60A. [ Vigilance Committee. [Inserted by Section 43, of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with immediate effect.]
(1)The State Government may constitute a vigilance committee for each Panchayat Samiti area and each Zila Parishad area and such committees shall consist of five members out of which three members shall be elected representatives of the respective Panchayati Raj Institution.(2)The Vigilance committee constituted under Sub-Section (1) shall supervise the works, schemes and other activities of the concerned Panchayati Raj Institution.(3)The vigilance committee shall submit its report to the Chairpersons of the concerned Panchayati Raj Institution.][Inserted by the Rajasthan Panchayati Raj (Amendment) Ordinance, 2009: Rajasthan Gazette Extraordinary Part IV-B dated 14.10.2009 with immediate effect.]
