Section 4(2) in The Rajasthan Secondary Education Act, 1957
(2)If either of the bodies referred to in *[clauses (g), (h) and (i) of sub-section (1) fails to elect any member to the Board within the prescribed time, the State Government shall nominate any person with the requisite qualifications to be such member; and every member so nominated shall for all the purposes of this Act be deemed to be a member elected by that body.
