Section 5 in Rajasthan River Basin and Water Resources Planning Rules, 2015
5. Demitting of Office.
(1)The Chairperson of the Authority, or the nominated Member of the Council or the Authority, as the case may be, shall be deemed to have demitting office upon completion of the term from the date on which they enter upon their office or during the pleasure of the State Government, or from the date he resigns, whichever is earlier.(2)The outgoing Chairperson and Member may at his discretion, leave note(s) on general or specific aspect of work, for the benefit of his successor in office, before demitting the office.(3)The outgoing Chairperson or a Member may at his discretion, within a period of one month from the date of demitting office, provide supplemental note(s) on any specific matter for information of his successor.
