Section 5 in The Rajasthan Khadi and Village Industries Board Act, 1955
5. [Vice-Chairman] [Substituted by Rajasthan Act 41 of 1960.].
(1)The Vice-Chairman of the Board shall be elected, by the Non-official members of the Board from amongst themselves in the prescribed manner.(2)Subject to the provisions of sub-section (3), the Vice-Chairman shall hold office so long as he is a member of the Board.(3)The Vice-Chairman may resign his office by a letter addressed to the Chairman of the Board, or may be removed by a resolution passed by majority of the non-official members of the Board of which not less than fourteen clear days' notice shall be given to all non-official members.
