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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(a) in The Rajasthan Medical Rules, 1957

(a)Sixty days before the expiration of the term of any nominated member, the Registrar shall draw the attention of the President to the approaching vacancy, and the latter shall forthwith report it to the Government, in order that a new appointment may be made to take effect from the day following that on which the existing appointment will expire.