Section 4(1) in Rajasthan State Legal Services Authority Regulations, 1999
(1)The term of office of the committee nominated under subsection (2) of section 8-A of the Act by the Chief Justice shall be two years.Provided that the Committee shall continue to function even after expiry of its term till a new committee is appointed in its place.Provided further that a member appointed under clause (d) of sub-regulation (4) of Regulation 3 shall cease to be a member on his ceasing to hold the office by virtue of which he was appointed.
