Section 89 in The Rajasthan District Boards Act, 1954
89. Limitation of powers conferred by sections 75, 76, 83 and 85.
- The provisions of sections 75, 76, 83 and 85 shall be subject to the provisions of -(a)section 90;(b)any rule imposing any conditions on the appointment of persons to offices or to any particular office requiring professional skill and on the punishment or dismissal of persons so appointed, and on their liability to service under the orders of any Government on the occurrence of any emergency;(c)any rule relating to Government servants employed, under the orders of the State Government, by any Board, and(d)any other rule relating to servants of a Board.Special provisions as to certain servants
