Section 78(3) in The Rajasthan District Boards Act, 1954
(3)Where an appeal is filed within such period -(a)it shall be heard by the Chairman of the Board who may confirm, modify or set aside the order, and(b)the order shall remain suspended until the appeal is decided:Provided that an appeal from an order under clause (b) of subsection (1) shall be heard in the manner prescribed by the bye-law.
