Section 40(3) in Rajasthan Municipalities Act, 2009
(3)In case of a member, Chairperson or Vice-Chairperson, who is reelected for the new term of the Municipality and against whom any inquiry referred to in sub-Section (1) is initiated or, if it has already been initiated, is continued, in respect of his previous term in the Municipality, the provisions of Section 39 shall mutatis mutandis apply.
