Section 26 in The Rajasthan District Boards Act, 1954
26. Term of office of District Board.
- [(1)] [Renumbered and inserted by Rajasthan Act No. 11, dated 16-4-1956.] Every District Board, unless sooner dissolved, shall continue for three years from the date, appointed for its first meeting by the Government;Provided that the State Government may, by notification, extend from time to time the term of any Board and postpone the general election of members thereof for a period not exceeding one year in the aggregate:Provided also that the first general election of a Board or a new Board, after this Act comes into force in respect thereof, shall be held on such date as the State Government may by like notification appoint in that behalf.(2)[ Notwithstanding anything contained in sub-section (1), every District Board established under any Act or law repealed by sub-section (1), and deemed to have been established under this Act by sub-section (2) of section 2, shall continue to perform the functions and discharge the duties of Board under this Act, even though, in accordance with the Act or law under which it was established or in accordance with the provisions of sub-section (1), its term of office may have expired, or is hereafter likely to expire, before the establishment of a new Board in accordance with the provisions of this Act under the proviso to sub-section (2) of section 2; and the provision contained in section 3 of the Bhim District Board Validation Act, 1955 (Rajasthan Act 24 of 1955) shall be deemed to be amended accordingly so as to authorise the District Board of Bhim to perform the functions and discharge the duties of a Board till the establishment of a new Board under section 5 for the district in which the Bhim area is situated.] [Renumbered and inserted by Rajasthan Act No. 11, dated 16-4-1956.]Headquarters of Boards
