Section 202 in The Rajasthan District Boards Act, 1954
202. Restriction on the summoning of servants of Boards to produce documents.
- No officer or servant of a Board shall in any legal proceeding to which a Board is not a party be required to produce any register or document, the contents of which can be proved under the proceeding section by a certified copy or to appear as a witness to prove the matters and transactions recorded therein unless by order of the Court made for special cause.
