Section 19(aa) in Rajasthan Panchayati Raj Act, 1994
(aa)[ is found guilty of a corrupt practice by order of a competent Court, consequent upon an election petition filed under and in accordance with the provisions if this Act or rules made thereunder.] [Inserted, by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary Part IV-A dated 3.5.2000 with effect from 27.12.1999.]
