Section 82(3) in The Rajasthan District Boards Act, 1954
(3)If the Board fails to comply with any such order within the prescribed period, or appoints a person whose appointment contravenes a rule made under section 89 and fails within a further period to be fixed by the State Government to appoint an approved person, the State Government may, if it thinks fit, appoint a person to fill the vacancy and may also, at its discretion, fix the salary, contribution, provident fund or pension and conditions of service of the officer or servants so appointed:Provided that no appointment under this sub-section shall be made by the State Government unless it has given reasonable opportunity to the Board to show cause against the same.
