Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 12 in Shri Sanwaliaji Temple Act, 1992 12. Eligibility of persons for re-appointment. - Any person ceasing to be a member shall, unless disqualified under sub- section (3) of Section 6, be eligible for re-appointment.
