Section 196(1) in The Rajasthan District Boards Act, 1954
(1)No suit shall be instituted against a Board or against a member, officer or servant of a Board, in respect of an act done or purporting to have been done in its or his official capacity until the expiration of two months next after notice in writing has been, in the case of a Board, left at its office, and in the case of a member, officer or servant delivered to him or left at his office or place of abode, explicitly stating the cause of action, the nature of the relief sought, the amount of compensation claimed, and the name and place of abode of the intending plaintiff, and the plaint shall contain a statement that such notice has been so delivered or left.
