Section 20 in Rajasthan Panchayati Raj Rules, 1996
20. Taking assistance of Chief Executive Officer in case of failure to hand over charge.
(1)On failure to hand over charge by any person under Section 25(1), request in writing may be made to the Chief Executive Officer for taking action under Section 88(1) of the Act and the Chief Executive Officer will cause to hand over the charge to newly elected person.
