11. Establishment and Composition of Advisory Board.
- (l) The State Government shall, by notification in the Official Gazette, establish for the territories to which this Act extends for the time being an Advisory Board to be called the Rajasthan Public Trusts Board consisting of such number of members representing each interest as may be prescribed.(2)All the members of the board shall be appointed by the State Government by notification in the Official Gazette, and shall hold office, save as otherwise provided, for a period of five years from the date of the publication of such notification.(3)The State Government shall appoint one from amongst the members of the board to be its Chairman.(4)It any member of the board is unable, by reason of death, resignation, removal or otherwise to complete his full term of office the vacancy so caused shall be filled by the appointment of another person and the person so appointed shall fill such vacancy for the .n-expires portion of the term for which the member in whose place such person is appointed would otherwise have continued in office.(5)The members of the board including the Chairman may be paid travelling and other allowances for attending meetings of the board and, subjects to the prescribed conditions and restrictions, for undertaking any journey in connection with any of the affairs of the board, at such rates as may be fixed by the State Government.
