23. [The duty of the Boards in cases of misconduct etc.]. [Added by Notification. No. F. 112(3) Revenue /3/81, dated 2-12-1982; Rajasthan Gazette Part IV-C (1), dated 6-1-1983, P. 653. [6-1-1983].].
- The Board shall bring to the notice of the Goswami any matter relating to misconduct or misbehaviour on the part of any Mukhiya, Bhitriya or other Sevawala under his control for being suitably dealt with by the Goswami, who shall inform the Board of the action taken by him in this behalf.
