Section 13(1) in Rajasthan Panchayati Raj Act, 1994
(1)A Panchayat Samiti shall consist of -(a)directly elected members from as many territorial constituencies as are determined under Sub-Section (2); [***][Deleted by Clause (i) of Section 2 of the Raj. Panchayati Raj (Amendment) Act, 1999 (Act No.15 of 1999). published in Raj. Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f. 28.5.1999).](b)all members of the Legislative Assembly of the State representing Constituencies which comprise wholly or partly the Panchayat Samiti area; [and][Substituted by Clause (ii) and (iv), of Section 2, of the Rajasthan Panchayati Raj (Amendment) Act, 1999 (Act No.15 of 1999), published in Rajasthan Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f. 28.5.1999).](c)[ chairpersons of all the Panchayat falling within the Panchayat Samiti][Inserted by Clause (iii) of Section 2. of the Rajasthan Panchayati Raj (Amendment) Act, 1999 (Act No.15 of 1999), published in Rajasthan Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f. 28.5.1999).]Provided that the members referred to in [Clause (b) and (c)] [Substituted by Clauses (ii) & (iv), of Section 2, of the Rajasthan Panchayati Raj (Amendment) Act. 1999 (Act No.15 of 1999), published in Rajasthan Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f. 28.5.1999).] shall have a right to vote in all meetings of the Panchayat Samiti except those for election and removal of the Pradhan or Up-pradhan.
