Section 84(3) in Rajasthan Panchayati Raj Act, 1994
(3)The Chief Executive Officer shall within fifteen days from the date of the meeting of the Zila Parishad or of any of its committees submit to the Government every resolution of the Zila Parishad or any of its committees which in his opinion is inconsistent with the provisions of this Act or any other law and he shall not implement such resolution otherwise than as directed by the Government.
