Section 12 in The Rajasthan District Boards Act, 1954
12. Election how made.
(1)The election of members of a Board for the purposes of this Act, shall be held [in the prescribed manner] [Substituted by Rajasthan Act No. 11 of 1956.] and the voting at such election shall be by secret ballot.(2)Each elector shall have the right of vote for each seat in the constituency in the electoral roll of which he is enrolled.
