Section 3 in THE RAJASTHAN MADARSA BOARD ACT, 2020
3. Establishment and incorporation of the Board.- (1) With effect from such date
as the State Government may, by notification in the Official Gazette, appoint, establish aBoard to be called the Rajasthan Madarsa Board.(2)The headquarters of the Board shall be at Jaipur.(3)The Board shall be a body corporate with perpetual succession and a common sealand shall have power to acquire and hold property, both movable and immovable, and subjectto the approval of the State Government, to transfer any property held by it and to enter intocontract and to do all other things necessary for, or conducive to the purposes of this Act andmay sue or be sued in its corporate name.भाग 4 (क) राजस्थान र राज-पत्र,शसतम्बर2,, 2222 355
