Section 46 in The Rajasthan District Boards Act, 1954
46. Election, term of office and resignation of Vice
(1)Every Board shall have a Vice-Chairman, or a Senior Vice-Chairman and a Junior Vice-Chairman, elected by it as occasion arises, from among its members by special resolution.(2)The term of office of a Vice-Chairman of any description shall be one year from the date of his election or the residue of his term of office as a member of the Board, whichever is less; but he shall, if otherwise qualified, be eligible for re-election on the expiry of such term.(3)Any Vice-Chairman wishing to resign may intimate in writing his intention to do so to the Chairman, and on his resignation being accepted by the Board he shall be deemed to have vacated his office.
