Section 49 in The Rajasthan District Boards Act, 1954
49. Time for holding meetings.
(1)A Board shall meet for the transaction of business at least once in evey month.(2)The Chairman, or in his absence from the District, the Vice-Chairman, may convene a meeting whenever he thinks fit and shall upon a requisition made in writing by not less than one-fifth of the members of the Board and served on the Chairman or sent by registered post acknowledgment due addressed to the District Board at their office, convene a meeting within a period of twenty one days from the date of the service or receipt of such requisition.(3)If the Chairman fails to call a requisitioned meeting the Vice-Chairman. or one-third of the whole number of members may call such meeting for a day not more than 42 days after the service or receipts of such requisition.(4)A meeting may be adjourned until the next or any subsequent day, and an adjourned meeting may be further adjourned in like manner.(5)Every meeting shall be held at the office of the Board or at some other convenient place of which notice has been duly given.
