Section 313(1) in Rajasthan Panchayati Raj Rules, 1996
(1)The vehicles are intended for use of bonafide, official duty within the jurisdiction of the Panchayat Samiti or the Zila Parishad, as the case may be. Vehicles shall not be used for journeys outside the jurisdiction of the Panchayat Samiti or the Zila Parishad, as the case may be, without the previous sanction of the Director, Rural Development and Panchayati Raj except that they may be taken for repairs or servicing to the places duly approved under Sub-rule (4) of Rule 308. The Panchayat Samiti vehicles may also be used for attending meetings at district head quarters, dropping district Level Officers, the Pramukh and Headquarters Officers of the Development Department to the neighbouring block.
