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State of Rajasthan - Section

Section 6 in The Nathdwara Temple Act, 1959

6. Relinquishment of office.

- The President, [Vice President] [Inserted by Rajasthan Act 18 of 1966.] or any member, other than the ex-officio member of the Board [x x x] [Deleted by Rajasthan Act 18 of 1966.] may resign his office by giving a notice in writing to the State Government and on such resignation his office shall become vacant.