Section 19(b) in Rajasthan Panchayati Raj Act, 1994
(b)holds a salaried whole-time or part-time appointment under a local authority [a university or any corporation, body, Enterprises or Co-operative Society, which is either controlled wholly or partly financed by the State Government;] [Inserted by Clause (ii) of Section 20, the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary Part IV-A dated 3.5.2000 with effect from 27.12.1999.]
