Section 6 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
6. Term of office of members.- (1) The term of office of a member of the Board
shall be three years from the date on which the first meeting of the Board is held aftertheir nomination or, as the case may be, election under section 4:Provided that the State Government may from time to time extend such term toany further period not exceeding in the aggregate one year.(2)Notwithstanding anything contained in any other provision of this Act, theState Government, if it thinks fit in public interest so to do, may, at any time by anotification in the Official Gazette terminate the normal or extended term of office of anymember of the Board.(3)An out-going Chairperson, or member, if otherwise qualified, shall be eligiblefor re-election or re-nomination, as the case may be.
