Section 176(2) in The Rajasthan District Boards Act, 1954
(2)The State Government may make rules consistent with this Act: -(a)providing for any matter for which power to make provision is conferred, expressly or by implication, on the State Government by this or any other enactment in force at the commencement of this Act, and(b)generally for the guidance of a Board or any Committee of a Board or a Joint Committee or any Government officer in any matter connected with the carrying out of the provisions of this Act.
