91. Disciplinary proceedings against and punishments inflicted on staff of Panchayat Samitis and Zila Parishads.
(1)The conduct of disciplinary proceedings that may be started against, and the punishments that may inflicted in such proceedings on, the officers and servants of Panchayat Samitis and Zila Parishads other than officers, referred to in Section 79 and 82 shall be governed and regulated by rules made by the State Government in this behalf.(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.(3)All other prescribed punishments may be inflicted on the persons holding appointments on the posts encadred in the Service in a Panchayat Samiti or Zila Parishad by the District Establishment Committee.(4)An appeal may be preferred -(a)against an order made by the [Vikas Adhikari/Block Elementary Education Officer of the Panchayat Samiti or the Chief Executive Officer/ District elementary Education Officer.] [Substituted 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.] of the Zila Parishad to the District Establishment Committee constituted under Section 90; and(b)against an order made by the District Establishment Committee under Sub-Section (3) to the State Government.(5)An appeal may be preferred under Sub-Section (4) within a period of 90 days from the date of the order appealed from and the time for obtaining a copy of such order shall be excluded from the said period.
