Section 71 in The Rajasthan District Boards Act, 1954
71. Delegation of powers by Board.
(1)With the exception of a power, duty or function -(a)specified in the second column, and against which no entry is shown in the third column of the second schedule,(b)reserved or assigned to a chairman by clauses (a) and (b) of section 42 or by section 43 or section 85, or(c)reserved to the Secretary of a Board under section 77 or section 85.A Board may delegate by regulation all or any of the powers, duties or functions conferred or imposed on or assigned to a Board under this Act.(2)Except as provided in sub-section (3), a Board shall not itself exercise, perform or discharge, or interfere in the exercise, performance or discharge of, any power, duty or function which it has delegated under sub-section (1).(3)The delegation by the Board under sub-section (1) of any power, duty or function may be made subject to the condition that all or any orders made in pursuance of such delegation shall be subject to the right of appeal to, or revision by, the Board within a specified period.(4)Nothing in the foregoing provisions of this section shall be deemed to prevent a resolution of a Committee of a Board being carried into execution by any agency duly authorised in this behalf by or under this Act, or to preclude any servant of the Board from acting within the scope of his employment.
