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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(4) in Rajasthan Public Trust Act, 1959

(4)If any member of a committee is unable, by reason of death resignation, removal or otherwise, to complete his full term of office, the vacancy so caused shall be filled by the appointment of another person and the person so appointed shall fill such vacancy for the un-expired portion of the term for which the member in whose place such person is appointed would otherwise have continued in office.