Section 283(1) in Rajasthan Panchayati Raj Rules, 1996
(1)On reduction/abolition of certain posts in the service a list of persons rendered surplus shall be communicated by the Panchayat Samiti or Leila Parishad to the Government with a copy to the other Chief Executive Officers on the basis of which the Government shall prepare a district wise list of persons thus rendered surplus in the service.
