Section 45 in The Rajasthan District Boards Act, 1954
45. Delegation by Chairman to Vice-Chairman.
(1)The Chairman of a Board may employer, by general or by special order, any Vice-Chairman to exercise under his control, any one or more of his powers, duties or functions except those specified in clauses (a), (b) and (c) of section 43.(2)An order by the Chairman under sub-section (1) may prescribe any condition, and impose any restriction, in respect of the exercise of any power, the performance of any duty or the discharge of any function(3)In particular, such order may prescribe the condition that any order by a Vice-Chairman in the exercise of a power conferred on him by sub-section (1) shall be liable to rescission or revision by the Chairman upon appeal to the Chairman within a specified time.Vice-Chairman
