Section 62 in The Rajasthan District Boards Act, 1954
62. Chairman of a Committee.
(1)The Chairman of the Board shall be ex-officio Chairman of the Executive Committee.(2)The Chairman of the Board shall also, if he is a member of any other Committee established under sub-section (2) of section 61, or of a Tehsil Committee constituted under section 59, the ex-officio Chairman of such Committee.(3)If the Chairman of the Board is not and a Vice-Chairman of the Board is a member of any such Committee as if referred to in sub-section (2), such Vice-Chairman shall be ex-officio Chairman of such Committee.(4)If neither the Chairman nor any Vice-Chairman of the Board is a member of any such Committee as is referred to in sub-section (2), the Board shall by resolution appoint a Chairman for such Committee.
