Section 298 in Rajasthan Panchayati Raj Rules, 1996
298. Suspension.
(1)The appointing authority of any authority to which it is subordinate or any other authority empowered by the State Government in that behalf may place under suspension any officer or servant of a Panchayat Samiti or Zila Parishad.(2)The provisions contained in Rule 13 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 and directives of the State Government as issued from time to time shall be followed while making such orders.
