Section 25(2) in Rajasthan Panchayati Raj Act, 1994
(2)Upon the election or appointment of a new member or Chairperson or Deputy Chairperson or upon the constitution of a new Panchayati Raj Institution, and after the oath or affirmation of office required by this Act has been duly made the person holding on the date on which such oath or affirmation is made, charge of the office of such member or Chairperson or Deputy Chairperson or the Panchayati Raj Institution shall in pursuance of Sub-Section (1), forthwith handover to the person so elected or to the Panchayati Raj Institution so constituted, as the case may be the charge of office including all papers and properties pertaining to such office in his actual possession or occupation.
