Section 3(5) in Rajasthan Panchayati Raj Act, 1994
(5)The Vikas Adhikari of the Concerted Panchayat Samiti or his nominee shall attend the meetings of the Ward Sabha. He shall be responsible for convening the meeting of Ward Sabha in consultation with the Ward Panch and for the correct recording of the minutes of such meetings. A copy of the minutes so recorded shall be sent in the prescribed manner to the authorities prescribed for this purpose. The minutes shall be read out at the end of the meeting and shall be approved and singed by the members of the Ward Sabha present.][Substituted by the Rajasthan Panchayati Raj. (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dtd. 3.5.2000 with effect from 6.1.2000]
