Section 47(2) in The Rajasthan District Boards Act, 1954
(2)Where there are two Vice-Chairman the duties and powers specified in clauses (a) and (b) of sub-section (1) shall be performed and may be exercised by the senior Vice-Chairman, and in his absence by the junior Vice-Chairman and the duties and powers specified in clause (c) by whichever Vice-Chairman is named in the order of delegation.
