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[Cites 0, Cited by 1] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(2) in The Rajasthan District Boards Act, 1954

(2)The term of office of a Vice-Chairman of any description shall be one year from the date of his election or the residue of his term of office as a member of the Board, whichever is less; but he shall, if otherwise qualified, be eligible for re-election on the expiry of such term.