Section 25(2) in Rajasthan Panchayati Raj Rules, 1996
(2)If from such information, it is found that such member has not till then made the required oath of affirmation, the Chief Executive Officer in case of Panch/Sarpanch and State Government in case of Pradhan/Up-pradhan, Pramukh/Up-Pramukh or member may after such further enquiry as he may consider necessary and after giving the concerned member an opportunity of being heard declare such seat to have become vacant or make such other order as he may think proper in the circumstances of the case.
