Section 5 in THE RAJASTHAN MADARSA BOARD ACT, 2020
5. Terms and conditions of the service of Chairperson.- (1) The Chairperson shall
be an eminent educationist or a social worker of repute.(2)The Chairperson shall hold office for a period of three years from the date of hisappointment or until the pleasure of the State Government, whichever is earlier.(3)The Chairperson may resign his office by writing under his hand addressed to theState Government, and shall vacate his office with effect from the date on which hisresignation is accepted by the State Government.(4)The Chairperson shall cease to hold office if, at any time, he becomes subject toany of the disqualifications, referred to in sub-section (1) of section 7.
