- [The members] [Substituted by Rajasthan Act 18 of 1966.] of the Board, other than the ex-officio member thereof, shall, subject to the provisions of sections 6.7 and 10, hold office for a period of three years from the date on which their appointment is notified in the official Gazette:[Provided that the outgoing members shall continue to hold office till the reconstitution of the Board.] [Substituted by Rajasthan Act 18 of 1966.]
