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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Rajasthan - Subsection

Section 66(2) in The Rajasthan District Boards Act, 1954

(2)Such instrument shall prescribe the number of members who shall be chosen by each local authority to represent it upon the Joint Committee, the person who shall be the Chairman thereof, the powers, being exercisable by one or more of the concurring local authorities, which may be exercised by the Joint Committee and the method of conducting the proceedings and correspondence thereof.