Section 198 in The Rajasthan District Boards Act, 1954
198. Delegation of powers by the Government.
- The State Government may, by notification, delegate to the Director of Local Bodies [x x x] [Omitted by Rajasthan Act No. 8 of 1962.] [or to the Collector in respect of the Board for his district] [Added by Rajasthan Act No. 11 of 1956], any one or more of the powers vested in it by this Act.
