Section 20(2) in Rajasthan Panchayati Raj Act, 1994
(2)Where a person while being a member of one Panchayati Raj Institution intends to contest as a candidate for membership of another Panchayati Raj the Institution may stand as a candidate for such membership notwithstanding anything contained in Sub-Section (1):Provided that if he is chosen for the seat for which he contested a candidate, the seat already held by him shall become vacant on the date on which he is so chosen unless the seat so held is in another Panchayati Raj Institution and the term of that Panchayati Raj Institution is to expire within a period of four months from the date on which he is so chosen.
