Section 190 in The Rajasthan District Boards Act, 1954
190. Appeals from order of Board.
(1)Any person aggrieved by any order or direction made by a Board under the powers conferred upon it by section 100 or under a bye-law made under clause (k) of sub-section (2) of section 178 may within thirty days from the date of such direction or order, exclusive of the time requisite for obtaining a copy thereof, appeal to such officer as the State Government may appoint for the purpose of hearing such appeals or any of them.(2)The appellate authority may, if it thinks fit, extend the period allowed by sub-section (1) for appeal.(3)No appeal shall be dismissed or allowed in part or whole unless reasonable opportunity of showing cause or being heard has been given to the parties.
