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State of Rajasthan - Section

Section 80 in The Rajasthan District Boards Act, 1954

80. Power of Board to require reports, etc. from officers.

(1)A Board or any Committee of a Board may require from the Secretary and from any of its officers -
(a)any return, statement, estimate, statistics or other information regarding any matter appertaining to the administration of the district;
(b)a report or explanation on any such matter; and
(c)a copy of any record, correspondence or plan or other document which is in his possession or under his control in his official capacity or which is recorded or filed in his office or in the office of any servant subordinate to him.
(2)Every officer from whom any requisition is made under subsection (1) shall comply with it without any unreasonable delay.