Section 3 in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2008
3. Composition of the Board.
(1)The Board shall consist of Chairman and such number of members not less than two and not exceeding four appointed by the State Government.Provided that as nearly as may be one half of the members of the Board shall be persons who at the date of their respective appointments have held office for at least 10 years either under the Government of India or under the Government.(2)A member may be appointed by the State Government to perform the duties of Chairman in absence on leave or on the occurrence of a vacancy in the office of the Chairman until some person has been permanently appointed to the office and has entered upon the duties thereof.
