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State of Rajasthan - Section

Section 334 in Rajasthan Panchayati Raj Rules, 1996

334. Other powers and duties of Vikas Adhikari.

- In additional to the duties of Vikas Adhikari as laid down in Section 81 of the Act, he shall also exercise powers and perform duties as under -
(1)Sanction Casual Leave and leave of all kinds except special disability leave and leave for going outside India to all officers and staff working in Panchayat Samiti.
(2)Approve Tour programme of all officers and staff working in panchayat samiti and Countersign their TA. bills.
(3)Transfer any member of the service within the area of the Panchayat Samiti after 2 years or before two years with approval of Standing Committee, Administration.
(4)To prepare Agenda for meetings of Panchayat Samiti and Standing Committees.
(5)To keep minute book of proceedings in safe custody and record proceedings correctly.
(6)Send copies of proceedings of the meetings of Panchayat Samiti to Zila Parishad.
(7)Inform the State Government through Chief Executive Officer regarding any decision taken in violation of Act, Rules, Notification or directives of the State Government.
(8)Take speedy action on decision of meeting and submit progress report in subsequent meetings and get conflicting decisions of Standing Committees resolved in Panchayat Samiti meeting.
(9)Implement programmes and policies effectively through Extension Officers and Panchayats.
(10)Achieve physical targets of various programmes and also pay attention to their qualitative aspect.
(11)Implementation of 20 Point Programme effectively.
(12)Successful execution of transferred schemes of education and water supply etc.
(13)Effective supervision and monitoring of all schemes.;
(14)[][It is not printed in English Version of Gazette.]
(15)Submit quarterly and annual accounts to Panchayat and Development Department on prescribed time schedule.
(16)Timely preparation and submission of budget by 15th February.
(17)Make available required information and record to the members of Panchayat Samiti.
(18)Supervision and effective control on officers and staff of Panchayat Samiti.
(19)Keep control on expenditure.
(20)Day to day checking of cash transaction and correct maintenance of account books.
(21)Appointments of Class IV.
(22)Conduct monthly meeting of Gram Sevaks and Extension Officers to review Progress of activities.
(23)Prepare Annual Administration report of Panchayat Samiti.
(24)Send Annual Performance Appraisal of all officers and staff.
(25)Increase own resources of Panchayat Samiti by 15% every year.
(26)Present six monthly income expenditure account before Panchayat Samiti in the month of November.
(27)Proper use of Grant-in-aid from State Government.
(28)Keep cheque books and receipt books in safe custody.
(29)Keep keys of double lock safe secure in personal custody.
(30)Take proper security of cashier and store keeper.
(31)Issue completion certificates of work after spot verification.
(32)Obtain receipts of permanent advance in the month of April every year.
(33)Take action for embezzlement, fraud and loss of money promptly.
(34)Initiate disciplinary action, recovery of loss and police action if necessary at proper time.
(35)Ensure timely audit of accounts of Panchayats and Panchayat Samiti.
(36)Arrange for special audit in case of police cases registered for embezzlement and fraud.
(37)Simultaneous deposit of GPF/Insurance deductions by Cheque alongwith salary bills to prevent fraud.
(38)Initial all vouchers and cash book entries to avoid double use of vouchers and misappropriation.
(39)Proper use of vehicles as per rules.
(40)Full use of power as head of Office.
(41)Inspection of all Panchayats once a year and encourage them to raise own resources through taxes/fees and other properties at their disposal.
(42)Physical verification of 10% construction works and check quality of works.
(43)Physical verification of 10% IDRP loanees.
(44)Special checking of Indira Avas & Jeevan Dhara works.
(45)Maintain control register of Gram Sabha and Paneliayat meetings.
(46)Monitoring of monthly return of Patta register of Panchayats in Panchayat Samiti office to prevent issue of Pattas in back dates.
(47)Maintain proper coordination with District Level Officers and take proper technical guidance.
(48)Inspection of own office twice a year.
(49)Inspection of ten schools every month and ensure that all the teachers are posted in schools as per sanctioned strength and no teacher is working on deputation in any school of Panchayat Samiti without written approval of the Chief Executive Officer.
(50)Ensure compliance of job charts by all Extension Officers.
(51)Send D.O. letter to Chief Executive Officer regarding progress and problems on 5th of every month.
(52)Work as Chief Executive of Panchayat Samiti.