Section 27(2) in Rajasthan Panchayati Raj Act, 1994
(2)On the establishment of a Panchayat for the first time under this Act, or on its reconstitution or establishment thereafter, a meeting of the Panchayat shall be called immediately by the competent authority who shall himself preside over the meeting but shall have no right to vote, and in such meeting the Up-Sarpanch shall be elected.
