Section 8(2) in Rajasthan Para-medical Council Act, 2008
(2)The term of office of a member of the Council, other than the ex-officio member, shall be three years from the date of member of the Council from his office, after affording him/her 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 elected or nominated for a period of three years form the date of his/her removal.
