Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in Rajasthan River Basin and Water Resources Planning Act, 2015

(3)The members specified at clause (xiii) of sub-section (2) shall be nominated by the State Government and such a member shall hold office for five years from the date on which he enters upon his office or during the pleasure of the State Government, whichever is earlier.