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

State of Rajasthan - Subsection

Section 5(1) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014

(1)The Chairman or any other Member of the Board shall only be removed from his office by order of the State Government on ground of mis-behaviour after providing the opportunity of hearing to the said Chairman/Member in this behalf.