Section 91(1) in Rajasthan Panchayati Raj Act, 1994
(1)The conduct of disciplinary proceedings that may be started against, and the punishments that may inflicted in such proceedings on, the officers and servants of Panchayat Samitis and Zila Parishads other than officers, referred to in Section 79 and 82 shall be governed and regulated by rules made by the State Government in this behalf.
