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[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of Rajasthan - Subsection

Section 197(a) in The Rajasthan District Boards Act, 1954

(a)restraining any person from exercising the powers or performing the functions or duties of a member, Chairman, Vice- Chairman, officer or servant of a Board or of a Committee of a Board on the ground that such person has not been duly elected, co-opted or appointed as such member. Chairman, Vice-Chairman, officer or servant, or