Section 59(1) in The Rajasthan District Boards Act, 1954
(1)(a)There shall be an Executive Committee of the Board consisting of -(i)the Chairman of the Board,(ii)the Vice-Chairman of the Board,(iii)three members of the board elected by the Board, and(iv)the Chairman of such Committees established by the Board under sub-section (2) as may be notified by the State Government.(b)The Secretary of the Board shall be the ex-officio Secretary of such Executive Committee.(c)The Executive Committee may exercise and shall perform or discharge such powers, duties and functions as are -(i)specified in column 2 of the Second Schedule and against which the words "shall be exercised by the Executive Committee" have been entered in column 3 of that schedule, and(ii)delegated to the executive Committee under section 71:Provided that the Executive Committee may delegate and withdraw such of its powers, duties or functions to a Tehsil Committee or any officer of the Board as may be prescribed.
