Section 177(1) in The Rajasthan District Boards Act, 1954
(1)A Board may, by special resolution, make regulations consistent with this Act and with any rule and with any regulation made by the State Government under sub-section (2), as to all or any of the following matters: -(a)the time and place of its meetings:(b)the manner of convening meetings and of giving notice thereof;(c)the conduct of proceedings including the asking of questions by members at meetings and the adjournment of meetings;(d)the establishment of Committees, other than Advisory Committees, for any purpose, and the determination of all matters relating to the constitution and procedure of such Committees;(e)the avoidance of any entry shown in the third column of the Third Schedule;(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;(g)the absentee or other allowances of the servants employed by a Board;(h)the amount and nature of the security to be furnished by a servant of a Board from whom it is deemed expedient to require security;(i)the grant of leave to servants of a Board, and the remuneration to be paid to the persons, if any, appointed to act for them whilst on leave;(j)the period of service of all servants of a Board and the conditions under which such servants, or any of them, shall receive gratuities or compassionate allowances on retirement or on their becoming disabled through the execution of their duty, and the amount of such gratuities or compassionate allowances and the conditions under which any gratuities or compassionate allowances may be paid to the surviving relatives of any such servants whose death has been caused through the execution of their duty;(k)the payment of contributions, at such rates and subject to such conditions as may be prescribed in such regulations, to a pension or provident fund established by the Board or with the approval of the Board, by the said servants;(l)the conditions subject to which sums due to a Board may be written off as irrecoverable and the conditions subject to which the whole or any part of a fee chargeable for distress may be remitted;(m)all matters similar to those set forth in clauses (e) to (1) and not otherwise provided for in this sub-section; and(n)all matters similar to those set forth in clauses (a) to (d) and not otherwise provided for in this sub-section.
