Section 36(2) in Rajasthan Public Libraries Rules, 2012
(2)If the management is aggrieved by the order of the Director under sub-rule (1), it may, within thirty days from the date of receipt of the order, prefer an appeal to the State Government in writing and the State Government shall, after hearing the management and if necessary the Director, record the decision on the appeal and send a copy thereof to the management and to the Director. The decision of the State Government on such appeal shall be final.
