Section 9(3) in Rajasthan Panchayati Raj Act, 1994
(3)The State Government may, at any time, after one month's notice published in the prescribed manner either on its own motion or at the request of the Panchayat or of the residents of the Panchayat Circle, and by notification in the Official Gazette, change the name [or place of office] [Inserted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary, Part IV-A dated 3.5.2000 with effect from 6.1.2000.] of any such Panchayat.
