Section 21(2) in Rajasthan Panchayati Raj Rules, 1996
(2)Notice of meeting shall be sent by the [competent authority] [Substituted 'Chief Executive Officer/Development Commissioner' by Notification No. G.S.R. 98, dated 23.11.2017 (w.e.f. 30.12.1996).] by post under certificate of posting not less than 15 clear days before the date of meeting and the date and the time appointed therefore in Form II to every directly elected Panch/Member at his ordinary place of residence. Copy of such notice shall also be put on the notice board of such Panchayati Raj Institution :Provided that in case of a place where there is no post office, or where service of the notice cannot be affected expeditiously, such notice shall be served through Tehsildar concerned.
