Section 39 in The Rajasthan Public Trust Rules, 1962
39. Election of member of a committee under Section 66(2).
For the purpose of constituting a committee, under Sub-section (2) of Section 66, the persons engaged in trade or business concerned in different towns charging or collecting Dharmada shall be called by the Assistant Commissioner of the region by giving a public notice of atleast fifteen days, and such persons shall in the presence of the Assistant Commissioner elect by show of hands one of the members as a Chairman of the committee.
