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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(4) in Rajasthan Public Trust Act, 1959

(4)It any member of the board is unable, by reason of death, resignation, removal or otherwise to complete his full term of office the vacancy so caused shall be filled by the appointment of another person and the person so appointed shall fill such vacancy for the .n-expires portion of the term for which the member in whose place such person is appointed would otherwise have continued in office.