Section 47 in The Rajasthan District Boards Act, 1954
47. Duties of Vice-Chairman.
(1)A Vice-Chairman shall -(a)in the absence of the Chairman preside at the meetings of the Board and of the Executive Committee thereof unless prevented by reasonable cause from doing so, and shall perform all the duties and may exercise all the powers of the Chairman when presiding at a meeting;(b)during a vacancy in the office of Chairman, or in case of urgent necessity during the temporary absence or incapacity of the Chairman, perform any other duty and exercise any other power of the Chairman;(c)at any time perform any duty and exercise, when occasion arises, any power delegated to him by the chairman under section 45.(2)Where there are two Vice-Chairman the duties and powers specified in clauses (a) and (b) of sub-section (1) shall be performed and may be exercised by the senior Vice-Chairman, and in his absence by the junior Vice-Chairman and the duties and powers specified in clause (c) by whichever Vice-Chairman is named in the order of delegation.
