Section 82(1) in The Rajasthan District Boards Act, 1954
(1)The State Government may by order require a Board to exercise the power conferred on it by section 75 to appoint any of the officers or servants whom the Board is competent to appoint, or the power conferred by sub-section (1) of section 76 to appoint a person to act in the place of any such officer or servant.
