Section 6(3) in The Rajasthan Housing Board Act, 1970
(3)[ Notwithstanding anything contained in any other provisions of this Act, the State Government may, if it thinks fit in public interest so to do, by a notification in the Official Gazette, terminate the appointment of the Chairman or any member before the expiry of the term for which he has been appointed and may by a similar notification reconstitute the Board at any time and the Board so reconstituted shall be deemed to be a Board constituted under section 4 of this Act.
