Section 25 in Rajasthan Panchayati Raj Rules, 1996
25. Vacation of seat for not taking oath.
(1)In respect of a member of a Panchayati Raj Institution, the Chief Executive Officer in case of Panch/Sarpanch and the State Government in other cases, finds that such member has not taken the prescribed oath or affirmation, within three months from the date of notification under Section 23, he shall call for necessary information in the matter from the officers concerned mentioned in Sub-rule (2) of Rule 76 of the Rajasthan Panchayati Raj (Election) Rules 1994, so as to reach him within a fortnight of the date of his requisition.(2)If from such information, it is found that such member has not till then made the required oath of affirmation, the Chief Executive Officer in case of Panch/Sarpanch and State Government in case of Pradhan/Up-pradhan, Pramukh/Up-Pramukh or member may after such further enquiry as he may consider necessary and after giving the concerned member an opportunity of being heard declare such seat to have become vacant or make such other order as he may think proper in the circumstances of the case.
