Section 90(3) in The Rajasthan District Boards Act, 1954
(3)Notwithstanding anything in the foregoing provisions of this chapter, a Board shall not, without the assent of the Government concerned -(a)dispense with the services of, reduce the pay of, or punish any servant described in clause (a) of sub-section (1); or(b)finally dismiss from its service any servant described in clause (b) of sub-section (1), unless it has given the Government concerned at least six months notice.
