Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in The Rajasthan District Boards Act, 1954

(2)Of the co-opted members at least one shall be a person belonging to the female sex and one shall be a person belonging to the scheduled castes or scheduled tribes:Provided that none of the co-opted members shall be a person who was defeated at the preceding general election under this Act.