Section 301 in Rajasthan Panchayati Raj Rules, 1996
301. Appeals.
(1)Appeal against the order of suspension or punishment may be preferred as per provisions of Sub-secs. (4) and (5) of Section 91 of the Act.(2)All other provisions as contained in Rules 22, 23, 24, 25, 26, 27, 28, 29, 30, 31 of Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 as amended from time to time shall apply mutatis mutandis in this respect.
