Section 174 in The Rajasthan District Boards Act, 1954
174. Consequences of dissolution of Board.
- When a Board is dissolved by an order under section 173 -(a)all members of the Board including the Chairman shall, on a date to be specified in the order, vacate their offices as such, but without prejudice to their eligibility for election or co- option under clause (b), and(b)election shall be held or co-options made or both, as the case may be, on a date prior to the date mentioned in clause (a) to be specified in the said order for the purposes of reconstituting the said Board.
