Section 177(1)(f) in The Rajasthan District Boards Act, 1954

[Cites 0, Cited by 0] [Section 177(1)] [Section 177] [Entire Act]

(f)the delegation of powers, duties or functions to -

(i)the Chairman of the Board,

(ii)a Committee constituted under clause (d),

(iii)a Chairman of such Committee,

(iv)the Secretary or any other servant of the Board,

(v)any Government servant who is employed as civil surgeon, medical officer incharge of a hospital or dispensary or medical officer of health;

Legal Document View