Section 3 in The Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976
3. Constitution and Composition of Tribunals.
(1)The Government may, by notification in the Official Gazette, constitute from time to time, one or more Tribunals as it may consider necessary. Each of such Tribunals shall be called the Rajasthan Civil Services Appellate Tribunal.(2)Each of the Tribunals shall consist of a Chairman who shall be an officer of super time scale of Indian Administrative Service and at least two other members, one of whom shall be a member of the Rajasthan Higher Judicial Service.(3)The term of the Chairman and members of the Tribunal shall ordinarily be three years. The Governor may, however for special reason, recall the Chairman or any member of the Tribunal before the expiry of the period of three years.
