Section 7 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
7. First Board to be nominated by the Government.- Notwithstanding anything
contained in section 4 and section 5, members of the first Board (including theChairperson) constituted after the commencement of this Act shall be nominated by theState Government and shall hold office for a period of three years from its constitution :Provided that the State Government may from time to time extend the term ofoffice of the Board to any further period not exceeding in aggregate one year.
