Section 8 in The Rajasthan Minimum Wages Rules, 1959
8. Resignation of Chairman and members of Board and committee and filling of casual vacancies.
(1)A member of the Committee, or the Board other than the Chairman may be giving notice in writing to the Chairman, resign his membership.(2)The Chairman may resign by letter addressed to the State Government.(3)When a vacancy occurs or is likely to occur in the membership of the Committee, or the Board, the Chairman shall submit a report to the State Government immediately. The Government shall then take steps to fill the vacancy.
