Section 91A(2) in Rajasthan Panchayati Raj Act, 1994
(2)Subject to the provisions of sub-Section (1), Rules 13, 14, 16, 17 and 18 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, as amended from time to time, shall apply to the disciplinary proceedings and punishment under this section with such modification as may be necessary including the modification that references to appointing authority or disciplinary authority therein shall be construed as including reference to the District Programme Coordinator and the Programme Officer.
