Section 5(1) in Rajasthan River Basin and Water Resources Planning Rules, 2015
(1)The Chairperson of the Authority, or the nominated Member of the Council or the Authority, as the case may be, shall be deemed to have demitting office upon completion of the term from the date on which they enter upon their office or during the pleasure of the State Government, or from the date he resigns, whichever is earlier.
