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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2008

(2)A member may be appointed by the State Government to perform the duties of Chairman in absence on leave or on the occurrence of a vacancy in the office of the Chairman until some person has been permanently appointed to the office and has entered upon the duties thereof.