Section 5 in The Rajasthan District Boards Act, 1954
5. Incorporation, constitution, and general functions of District Board.
(1)There shall be established for each district a Board which shall be a body corporate by the name of the District Board of the place by reference to which the district is known, having perpetual succession and a common seal subject to any restriction or qualification imposed by this or any other enactment, vested with the capacity of suing and being sued in its corporate name, of acquiring, holding and transferring property, movable or immovable, and of entering into contracts.(2)Each Board shall consist of-(a)elected members, and(b)such persons, if any, as may be co-opted under section 7.(3)The number of elected members shall be such number not less than 20 and not more than 40 as the State Government may prescribe by rule.
