Section 3(1) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2008
(1)The Board shall consist of Chairman and such number of members not less than two and not exceeding four appointed by the State Government.Provided that as nearly as may be one half of the members of the Board shall be persons who at the date of their respective appointments have held office for at least 10 years either under the Government of India or under the Government.
