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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1) in The Rajasthan Housing Board Act, 1970

(1)The Chairman and the non-official members of the Board shall hold office for a period of three years from the date of their appointment as Chairman or as the case may be, other members:Provided that the term of office of the Chairman and the nonofficial members may be extended by the Government for a period not exceeding two years.