Section 16 in The Rajasthan Secondary Education Act, 1957
16. [Chairman. [Substituted by Section 3 of Rajasthan Act No. 7 of 1962, w.e.f. 16-12-1961.]
(1)The Chairman of the Board shall be nominated by the State Government from among a panel of three persons recommended by Committee consisting of two persons elected by the Board and one person nominated by the State Government, who shall act as convener of the said Committee.(2)The Chairman so nominated shall hold office for a term of three years to be re-nominated for a second term.] [Substituted by Section 3(a) of Rajasthan Act No. 25 of 1964.]
