Section 39(2) in Rajasthan Panchayati Raj Act, 1994
(2)Whenever it made to appear to the competent authority that a member has become ineligible to continue to be a member for any of the reasons specified in Sub-Section (1), the concerned authority may, after giving him an opportunity of being heard, declare him to have become so ineligible and thereupon he shall vacate his office as such member.[***][Deleted by Section 33, of 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.][***][Deleted by Section 33, of 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.]Provided that until a declaration under this sub-section is made he shall continue to hold his office.
