Section 111(6) in Rajasthan Panchayati Raj Act, 1994
(6)The Panchayati Raj Institution to which such member or, as the case may be, such chairperson or deputy chairperson is liable, shall be and shall be deemed to be a party in an enquiry under this section before the competent authority or in an appeal under Sub-Section (5) before the State Government.
