Section 82 in The Rajasthan District Boards Act, 1954
82. Power of Government to effect appointment of officers to whom section 75 applies.
(1)The State Government may by order require a Board to exercise the power conferred on it by section 75 to appoint any of the officers or servants whom the Board is competent to appoint, or the power conferred by sub-section (1) of section 76 to appoint a person to act in the place of any such officer or servant.(2)An order under sub-section (1) shall prescribe the period within which the Board shall comply therewith.(3)If the Board fails to comply with any such order within the prescribed period, or appoints a person whose appointment contravenes a rule made under section 89 and fails within a further period to be fixed by the State Government to appoint an approved person, the State Government may, if it thinks fit, appoint a person to fill the vacancy and may also, at its discretion, fix the salary, contribution, provident fund or pension and conditions of service of the officer or servants so appointed:Provided that no appointment under this sub-section shall be made by the State Government unless it has given reasonable opportunity to the Board to show cause against the same.
