Act, 1995

12. Casual vacancies.

- Whenever the chairman, vice-chairman or any member of the commission dies, or his resignation is accepted under section 9 or is removed under section 11 or whenever the chairman, vice-chairman or any member suffers from any disqualification specified in section 10. he shall cease to be the chairman, vice chairman or a member of the commission and any such vacancy so occurring shall be filled by the State Government as early as possible:Provided that during any such vacancy the continuing members may act as if no vacancy had occurred.