Section 91A(1) in Rajasthan Panchayati Raj Act, 1994
(1)Notwithstanding anything contained in this Act or any other law for the time being in force, -(a)in the case of all the officers and servants, other than the Chief Executive Officer, of a Panchayati Raj Institution, whether appointed by such Panchayti Raj Institution or the State Government, the District Programme Coordinator and(b)in the case of all the officers and servants other than the officers referred to in Section 79, of a Panchayati Raj Institution at block and village level, the programme officer.shall have power to conduct disciplinary proceedings against, and to inflict punishment on, such officers and servants in respect of the misconduct committed by such officers or servants in connection with the duties and functions assigned to them under the Mahatma Gandhi National Rural Employment Guarantee Scheme or under any other scheme of the Central Government or the State Government:Provided that no person shall be dismissed or removed from service in exercise of the powers under this sub-section unless the authority exercising power under this sub-section is appointing authority of such person.
