Section 7(6) in The Rajasthan Legal Aid Rules, 1984
(6)The terms of the nominated members of the Committee shall be three years from the date of their appointment. The High Court Legal Aid Committee shall, however, have power for reasons to be recorded, to dissolve the Committee before the expiry of the said period of three years or to remove its member and to reconstitute it or to make fresh appointment in the vacancy before the said period of three years.
