Section 287(1) in Rajasthan Panchayati Raj Rules, 1996
(1)If it appears to the Zila Parishad or Panchayat Samiti as the case may be, that a member of a service has not made sufficient use of his opportunities or that he has failed to perform, satisfactorily the Panchayat Samiti or Zila Parishad may remove him from service, or in case he has a substantive post, revert him thereto :Provided that the Panchayat Samiti/Zila Parishad may extend the period of probation of any member of the service by a period not exceeding one year in all.
