Section 3(4) in Rajasthan Municipalities (Recall of Chairperson) Rules, 2012
(4)The presiding Officer appointed by the Collector shall preside at such meeting and if within half an hour from the time appointed for the meeting, he is not present or is unable for any unavoidable cause to preside at the meeting, the meeting shall stand adjourned to the date and the time to be fixed and notified to the members by the Collector.
