Section 4 in The Rajasthan Minimum Wages Rules, 1959
4. Term of office of Board.
(1)Save as otherwise expressly provided in these rules, the term of office of a non-official member of the Board, shall be two years commencing on the date of his nomination :Provided that such member shall, notwithstanding the expiry of the said period of two years, continue to hold office until his successor is nominated.(2)A non-official member of the Board nominated to fill a casual vacancy shall hold office for the remaining period of the term of the office of the member in whose place he is nominated.(3)The official members of the Board shall hold office during the pleasure of the State Government.
