Section 142(2) in Rajasthan Panchayati Raj Rules, 1996
(2)Schemes for housing, commercial areas and other projects will be prepared as per approved development plan. Implementation of such schemes will be done as per approved plan only:Provided that for rural areas where development plan has not been approved, projects/schemes for planned development of residential and commercial area will be prepared and approved by the village planner not below the rank of assistant town planner posted in the department of rural development & Panchayati Raj.
