(1)The State Government may, by notification in the official Gazette, declare any local area within the same district to be a block and for every block declared as such there shall be a Panchayat Samiti having such portions of the block as are included in a municipality or a cantonment board constituted under any law for the time being in force :Provided that a Panchayat Samiti may have its office in any area comprised within the excluded portion of the Panchayat Samiti.(2)Every Panchayat Samiti shall, by the name notified in the Official Gazette, be a body corporate having perpetual succession and common seal and shall, subject to any restrictions and conditions imposed by or under this Act or any other law, have power to acquire, by purchase, gift or otherwise, to hold, administer and transfer property, both movable and immovable, and to enter into any contract and shall, by the said name, sue and be sued.(3)The State Government may, at any time, after one month's notice published in the prescribed manner either on its own motion or at the request of the Panchayat Samiti or of the residents of any area within the block of the Panchayat Samiti, and by notification in the name [or place of office] [Inserted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary, Part IV-A dated 3.5.2000 with effect from 6.1.2000.] of any such Panchayat Samiti.
