Section 180 in The Rajasthan District Boards Act, 1954
180. Previous publication of rules etc. made by Government.
(1)The power of the State Government to make rules or regulations under this Chapter is subject to the condition of the rules or regulations being made after previous publication and of their not taking effect until they have been published in the Rajasthan Gazette.(2)Any rule or regulation made by the State Government may be general for all districts or for all districts not expressly exempted from its operation or may be special for any one or more than one district as the State Government directs.
