Section 52(2) in Rajasthan Panchayati Raj (Election) Rules, 1994
(2)As soon as may be possible the Returning Officer shall forward (i)One copy of the return prepared under Sub-rule (1) to the office of the Panchayat, if any.(ii)One such copy each to the officer-in-charge of Panchayats, and to the newly elected Sarpanch.(iii)One copy thereof alongwith all papers relating to the election, to the District Election Officer (Panchayats).(iv)One such copy to the Panchayat Samiti of the Block within which the Panchayat circle lies.(v)One such copy to Director, Rural Development and Panchayati Raj Rajasthan, Jaipur.
