Section 3 in Rajasthan Micro and Small Enterprises Facilitation Council Rules, 2007
3. Manner of appointment etc.
(1)The Government may by notification in the Official Gazette appoint the Chairperson and the member of the council specified in clauses (i) (ii) (iii) and (iv) of sub-section (1) of section 21 of the Act. No remuneration shall be paid to any member of a Facilitation Council in Lieu of the services rendered by him.(2)When a member of a council dies or resigns or is removed from office, the Government may by notification in the offical gazette appoint a person to fill that vacancy.(3)A member, other than the official members, shall hold office for a period not exceeding two years from the date of his appointment if not removed earlier by the Govt, for the reasons and in the manner as specified in these rule.(4)A member appointed under clauses (ii), (iii) and (iv) of sub-section (1) of section 21 Shall cease to be a member of the council it he ceases to hold his official position or represent the category or interest from which he was so appointed.(5)Any member of a council may resign from council by tendering one months notice in writing to the Government. The power to accept the resignation of a member shall vest in the Government.
