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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(6) in The Rajasthan Sales Tax Rules, 1995

(6)Subject the the age of superannuation, the Chairman and members of the Tax Board shall ordinarily be appointed for a period of three years. The Advocate member shall not continue in office as such member after attaining the age of 58 years:[Provided that the term of office of the members appointed from Rajasthan Administrative Service/Rajasthan Commercial Taxes Service may be extended upto a maximum of sixty years of age, by the State Government on the recommendation of the Committee, comprising of the following :-