Section 40(1) in Rajasthan Municipalities Act, 2009
(1)In respect of any allegations of the nature specified in clause (d) of sub-Section (1) of Section 39 against any member or the Chairperson or Vice-Chairperson of a Municipality, the inquiry referred to in the proviso to the said sub-Section, and in sub-Sections (3) and (4) of that Section may be initiated against such member, Chairperson or Vice-Chairperson even after the expiry of the term of office of that Municipality or after he has ceased to be such member or Chairperson or Vice-Chairperson or, if already initiated before such expiry may be continued thereafter and in each such case except in the cases covered under sub-Section (3), the State Government shall, by order in writing, only record its findings in conformity with those of the Judicial Officer recorded under sub-Section (4) of Section 39.
