Section 118(3) in Rajasthan Panchayati Raj Act, 1994
(3)The term of office of members and eligibility for re-appointment shall be as follows: -(i)every member of the Commission shall hold office for such period as may be specified in the order of the Government appointing him, but shall be eligible for re-appointment;(ii)a member of the Commission may resign his office by a letter written under his hand and addressed to the Government but he shall continue in office until his resignation is accepted by the Government; and(iii)the casual vacancy caused by the resignation of a member under Clause(ii) or for any other reason may be filled in by fresh appointment and a member so appointed shall hold office only for the remainder of period for which the member in whose place he is appointed would have held office.
