Section 171(1) in The Rajasthan District Boards Act, 1954
(1)The Director of Local Bodies or the District Magistrate, may, within the limits of his jurisdiction, by order in writing, prohibit the execution or further execution of a resolution or order passed or made under this or any other enactment by a Board or Committee of a Board or a Joint Committee or any officer or servant of a Board or Joint Committee, if in his opinion such resolution or order is of a nature to cause or tend to cause obstruction, annoyance or injury to the public or to any class or body of persons lawfully employed or danger to human life, death or safety or a riot or affray, and may prohibit the doing or continuance by any person of any act in pursuance of or under cover of such resolution or order.
