Section 290(2) in Rajasthan Panchayati Raj Rules, 1996
(2)Posting by transfer of such an employee shall be made by the Panchayat Samiti or the Zila Parishad concerned on the recommendation of the State Government against the vacant posts existing at such time. The State Government may transfer any member of service [from any places of posting to any other place of posting whether within the same Panchayat Samiti or] [Inserted by Notification No. G.S.R. 18, dated 8.6.2016 (w.e.f. 30.12.1996).] from one Panchayat Samiti to another Panchayat Samiti within the same district or outside it, from one Zila Parishad to another Zila Parishad, or from Panchayat Samiti to Zila Parishad or from a Zila Parishad to Panchayat Samiti and may also stay the operation of, or cancel, any order of transfer made under these rules. Chief Executive Officer or Vikas Adhikari concerned shall carry out such orders:[Provided that the employees of posts specified in clause (i) and (iv) of sub-section (2) of Section 89 of the Act, shall not be transferred outside the district in which they were appointed.] [Inserted by Notification No. G.S.R. 18, dated 8.6.2016 (w.e.f. 30.12.1996).]
