Section 85 in The Rajasthan District Boards Act, 1954
85. Appointment and dismissal of servants of Board.
- Except in the cases provided for by section 73, the power to decide all questions arising in respect of the service, leave, pay, allowances and privileges of servants of the Board, who are employed whether temporarily or permanently on a monthly salary of more than Rs. 40/- and the power to appoint, grant leave of absence, to punish, dismiss, transfer and control such servants of the Board, shall vest in the Chairman and the said powers in the case of all other servants of the Board shall vest in the Secretary:Provided first, in that case the Chairman in exercise of his powers under this section dismisses a servant of the Board or imposes a fine exceeding in amount one months pay of the person fined or orders suspension for a period exceeding one month or orders reduction by way of punishment or supersedes any such servant in the matter of promotion the said servant shall have a right of appeal to the State Government or to such officer as may be authorized in that behalf by the State Government within one montli from the date on which the order of the Chairman is communicated to him:Provided secondly, that an appeal shall lie to the Chairman from all orders passed by the Secretary in exercise of his powers under this section within one month from the date on which the order is communicated to such a servant:Provided thirdly, that the provisions of this section shall be subject to the provisions of section 89:Provided, fourthly, that the power to appoint and dismiss the Tax Officer and the Accountant of the Board shall vest in the Board, subject, in the case of dismissal, to a right of appeal to the State Government within one month of the order of dismissal.
