Section 22(2) in Rajasthan Real Estate (Regulation and Development) Rules, 2017
(2)Consultants or experts that may be engaged by the Authority:(a)shall be paid a monthly honorarium as may be determined by the State Government, from time to time;(b)the consultant or expert may be appointed for a tenure of one year, extendable on year to year basis;(c)the terms of their appointment may be terminated by the Authority by serving one month's notice.
