Section 3(2) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
(2)If the office of the Chairman of the Board becomes vacant or if Chairman is by reason of absence or for any other reason unable to perform the duties of his office, those duties shall, until some person appointed as Chairman to the vacant office has entered on the duties thereof or, as the case may be, until the Chairman has resumed his duties, be perform by such one of the other members of the Board as the Government may appoint for the purpose.
