Section 4 in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2008
4. Term of Office.
- The Chairman and the Member of the Board shall hold office for the term of six years from the date on which he enters upon his office or until he attains the age of 65 years in case of Chairman and 62 years in case of Member, which ever is earlier:Provided that -(a)The Chairman and the Member of the Board may by writing under his hand address to the State Government resign his office.(b)A person who hold office as a Member of the Board shall on expiration of his term of office is ineligible for re-appointment to that office.(c)The Chairman of the Board shall be ineligible for further employment under the State Government.(d)A member of the Board shall be eligible for appointment as chairman of the Board.
