Section 22(7) in Rajasthan Panchayati Raj Rules, 1996
(7)State Government shall consider the findings of enquiring Officer and after giving him opportunity of hearing, may either exonerate, or remove such Chairperson, Deputy Chairperson or Member from the Office or pass appropriate orders. In case of removal, it shall also be published in official gazetted :Provided that findings shall be recorded against them if term of election of such Panchayati Raj Institution has already expired.
