- The Board may [subject to any general or special directions issued by the State Government,] [Inserted and added by Rajasthan 21 of 1962.] appoint, suspend, remove, dismiss or reduce in rank or in any way punish all officers and servants of the Board other them Chief Executive Officer, in accordance with rules made by the State Government:[Provided that the Board may, subject as aforesaid, direct that one person shall be appointed to discharge the duties of any two or more offices:] [Inserted and added by Rajasthan 21 of 1962.][Provided further that such powers in respect of the Mukhiyas, Bhitariyas and of such other persons as may be declared as Sewawalas by the State Government,in consultation with the Board and the Goswami, shall exclusively vest in the Goswami.] [Added by Rajasthan Act 18 of 1966.]
