Section 61 in Rajasthan Panchayati Raj Rules, 1996
61. Prior sanction of the Government.
- In case of imposition of taxes requiring prior sanction of the State Government, Panchayati Raj Institution concerned shall send a copy of its resolution along with a summary of the objection received by it together with its comments thereupon and a letter of request to the Director, Rural Development for sanction of the State Government.
