Section 78 in The Rajasthan District Boards Act, 1954
78. Appeal from order of Secretary.
(1)No appeal shall lie from any order passed by the Secretary in exercise of the powers conferred upon him by section 77. unless -(a)the order is an order against which an entry is shown in the third column of the Third Schedule, such entry not being avoided by a regulation made under section 177; or(b)the order is an order passed in respect of a license and provision is made for appeal therefrom by any bye-law; or(c)the order is an order passed in respect of any power, duty or function which has been delegated by the Board to the Secretary and which has been made subject to the right of appeal.(2)Where an appeal lies, it shall filed within thirty days of the communication of the order or of the date on which the order is, under the provisions of this Act, deemed to have been communicated.(3)Where an appeal is filed within such period -(a)it shall be heard by the Chairman of the Board who may confirm, modify or set aside the order, and(b)the order shall remain suspended until the appeal is decided:Provided that an appeal from an order under clause (b) of subsection (1) shall be heard in the manner prescribed by the bye-law.
