Section 43(5) in Telangana Panchayat Raj Act, 2018
(5)The Panchayat Secretary shall,-(i)maintain "Roznamcha" by recording daily movement of strangers, non-residents visiting the Gram Panchayat and significant events taken place; and inform the Sarpanch;(ii)for ensuring proper sanitation in the village,-(a)make rounds in the Gram Panchayat daily in early hours for monitoring sanitation; during the rounds supervise the work of the sanitation staff and take their daily attendance and make proper allocation of the work; prepare weekly Sanitation plan of the Gram Panchayat so as to ensure cleaning of all streets, public places and institutions, schools, colonies on regular basis; ensure the regular desilting of drains so as to ensure the free flow of drainage water at all times; ensure the collection, transportation and safe disposal of waste in the dumping yard regularly; ensure proper maintenance of Tri-cycles, tractors and other waste lifting vehicles; and ensure the spreading of bleaching and lime as per standards;(b)take up all measures for control of mosquito growth like spray of anti larval liquids and use of gambusia fish. A log book shall be maintained for spraying activities and register for distribution of gambusia fish.(c)ensure maintenance of sanitation and cleanliness in all public institutions situated in the Gram Panchayat such as schools, anganwadi centers, animal husbandry centers, community halls etc.,(d)ensure sweeping of roads and removal of deposits of mud/debris on public places;(e)take steps for closing of defunct and abandoned (unused) old wells, bore wells and pits;(iii)take steps for construction of magic soak pits and community soak pits;(iv)report any problem related to supply of drinking water to the officer concerned and he shall coordinate with the drinking water official for timely supply of water;(v)take up immediate measures in case of any outbreak of seasonal or communicable diseases and ensure medical assistance to the affected people;(vi)take up plantation as per local needs in and around the Village and ensure minimum eighty five percent survival of them. He shall maintain register on the plantation and their survival;(vii)maintain a register of assets movable and immovable and take all measures for protection of the Gram Panchayat lands and assets. He shall also get all the Gram Panchayat lands registered on the name of Gram Panchayat;(viii)take steps for removal of all encroachments in the Gram Panchayats on public places;(ix)take action for timely conduct of auctions for the remunerative assets such as daily market, weekly market of Gram Panchayats;(x)make proper entries in the books of account for every receipt and expenditure;(xi)exercise administrative control over the staff of the Gram Panchayat subject to general superintendence and control of the Sarpanch and Gram Panchayat and pay their salaries;(xii)be responsible for safe custody of Gram Panchayat fund and other funds received by the Gram Panchayat;(xiii)be responsible for the safety and maintenance of the records of the Gram Panchayat and shall computerize all statutory records; and update the same on weekly basis, in the Panchayat Raj website;(xiv)be primarily responsible for collection of total demand of all taxes and non-taxes. He shall ensure that the demand for all the assessments are served within fifteen days after its approval by the Gram Panchayat and collected in the first quarter. The Gram Panchayat shall approve the demand as prepared by the Panchayat Secretary within fifteen days and also approve any fresh assessments proposed by the Panchayat Secretary with or without modifications. Failure to perform the above responsibilities and duties shall lead to deemed removal of the Panchayat Secretary. Failure to approve the demand shall be sufficient reason for the dissolution of Gram Panchayat.(xv)maintain registers of births, deaths and marriages;(xvi)be responsible for reporting of casual vacancy occurred for the post of Sarpanch, Upa-Sarpanch and Ward Members of Gram Panchayat to the District Collector;(xvii)maintain household wise statistics, employment status, housing status, status of landless labour, vulnerable groups;(xviii)ensure that ninety percent of street lights and related equipment are working at all times;(xix)make arrangements for door to door collection of waste, segregation of wet and dry waste, transportation to dumping yard through rickshaw or otherwise;(xx)ensure regular payment of current consumption charges.
