Section 244(6) in Rajasthan Panchayati Raj Rules, 1996
(6)Condemned vehicles shall be auctioned at the district level by the committee consisting of :(a)Additional Collector (Development)(b)Chief Executive Officer(c)Treasury Officer or Accounts Officer of Zila Parishad.A.D.M. (Dev.) or C.E.O. whosoever is senior, will act as Chairman :Provided that vehicles purchased from consolidated fund of the State shall be auctioned through State Motor Garage at Divisional Headquarters concerned.
