Section 21(1) in Rajasthan Panchayati Raj Rules, 1996
(1)A written notice of intention to make motion expressing want of confidence under Section 37 in the Chairperson or Deputy Chairperson of a Panchayati Raj Institution shall be in Form 1 and shall be delivered to [the competent authority] [Substituted 'Chief Executive Officer/Zila Parishad in case of Sarpanch/Up-Sarpanch, Pradhan/Up-Pradhan and to the Development Commissioner in case motion is against Pramuldi/Up-Pramukh' by Notification No. G.S.R. 98, dated 23.11.2017 (w.e.f. 30.12.1996).].
