Section 295 in Rajasthan Panchayati Raj Rules, 1996
295. Unsatisfactory progress during training.
- If a member of the service fails to undertake training after having been nominated by the Panchayat Samiti/Zila Parishad or the State Government or after joining the aforesaid training fails to carry on studies satisfactorily or complete the training or fails to appear at and pass the prescribed examinations of such training without just and reasonable cause he shall be liable to refund the amount of stipend if any, received by him during such training and shall also be liable to disciplinary action.
