Section 25(3) in Rajasthan Panchayati Raj Act, 1994
(3)If any person fails or refuses to handover charge of office as required under Sub-Section (1), or sub section (2), the competent authority may, by order in writing direct the person so failing or refusing to hand over such charge forthwith to the persons or persons entitled thereto under Sub-Section (1), or Sub-Section (2), as the case may be.
