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The Punjab District Boards Act, 1883 26. Power to make rules as to business and affairs.- Every district board, and every local board with the sanction of the district board, may make rules as to- (a) the time and place of its meetings and the manner in which notice of meetings shall be given ; (b) the conduct of proceedings at meetings and the adjournment of meetings; (c) the custody of the common seal and the purposes for which it shall be used ; (d) the division of duties amongst its members ; (e) the powers to be exercised by sub-committees or members to whom particular duties have been assigned; (f) the persons by whom receipts shall be granted for money received under this Act; (g) the duties, appointment, leave, suspension and removal of the officers and servants of the board; (h) the term for which the vice-chairman shall hold office, and (i) other similar matters : Provided that every rule made under this section must be consistent with this Act and with any rules made by the Local Government under this Act, and shall be published in such manner as the Local Government may direct.    |
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