Section 9 in The Rajasthan Soil and Water Conservation Act, 1964
9. Term of office of members.
(1)The term of office of member referred to in clause (b) and clause (1) of sub-section (2) of section 8 shall be five years:Provided that the term of office of a member nominated under clause (b) or (1) of sub-section (2) of section 8, to fill a casual vacancy shall be for the remainder of his predecessor's term of office.(2)The term of office of a member nominated under clause (m) of sub-section (2) of section 8 shall be two years.(3)When a member ceases to hold the office by virtue of which he become eligible for the membership of the Board he shall cease to be such member.(4)A non-official member may, at any time by notice in writing to the chairman, resign his office.
