Section 4 in The Rajasthan State Commission for Women Act, 1999
4. Term of office and conditions of service of members.
- (l) Subject to the provisions of section 3, Chairperson and every member shall hold office for a period of three years.(2)Notwithstanding anything contained in sub-section (1), Chairperson or a member may, -(i)by writing under her hand and addressed to the State Government resign from office at any time;(ii)be removed from her office in accordance with the provisions of section 8.(3)A vacancy arising by reason of resignation or removal of any member of the Commission under sub-section (2) or otherwise shall be filled up in accordance with the provisions contained in section 3:Provided that a person so appointed shall hold office for the remainder of the period of the term of the member in whose place such person is appointed as member.(4)Chairperson and every member shall receive such remuneration and allowances, and shall be governed by such conditions of service, as may be prescribed by the State Government from time to time.Provided that such conditions of service shall not be varied to the disadvantage of a member after her appointment.
