Section 4(3) in The Rajasthan Bhoodan Yagna Act, 1954
(3)The Chairman, the Secretary and members of the board shall hold office for four years from the date of the notification under sub-section (2) and shall be eligible for re-nomination:[Provided that the Chairman, the Secretary and members of the Board nominated under Notification No. F. 8(26) Revenue/B-68, dated 22nd June, 1976 of the Revenue (Group-IV) Department of the Government of Rajasthan, published in the Rajasthan Gazette (Extraordinary Part IV-C of the even date shall hold office for a period of sixty days from the commencement of the Rajasthan Bhoodan Yagna (Amendment and Validation) Act, 1984, or until a new Board is constituted, whichever is earlier:] [Inserted by Section 2(b)(i) of Rajasthan Act 6 of 1984, Published in Rajasthan Gazette Extraordinary Part IV-A, dated 13-4-1984 (w.e.f. 13-4-1984).]Provided [further] [Inserted and deleted by Section 2(b)(ii) Rajasthan Act 6 of 1984, Published in Rajasthan Gazette Extraordinary Part IV-A, dated 13-4-1984 (w.e.f. 13-4-1984).] that the Stale Government may [x x x] [Inserted and deleted by Section 2(b)(ii) Rajasthan Act 6 of 1984, Published in Rajasthan Gazette Extraordinary Part IV-A, dated 13-4-1984 (w.e.f. 13-4-1984).] remove from office any member of the Board, who [x x x] [Inserted and deleted by Section 2(b)(ii) Rajasthan Act 6 of 1984, Published in Rajasthan Gazette Extraordinary Part IV-A, dated 13-4-1984 (w.e.f. 13-4-1984).] has been adjudged an insolvent or has been convicted of an offence involving moral turpitude and also any member who-(a)has become physically or mentally incapable of acting as such member, or(b)has so abused his position as to render his continuance in office detrimental to the public interest, or(c)has failed to perform his duties.
