Section 263 in Rajasthan Panchayati Raj Rules, 1996
263. Determination of vacancies.
- Subject to the provisions of these rules, and the directions of Government, if any, the Panchayat Samiti or the Zila Parishad shall determine and intimate to the Committee every year, the number of vacancies anticipated under each category during the year and the number of persons likely to be recruited by each method:[XXX][Deleted by the Rajasthan Panchayati Raj (Second Amendment) Rules, 2010 : Published in Rajasthan Gazette Extraordinary Part IV-C (I) Dated 19.10.2010 p. 105(2).][Provided that the vacancies on the post specified in clause (iii) of sub-section (2) of Section 89, so determined shall be intimated to the Director, elementary Education, Rajasthan:] [Added by Notification No. G.S.R. 95, dated 15.10.2015 (w.e.f. 30.12.1996).][Provided further that the vacancies on the post of Village Level worker and Clerk Grade-II, so determined shall be intimated to the Commissioner, Panchayati Raj, Rajasthan.] [Added by Notification No. G.S.R. 18, dated 8.6.2016 (w.e.f. 30.12.1996).]
