Section 21 in Rajasthan Panchayati Raj Rules, 1996
21. Notice of motion of No-confidence.
(1)A written notice of intention to make motion expressing want of confidence under Section 37 in the Chairperson or Deputy Chairperson of a Panchayati Raj Institution shall be in Form 1 and shall be delivered to [the competent authority] [Substituted 'Chief Executive Officer/Zila Parishad in case of Sarpanch/Up-Sarpanch, Pradhan/Up-Pradhan and to the Development Commissioner in case motion is against Pramuldi/Up-Pramukh' by Notification No. G.S.R. 98, dated 23.11.2017 (w.e.f. 30.12.1996).].(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.
