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[Cites 0, Cited by 1] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(12) in Rajasthan Panchayati Raj Act, 1994

(12)If the motion is not carried as aforesaid or if the meeting could not be held for want of a quorum, no notice of any subsequent motion expressing want of confidence in the same chairperson or deputy chairperson shall be made until after the expiration of one year from the date of such meeting.