Section 23 in The Rajasthan Secondary Education Act, 1957
23. Exercise of powers delegated by Board to Committees.
- All matters relating to the exercise of powers by the Board conferred upon it by this Act which have by the regulations been delegated by the Board to any Committee appointed under Section 22 shall be referred to that Committee, and the Board shall before exercising any such powers, receive and consider the report of the Committee with respect to the matter in question.
