Section 60(1) in The Rajasthan District Boards Act, 1954
(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.
