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

State of Rajasthan - Subsection

Section 3(1) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014

(1)The Board shall consist of the Chairman and such number of other members not less than two and not exceeding four appointed by the Government:Provided that as nearly as may be one half of the members of the Board shall be persons who at the dates of their respective appointments have held office for at least ten years either under the Government of India or under the Government.