Section 78(1) in The Rajasthan District Boards Act, 1954
(1)No appeal shall lie from any order passed by the Secretary in exercise of the powers conferred upon him by section 77. unless -(a)the order is an order against which an entry is shown in the third column of the Third Schedule, such entry not being avoided by a regulation made under section 177; or(b)the order is an order passed in respect of a license and provision is made for appeal therefrom by any bye-law; or(c)the order is an order passed in respect of any power, duty or function which has been delegated by the Board to the Secretary and which has been made subject to the right of appeal.
