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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Rajasthan - Subsection

Section 74(1) in The Rajasthan District Boards Act, 1954

(1)The State Government shall withdraw any person appointed as the Secretary of a Board, if the Board desires such withdrawal by a special resolution passed by a vote of not less than two-third of the total number of members of the Board for the time being.