Section 3(2) in Rajasthan Municipalities (Recall of Chairperson) Rules, 2012
(2)The Collector on receipt of aforesaid resolution shall satisfy himself and verify as expeditiously as possible but within a period of seven days that the three-fourth of the members of the municipality referred in sub-rule (I) have singed the said proposal of recall, shall fix a date for convene meeting of the municipality as per the provisions of Section 53 of the Act. The Collector shall appoint an officer as per the provisions of Section 53 of the Act, who shall preside over the said meeting.
