Section 9(2) in Rajasthan Lokayukta Sachivalaya Ministerial Service (Conditions of Service) Rules, 2013
(2)An appointment under this rule shall be for a period of one year which may be extended from time to time with the approval of the Lokayukta:Provided that no person appointed under this rule shall hold office after the age of 70 years:Provided further that if the Appointing Authority considers it necessary to do so, he may with the prior approval of the Lokayukta terminate the services of an person appointed under this rule at any time without assigning any reasons and such person shall not be entitled to any compensation for termination of his service.
