Section 136(4) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.
(4)[ An offence punishable under Sub-section (2) shall be cognizable.][Substituted by Act 47 of 1966, Section 60, for Sub-section (4) (w.e.f. 14,12.1966).]Annexure - XRajasthan Legislative Assembly Members(Removal of Disqualification) Act, 1956(Act No. 7 of 1957)[11th day of January 1997]An Act to declare certain offices of profit not to disqualify their holders for being, or for being chosen as, members of the Legislative Assembly of the State.Whereas it is expedient to consolidate and amend the law declaring the offices of profit in the State which shall not disqualify their holders for being, or for being chosen as, members of the Legislative Assembly of the State.Be it enacted by the Rajasthan State Legislature in the Seventh Year of the Republic of India as follows:
