Section 3 in The Rajasthan Minimum Wages Rules, 1959
3. Term of office of members of Committee.
- The term of office of the members of a Committee shall be such as in the opinion of the State Government is necessary for completing the enquiry into the schedule employment concerned and the State Government may, at the time of the constitution of a Committee, fix such term and may, from time to time, extent it, as circumstances may require.
