Section 88 in The Rajasthan District Boards Act, 1954
88. Temporary servants required for emergency.
- The Chairman of a Board shall have power to authorize the appointment and fix the salaries of temporary servants of the Board in case of an emergency subject to the following conditions, namely -(a)the Chairman in exercise of such power shall not act in contravention of an order of the Board prohibiting the employment of temporary servants for any particular work, and(b)each appointment under this section shall be reported at the next meeting of the Board following the appointment.
