Section 40(3) in Rajasthan Panchayati Raj Rules, 1996
(3)The notice shall be sent by post or such other mode as the Secretary/Vikas Adhikari/Chief Executive Officer may consider expedient to every member of the concerned Panchayati Raj Institution at his ordinary place of residence. The notice shall also be sent, in the case of a meeting of a Panchayat, to the Vikas Adhikari, the Patwari and any other Tehsil level functionary of the State Government or of a Panchayati Raj Institution, whose attendance and participation in the deliberations of such meetings appears to the convener of the meeting to be desirable and, in the case of a meeting of a Panchayat Samiti or Zila Parishad, to such District and Tehsil level Officers whose attendance in such meeting is considered desirable under Sub-Section (7) of Section 48.
