Section 25(1) in Rajasthan Panchayati Raj Rules, 1996
(1)In respect of a member of a Panchayati Raj Institution, the Chief Executive Officer in case of Panch/Sarpanch and the State Government in other cases, finds that such member has not taken the prescribed oath or affirmation, within three months from the date of notification under Section 23, he shall call for necessary information in the matter from the officers concerned mentioned in Sub-rule (2) of Rule 76 of the Rajasthan Panchayati Raj (Election) Rules 1994, so as to reach him within a fortnight of the date of his requisition.
