Section 71(1) in The Rajasthan District Boards Act, 1954
(1)With the exception of a power, duty or function -(a)specified in the second column, and against which no entry is shown in the third column of the second schedule,(b)reserved or assigned to a chairman by clauses (a) and (b) of section 42 or by section 43 or section 85, or(c)reserved to the Secretary of a Board under section 77 or section 85.A Board may delegate by regulation all or any of the powers, duties or functions conferred or imposed on or assigned to a Board under this Act.
