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State of Rajasthan - Section

Section 7 in Shri Sanwaliaji Temple Act, 1992

7. Term of office of the members.

- The members of the Board, other than the Ex-officio members thereof, shall, subject to the provisions of Section 8, 9 and 11 hold office for a period of three years from the date of their nomination:Provided that the outgoing members shall continue to hold office till the reconstitution of the Board.