Section 6(1) in The Rajasthan Homoeopathic Medicine Act, 1969
(1)The term of office of a member of the Board shall be three years from the date on which the first meeting of the Board is held after election under section 4:Provided that the State Government may from time to time extend such term to any further period not exceeding in the aggregate one year.[(1-A)] [Inserted by Rajasthan Act 8 of 1979.] Notwithstanding anything contained in any other provision of this Act the State Government, if it thinks fit in public interest so to do, may, at any time, by a notification in the Official Gazette terminate the normal or extended term of office of any member of the Board and may by a similar notification reconstitute the Board at any time and the Board so reconstituted shall be deemed to be a Board constituted under section 4 of this Act:Provided that pending such reconstitution, the State Government may appoint an Administrator who shall exercise all the powers and perform all the functions of the Board under this Act:Provided further that the Administrator so appointed shall not continue for a period of more than six months from the date of his appointment).
