Section 142(1) in Rajasthan Panchayati Raj Rules, 1996
(1)Whenever land for development of Abadi is transferred to a Panchayat, it shall get a development plan prepared for rural area by officer of the Town Planning posted in the department of Rural Development and Panchayati Raj not below the rank of Assistant Town Planner. It shall be approved by Senior Town Planner of the Department Future development of such rural area will be done as per approved development plan.
