Section 102(f) in The Rajasthan District Boards Act, 1954
(f)Subject to the provisions of any rule prescribing the conditions on which property vested in the Board may be transferred, lease, sell or otherwise dispose of any properly acquired by the Board under clause (e) or any land used by the Board for a public road and no longer required therefor, and in doing so impose any condition as to the removal of any building existing thereon, as to the description of any new building to be erected thereon and as to any other matter that it deems fit:
