Section 42 in The Rajasthan District Boards Act, 1954
42. Functions of a Board that must be discharged by the Chairman.
- The following powers, duties and functions of a Board may be exercised and shall be performed or discharged, by the Chairman of the Board and not otherwise, namely -(a)the determination in accordance with any regulation in this behalf of questions arising in respect of the service, leave, pay, privileges and allowance of servants of the Board.(b)the submission under section 169 of statements, accounts, reports or copies of documents and under sub-sections (3) and (4) of section 58 and sub-section (1) of section 63 of copies of resolutions passed by a Board or by a Committee of a Board, and the submission under section 119 or proposals, and objections and the submission under section 122 of a copy of a resolution.(c)such of the powers, duties and functions referred to in the third column of the Second Schedule as are delegated by the Board under section 71 to the Chairman.(d)all other duties, power and functions of a Board with the exception of -(i)those specified in the second column of the Second Schedule, and(ii)those delegated by the Board under section 71.
