Section 19(r) in Rajasthan Panchayati Raj Act, 1994
(r)[ in case of a member of a Zila Parishad or a Panchayat Samiti, has not passed secondary school examination of the Board of Secondary Education, Rajasthan or of an equivalent Board; [Inserted by Act No. 8 of 2015, dated 1.4.2015.]
