Section 190(1) in The Rajasthan District Boards Act, 1954
(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.
