Section 91A(6) in Rajasthan Panchayati Raj Act, 1994
(6)For the removal of doubts it is hereby clarified that nothing in this section shall be construed as diminishing the powers of any other disciplinary authority under this Act or any other law for the time being in force, however, if any action has been initiated or taken against any officer or servant under this section, no action shall be initiated or taken by any other authority on the basis of same facts or conduct.Explanation. - For the purposes of this section, -(i)"District Programme Coordinator" means the District Programme Coordinator as defined in . the Mahatma Gandhi National Rural Employment Guarantee Act, 2005 (Central Act No. 42 of 2005) and including an officer designated as such in or under any scheme of the Central Government or the State Government.(ii)"Programme Officer" means the Programme Officer as defined in the Mahatma Gandhi National Rural Employment Guarantee Act, 2005 (Central Act No. 42 of 2005) and includes an officer designated as such in or under any scheme of the Central Government or the State Government.(iii)"Mahatma Gandhi National Rural Employment Guarantee Scheme" means the Scheme notified by the State Government under sub-Section (1) of Section 4 of the Mahatma Gandhi National Rural Employment Guarantee Act, 2005 (Central Act No. 42 of 2005)."]
