Section 4 in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
4. Term of Office.
- The Chairman and the Member of the Board shall hold office for the term of six years from the date on which he enters upon his office or until he attains the age of 65 years in case of the Chairman and 62 years in case of Member, whichever is earlier:Provided that-(a)the Chairman and the Member of the Board may, by writing under his hand, addressed to the Government, resign his office.(b)a person who holds office as a Chairman or Member of the Board shall on the expiration of his term of office, be ineligible for reappointment to that office.(c)the Chairman of the Board shall be ineligible for further employment under the Government.(d)a Member of the Board shall be eligible for appointment as Chairman of the Board but not for any other employment under the Government.
