Section 59 in The Rajasthan District Boards Act, 1954
59. Appointment of Committees.
(1)(a)There shall be an Executive Committee of the Board consisting of -(i)the Chairman of the Board,(ii)the Vice-Chairman of the Board,(iii)three members of the board elected by the Board, and(iv)the Chairman of such Committees established by the Board under sub-section (2) as may be notified by the State Government.(b)The Secretary of the Board shall be the ex-officio Secretary of such Executive Committee.(c)The Executive Committee may exercise and shall perform or discharge such powers, duties and functions as are -(i)specified in column 2 of the Second Schedule and against which the words "shall be exercised by the Executive Committee" have been entered in column 3 of that schedule, and(ii)delegated to the executive Committee under section 71:Provided that the Executive Committee may delegate and withdraw such of its powers, duties or functions to a Tehsil Committee or any officer of the Board as may be prescribed.(2)Subject to the provisions of section 65 and to such conditions as may be prescribed by rule in this behalf, a Board may -(a)by resolution establish any other Committees to assist it in the discharge of any specified duties or class of duties within the whole or any portion of the district, and may delegate to any such Committee all or any powers of the Board which may be necessary for purpose of rendering such assistance;(b)elect in the prescribed manner such of its members as it thinks fit for a period not exceeding one year to any Committee so established; and(c)by resolution remove any member elected under clause (b).(3)A Board may from time to time by resolution establish and appoint the members of one or more than one Committee for the purpose of inquiring into and reporting on any matter in respect of which a decision of the Board is required by or under this Act.
