Section 37(11) in Rajasthan Panchayati Raj Act, 1994
(11)If the motion is carried with the support of not less than [Three fourth] [Substituted by the Rajasthan Panchayti Raj (Amendment) Act, 2007 with effect from 9.5.2007 - Rajasthan Gazette Extraordinary Part IV-A dated 9.10.2007.] of the elected members of the concerned Panchayati Raj Institution. -(a)the presiding officer shall cause the fact to be published by affixing a notice thereof on the notice board of the office of the concerned Panchayati Raj Institution and by notifying the same in the Official Gazette; and(b)the concerned chairperson or the deputy chairperson shall cease to half office as such and vacate to office on or from the date on which the said notice is affixed on the notice board of the office aforesaid.
