Section 28(8) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
(8)The terms and conditions for appointment of members of the Council shall be as under :(a)Every member shall hold office for a term of two years from the date on which he assumes office but no member shall hold office for more than two terms;(b)The member may be removed from his office by an order of the State Government on the ground of proved misbehaviour or incapacity or on the happening of any one or more of the following events :(i)is adjudged an insolvent,(ii)refuses to act or becomes incapable of acting,(iii)is of unsound mind,(iv)has so abused his office as to render his continuance in office detrimental to the public interest,(v)is convicted for an offence by a competent Court, or(vi)is without obtaining leave of absence from the Council, absent from two consecutive meetings of the Council;(c)No member shall be removed from his office without being given an adequate opportunity of being heard;(d)If a vacancy occurs in the office of Members, whether by reason of death, resignation or otherwise, such vacancy shall be filled within a period of 120 days by making a fresh appointment;(e)Members of the Council shall be entitled to reimbursement of travelling and daily allowances for official tours and journeys in accordance with the orders issued by the State Government in relation to non-official members of the Committees, Commissions and like such categories of persons.Part - XMiscellaneous
