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] [Section 5] [Entire Act] State of Rajasthan - Subsection Section 5(2) in Rajasthan Go-Seva Ayog Act, 1995 (2)On every reconstitution of the commission, the term of office of members including chairman and vice chairman shall be three years from the date of first meeting after reconstitution.
