Section 59(2) in The Rajasthan District Boards Act, 1954
(2)Subject to the provisions of section 65 and to such conditions as may be prescribed by rule in this behalf, a Board may -(a)by resolution establish any other Committees to assist it in the discharge of any specified duties or class of duties within the whole or any portion of the district, and may delegate to any such Committee all or any powers of the Board which may be necessary for purpose of rendering such assistance;(b)elect in the prescribed manner such of its members as it thinks fit for a period not exceeding one year to any Committee so established; and(c)by resolution remove any member elected under clause (b).
