Section 3(7) in The Rajasthan District Boards Act, 1954
(7)"servant of the Board" means a person in the pay and service of the Board.All references to anything done, required, prescribed, authorised, permitted, forbidden or punishable to any power vested, under this Act shall include, anything done, required, prescribed, authorised, permitted, forbidden or punishable or any power vested by any provision of this Act or by any rule lawfully made thereunder.
