Section 44(3) in Rajasthan Panchayati Raj Rules, 1996
(3)A copy of the proceedings shall be sent, in the case of a Panchayat, to the Panchayat Samiti in the case of a Panchayat Samiti, to a Zila Parishad as well as to all the members of the Panchayat Samiti and in the case of a Zila Parishad to all the members of the Zila Parishad. Such copies shall be sent within fifteen days. In case of any resolution in contravention of Act or rules as referred in Sub-rule (2). Secretary and Vikas Adhikari shall report within twenty-four hours to the Chief Executive Officer and in case such resolution has been taken by Zila Parishad, Chief Executive Officer and in case such resolution has been taken by Zila Parishad, Chief Executive Officer shall report to Director Rural Development. The Secretary/Vikas Adhikari/Chief Executive Officer shall also forward relevant extract of the minutes of the meeting to the district Tehsil level Officers of the departments concerned for necessary action at their level.
