Section 49(7) in Rajasthan Municipalities Act, 2009
(7)All correspondence addressed to or meant for the Municipality shall ordinarily be sent in the name of the Chief Municipal Officer but may also be sent to the Chairperson and all correspondence issued or made on behalf of the Municipality shall ordinarily be issued under the seal and signature of the Chief Municipal Officer and may also be issued under the seal and signature of the Chairperson.
