Section 6(5) in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
(5)The State Government may at any time, by notification in the Official Gazette, remove any member from his office, after affording him a reasonable opportunity of explanation, for any reason which the State Government may deem to be affecting the public interest adversely, and the member so removed shall not be eligible for being nominated or co-opted for a period of three years from the date of his removal.
