Section 24(2) in Rajasthan Panchayati Raj Rules, 1996
(2)On receipt of the record referred to in Sub-rule (1), the Chief Executive Officer or the State Government as the case may be, may upon perusing the record and considering the recommendation of the Panchayati Raj Institution and after making such further enquiry as he may consider necessary and after giving the absentee an opportunity of being heard declare such seat to have become vacant.
