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State of Rajasthan - Section

Section 6 in THE RAJASTHAN MADARSA BOARD ACT, 2020

6. Terms and conditions of the service of the members.- (1) A member, other than

ex-officio member, shall hold office for a period of three years from the date of hisnomination or until the pleasure of the State Government, whichever is earlier.
(2)A member, other than ex-officio member, may resign his office by writing underhis hand addressed to the State Government and shall vacate his office with effect from thedate on which his resignation is accepted by the State Government.
(3)A member, other than ex-officio member, shall cease to hold office if, at any time,he becomes subject to any of disqualifications referred to in sub-section (1) of section 7.
(4)The salary and allowances payable to the nominated members shall be such asmay be prescribed.
(5)The other conditions of service of the members shall be such as may beprescribed.