Section 70 in The Rajasthan District Boards Act, 1954
70. Powers of which the exercise is reserved to a Board acting by resolution.
(1)The powers, duties and functions specified in the second column of the Second Schedule with the exception of those against which an entry is shown in the third column of that Schedule, may be exercised, and shall be performed or discharged by a Board by resolution passed at a meeting of the Board and not otherwise.(2)Nothing in sub-section (1) shall be construed to prevent a resolution of a Board being carried into execution by any agency duly authorised in this behalf by or under this Act, or by a servant of the Board acting within the scope of his employment.
