Section 59(1) in Rajasthan Panchayati Raj Act, 1994
(1)[A Panchayat, a Panchayat Samiti or, as the case may be, a Zila Parishad] [Substituted by Section 42 of the Rajasthan Panchayati Raj. (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000.] may on application made to it or otherwise , examinee the record of any decision of any of its Standing Committee and may confirm, reveres or modify such decision :Provided that no action under this Sub-section shall be initiated after the expiration of three months from the date of the decisions sought to be revised.
