Section 98 in The Rajasthan District Boards Act, 1954
98. Exclusion of certain areas and matters from jurisdiction of Board.
- Nothing in this Act shall -(1)authorize a Board to alter in any way that side of the budget which deals with receipts as prepared by the Executive Committee; or(2)confer on any Board any right in respect of any work or institution carried out and maintained by any agency not under the control of such Board; or(3)entitle a Board to exercise within the limits of any Municipality any authority which is vested in the Municipal Board; provided fhat the Board may nevertheless have its office within the aforesaid limits.
