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[Cites 0, Cited by 3] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in THE RAJASTHAN MADARSA BOARD ACT, 2020

(2)If a Chairperson or a member becomes after his appointment/nomination, subjectto any of the disqualifications specified in sub-section (1), his membership shall thereuponcease with effect from such date as the State Government may direct.