Section 53(2) in Rajasthan Panchayati Raj Rules, 1996
(2)In such case [an officer appointed by the Vikas Adhikari or Chief Executive Officer, as the case may be, shall perform the functions of Secretary and attend] [Substituted 'next senior officer dealing the relevant subject shall attend' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).] such meetings and shall inform about the decisions taken to the Vikas Adhikari or Chief Executive Officer on return as the case may be.
