Section 43 in The Rajasthan District Boards Act, 1954
43. Duties of Chairman.
- It shall be the duty of the Chairman -(a)unless prevented by reasonable cause -(i)to convene and preside at all meetings of the Board; and(ii)otherwise to control in accordance with any regulation made in this behalf the transaction of business and all meetings of the Board.(b)Unless prevented by reasonable cause, to convene and preside at meetings of the Executive Committee of the Board and to control, in accordance with any rules and regulations made in this behalf, the transaction of business thereat;(c)when for reasonable cause unable to preside at a meeting of the Executive Committee and when the Vice-Chairman are also like- wise unable, to nominate one of the members of the Executive Committee as its Chairman for that particular meeting;(d)to watch over the financial and superintend the executive administrative of the Board and bring to the notice of the Board any defect therein; and(e)to perform such other duties as are required of or imposed on him under this Act or any other law.
