Section 5 in The Rajasthan Secondary Education Act, 1957
5. Headquarters of the Board.
- The Board shall have Its headquarters at a place to be notified by the State Government in the Official Gazette;[Provided that the Board may establish Divisional offices and District level offices for performing such of its functions as it may consider appropriate but the Board shall do so only with the prior permission of the State Government and the decision to establish such offices as well as functions to be carried out there, shall be notified in the Official Gazette.] [Added by Rajasthan 6 of 2000, w.r.e.f. 10-2-2000.]
