Section 97 in The Rajasthan District Boards Act, 1954
97. Discretionary functions of Board.
- A Board may make provision within the district for -(a)laying out, whether in areas previously built upon or not, new public roads, and acquiring land for that purpose and for the construction of buildings, and their compounds to abut on such roads:Provided the alignment of the roads is made in consultation with the Village Panchayat concerned;(b)reclaiming unhealthy localities;(c)furthering educational objects by measures other than the establishment and maintenance of schools;(d)taking a census and granting rewards for information which may extend to secure the correct registration of vital statistics;(e)the doing of anything whereon expenditure is declared by the State Government or by the Board with the sanction of the State Government to be an appropriate charge on the District Fund.
