Section 37(4) in Rajasthan Panchayati Raj Act, 1994
(4)The competent authority shall preside at such meeting:Provided that if, ,[***] [Expression for reasons to be recorded in writing deleted by Section 31 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazetted Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000.]he is unable to do so, the officer nominated by him shall so preside.
