Section 20(4) in The Rajasthan Indian Medicine Act, 1953
(4)Such members of the Committee fees as do not happen to be members of the Board, shall be entitled to the same rights, and privileges and be subject to the same liabilities as the later and the provisions of sub-section (3) of Section 6, sub-section (1) of Section 8, sub-section (1) of Section 11, Section 12, sub-section (1) of Section 13 and Sections 14 and 16 shall apply to such members in the same manner, as they apply to members of the Board.
