Section 60 in The Rajasthan District Boards Act, 1954
60. Appointment of persons other than members.
(1)Notwithstanding anything contained in this Act it shall be lawful for a Board by a resolution supported by not less than one-half of the whole number of members for the time being to appoint as members of any Committee established under sub-section (2) of section 59, or any Tehsil Committee, any persons who are not members of the Board, but who, in the opinion of the Board, possess technical qualifications for serving on such Committee:Provided that the number of persons so appointed on a Committee shall not exceed one-fourth of the total number of members of the Committee.(2)All the provisions of this Act and of any rules relating to the duties, powers, liabilities, disqualifications and disabilities of members shall be applicable, so far as may be, to such persons.
