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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Rajasthan - Subsection

Section 62(4) in The Rajasthan District Boards Act, 1954

(4)If neither the Chairman nor any Vice-Chairman of the Board is a member of any such Committee as is referred to in sub-section (2), the Board shall by resolution appoint a Chairman for such Committee.