Section 26 in Rajasthan Panchayati Raj Rules, 1996
26. Vacation of seats or offices to be published.
- The name and designation of the Chairperson, Deputy Chairperson or Member whose place has fallen vacant under Section 39 or 41 of the Act, shall be published on the notice Board of the Panchayati Raj Institution, Concerned by the Chief Executive Officer on his behalf or on behalf of the State Govermnent as the case may be. It shall also be reported to the State Government as well as to the State Election Commission.
