Section 20(5) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
(5)with reference to clause (a) of sub-Section (1) of Section 15. the authority to whom the powers have been delegated for the removal of an elected or nominated member or chairperson under the concerned bye-laws. Act or regulation, shall be the Competent Authority:
