Section 21 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
21. Term of office and other conditions of service of the non-official member.-(1)
A non-official member of the Authority shall hold office for a term of three years from thedate on which he enters upon his office or during the pleasure of the State Government,whichever is earlier.(2)The allowances payable to, and other terms and conditions of service of the non-official member shall be such as may be prescribed.(3)The non-official member may resign his office by giving notice in writing to theState Government and on such resignation being accepted by the State Government, suchnon-official member shall be deemed to have vacated his office.
