(2)[ At the end of the second year of its term of office the Board shall submit to the State Government who may be eligible for appointment as members of the next Board to be constituted by the Government. The List shall be prepared State-wise and shall contain three time the number of persons specified in column 3 of the table in sub-rule (1). in regard to other states six Statets shall be selected and from each of such State one prominent Vaishnava shall be named.] [Substituted by GSR 2-Notification. dated 10-5-1994, Published in Rajasthan Gazette Part IV(ga), dated 26-5-1994, p. 3. [26-5-1994]. Translation from Hindi.]
