Section 44 in The Rajasthan District Boards Act, 1954
44. Power of Board to require reports, etc. from the Chairman and right of interpolation.
(1)The Board may require the Chairman to furnish it with -(a)any return, statement, estimate, statistics or other information regarding any matter appertaining to the Boards 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 control as Chairman or which is recorded or filed in his office or in the office of any servant of the Board.(2)Nothing in this section or in any other provision of this Act shall be deemed to prevent the Board from making regulations authorizing the asking of questions by members at its meetings, subject to such conditions and restrictions as may be prescribed in the regulations.
