Section 74 in The Rajasthan District Boards Act, 1954
74. Withdrawal or punishment of Secretary.
(1)The State Government shall withdraw any person appointed as the Secretary of a Board, if the Board desires such withdrawal by a special resolution passed by a vote of not less than two-third of the total number of members of the Board for the time being.(2)Upon such withdrawal the State Government shall appoint another Secretary in accordance with section 73.(3)If the circumstances leading to the passing of the special resolution so warrant, the State Government may take such disciplinary action, by way of punishment against the person withdrawn under sub-section (1) as it thinks necessary or proper.
