Section 3 in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
3. Composition of the Board.
(1)The Board shall consist of the Chairman and such number of other members not less than two and not exceeding four appointed by the Government:Provided that as nearly as may be one half of the members of the Board shall be persons who at the dates of their respective appointments have held office for at least ten years either under the Government of India or under the Government.(2)If the office of the Chairman of the Board becomes vacant or if Chairman is by reason of absence or for any other reason unable to perform the duties of his office, those duties shall, until some person appointed as Chairman to the vacant office has entered on the duties thereof or, as the case may be, until the Chairman has resumed his duties, be perform by such one of the other members of the Board as the Government may appoint for the purpose.
