Section 95(3) in The Rajasthan District Boards Act, 1954
(3)Where a power of dismissal, whether subject to the sanction of any other authority or not, is conferred by this Act, it shall be deemed to include a power to suspend any person against whom the power of dismissal might be exercised, pending enquiry into his conduct or pending the orders of any' authority whose sanction is necessary for his dismissal.
