Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Rajasthan - Subsection Section 16(2) in The Rajasthan Secondary Education Act, 1957 (2)The Chairman so nominated shall hold office for a term of three years to be re-nominated for a second term.] [Substituted by Section 3(a) of Rajasthan Act No. 25 of 1964.]
