Section 50 in The Rajasthan District Boards Act, 1954
50. Transaction of business at meetings.
- Except where it is otherwise prescribed under this Act, any business may be transacted at any meeting:Provided that no business which is required to be transacted by special resolution shall be transacted unless previous notice of the intention to transact such business has been given:Provided also that nothing in this section shall apply to a motion that the Board shall adopt a resolution expressing no-confidence in the Chairman or to a motion that the Board shall adopt a resolution calling upon the Chairman to resign.
