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State of Rajasthan - Section

Section 58 in Rajasthan Public Trust Act, 1959

58. Appointment of New Members.

- The State Government may appoint a new Chairman or member when the Chairman or a member of a Committee of Management -
(a)resigns or dies, or
(b)is for a continuous period of six months absent from India without leave of the Commissioner, or
(c)leaves India for the purpose of residing abroad, or
(d)refuses to act, or
(e)is removed by the State Government under Section 57.