Section 314(1) in Rajasthan Panchayati Raj Rules, 1996
(1)In addition to the Chairpersons of the Panchayat Samitis and Zila Parishads and the Chairman of the Standing Committees of the said Panchayati Raj Institutions, the Vikas Adhikari and Extension Officers in the case of a Panchayat Samiti and the Chief Executive Officer/Additional Chief Executive Officer and the Headquarters Officers of the Rural Development and Panchayati Raj department are, subject to the provision of Sub-rule (2), entitled to the use of the vehicles for official purposes.
