Section 77 in The Rajasthan District Boards Act, 1954
77. Powers of the Secretary of Board.
- The Secretary of a Board shall have the following powers, namely -(a)the power to receive, recover and credit to the district fund any sum due or tendered to the Board;(b)the powers conferred by the sections and sub-sections specified in the first column of the Third Schedule and the power to do all things necessary for the exercise of these powers;(c)the power, subject to the control of the Chairman to grant, refuse, suspend or withdraw all licenses, the power to grant which is conferred by this Act or by rules or regulations made thereunder except licenses for markets, slaughter houses or hackney carriages; and(d)any other power that has been delegated by the Board to the Secretaiy.
