Section 90(4) in The Rajasthan District Boards Act, 1954
(4)Notwithstanding anything in the foregoing provisions of this chapter a Board may -(i)transfer to any place within the rural area any servant described in clause (a) of sub-section (1); or(ii)suspend for inquiry any servant prescribed in clause (a) of sub-section (1) pending the order of the State Government.
