Section 113(5) in Rajasthan Panchayati Raj Rules, 1996
(5)The Sarpanch or any panch of the Panchayat issuing the warrant of attachment and sale under Rule 107, the Sarpanch or any officer to whom it is addressed to endorsed and any officer engaged or employed in the sale of the attached property shall not take part at any sale thereof under this rule.
