Section 90 in The Rajasthan District Boards Act, 1954
90. Pension and dismissal in case of Government servants employed by Board.
(1)A Board shall contribute to the pension and leave allowances of any servant -(a)whose services are lent or transferred by any Government to the Board, or(b)whose services are lent or transferred by the Board to any Government.(2)Such contributions shall be to the extent prescribed by any general rules or special orders made by the Government concerned.(3)Notwithstanding anything in the foregoing provisions of this chapter, a Board shall not, without the assent of the Government concerned -(a)dispense with the services of, reduce the pay of, or punish any servant described in clause (a) of sub-section (1); or(b)finally dismiss from its service any servant described in clause (b) of sub-section (1), unless it has given the Government concerned at least six months notice.(4)Notwithstanding anything in the foregoing provisions of this chapter a Board may -(i)transfer to any place within the rural area any servant described in clause (a) of sub-section (1); or(ii)suspend for inquiry any servant prescribed in clause (a) of sub-section (1) pending the order of the State Government.
