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State of Rajasthan - Section

Section 7 in Rajasthan Go-Seva Ayog Act, 1995

7. Treasurer.

- The commission shall have a Treasurer to be appointed by the State Government and shall hold office for a period of three years unless replaced or removed earlier by the State Government:Provided that no person other than a person belonging to Rajasthan Accounts Service shall be as a Treasurer of the commission.