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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(6) in The Rajasthan Legal Aid Rules, 1984

(6)The term of the nominated members shall be three years from the date of their appointment. The Rajasthan Legal Aid board shall, however, have power, for reasons to be recorded, to dissolve the Committee before the expiry of the period of three years.