Section 20(5) in Rajasthan Real Estate (Regulation and Development) Rules, 2017
(5)A person, who, on the date of his appointment as a Chairperson or a Member of the Authority, as the case may be, was in the service of the Central Government or the State Government shall be deemed to have been retired from service i.e. from the date on which he enters upon his office as Chairperson or a Member.
