Section 51(2) in The Rajasthan District Boards Act, 1954
(2)Written notice of intention to make a motion of no-confidence in its Chairman, signed by such number of members of the Board as constitute not less than one-third of the total number of members of the Board, together with a copy of the motion which it is proposed to make, shall be delivered in person together by any two of the members signing the notice to the District Magistrate.
