Section 90(2) in Rajasthan Panchayati Raj Act, 1994
(2)The District Establishment Committee shall -(a)make selection or the posts in different grades and categories [except the posts specified in clauses (i), (iii), (iv) and (v) of Sub-Section (2) of Section 89] [Substituted by Notification No. F. 2(2), dated 9.4.2016 (w.e.f. 23.4.1994).] existing in the service in the Panchayat Samiti and the Zila Parishad in the District in accordance with the rules made by the state government in this behalf;(b)regulate the mode of temporary appointment and recommend the names of persons for extending such appointments beyond six months;(c)prepare lists of persons for promotion in the prescribed manner; and(d)advise the Panchayat Samitis of the district and Zila Parishad all disciplinary matters affecting the officers and other employees thereof other than those referred to in Secs. 79 and 82, which may arise under Section 91.
