Section 22E in The Rajasthan Agricultural Produce Markets Act, 1961
22E. Cessation of membership of elected members of the Board.
(1)A member elected under clause (a) or (b) of section 22-B shall, cease to be a member of the Board, if he ceases to be a member of the concerned electorate.(2)In case, a vacancy occurs on account of resignation, death or cessation of membership of any member, the vacancy shall be filled by nomination by the Government from amongst the persons from the constituency from which he was elected and the member so nominated shall hold office till such time as the member in whose place he is nominated would have held it.
