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 0] [Section 11] [Entire Act] State of Rajasthan - Subsection Section 11(2) in Rajasthan Public Trust Act, 1959 (2)All the members of the board shall be appointed by the State Government by notification in the Official Gazette, and shall hold office, save as otherwise provided, for a period of five years from the date of the publication of such notification.
