Section 91(2) in Rajasthan Panchayati Raj Act, 1994
(2)Subject to such rules -(a)all or any of the prescribed punishments may be inflicted on all persons holding posts in Class IV Services -(i)by the Vikas Adhikari of a Panchayat Samiti, if such persons are servants of that Panchayat Samiti; [***] [Word 'and' deleted by Section 53 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with immediate effect.](ii)by the Chief Executive Officer of a Zila Parishad, if they are servants of that Zila Parishad; [***] [Word 'and' deleted by Section 53, of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with immediate effect.](iii)[ where such services are in connection with the elementary education and such services are under the control of the Panchayat Samiti, by the Block Elementary Education Officer of the Panchayat Samiti; and [Added by Section 53 of the Rajasthan Panchayati Raj (Amendment) Act, 2000, published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with immediate effect.](iv)where such services are in connection with elementary education and such services are under the control of the Zila Parishad, by the District Elementary Education officer; and](b)the punishment of censure or with-holding of increment or promotion may with the approval of the Chairperson of the concerned Panchayati Raj Institutions be inflicted on all persons holding appointments to posts encadred in the services constituted under Section 89(i)by the Vikas Adhikari of a Panchayat Samiti, if such persons hold their appointment under the Panchayat Samiti; and(ii)by the Chief Executive Officer of the Zila Parishad, if they hold their appointment under that Zila Parishad.
