Section 8 in Rajasthan River Basin and Water Resources Planning Rules, 2015
8. Discontinuance of previous employment.
- The Members nominated under clause (xiii) of sub-Section (2) of Section 3 and the member nominated under clause (xiii) and (xiv) of sub-Section (3) of Section 5 of the Act shall before assumption of office, resign or take voluntary retirement, in case if he holds any post with the Central or any State Government or any public sector Corporation or any Government body and shall quit any financial or other interest which is likely to affect pre-judicially his functions as the Member of the Council or the Authority.
