Section 20 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
20. Term of office and other conditions of service of non-official Chairperson and the non-official members.
(1)The non-official Chairperson or a non-official member of the Authority shall hold office for a term of three years from the date on which he enters upon his office or during the pleasure of the State Government, whichever is earlier.(2)The salaries and allowances payable to, and other terms and conditions of service of the non-official Chairperson and a non-official member shall be such as may be prescribed.(3)The non-official Chairperson or a non-official member may resign his office by giving notice in writing to the State Government and on such resignation being accepted by the State Government, such non-official Chairperson or a non-official members, as the case may be, shall be deemed to have vacated his office.
