Section 12(3) in Rajasthan Panchayati Raj (Transferred Activities) Rules, 2011
(3)The department concerned or the Panchayati Raj Department can issue guidelines/directions regarding departmental policy/ technical and contemporary decisions of the Government in regard to implementation of the transferred activities and the Panchayati Raj Institutions shall follow such guidelines/directions. In case the guidelines/directions so issued are not followed, Panchayati Raj Department could initiate action against the Panchayati Raj Institution/ Office Bearer/ Officials concerned.
