113A. [ Duties, powers and responsibilities of Panchayat Secretary. [Section (113-A) and (113-B) inserted by the amendment Act 1 of 1997.]
- Notwithstanding anything contained in this Act and the rules framed thereunder, the Panchayat Secretary shall also exercise and perform the below mentioned duties and shall be responsible for omissions in such duties:-(i)attend every meeting of the Panchayat including Gram Sabha meeting, unless he is precluded from attending the meeting due to unavoidable circumstance;(ii)write the proceeding of every meeting in the minutes book;(iii)place all the correspondence received by him, specially various schemes of the Government, instructions issued by the Director and other authorities (except those of confidential nature) before the Sarpanch and also for the information of all members during the meeting;(iv)receive all correspondence, scrutinize the same and dispose off after having satisfied that the same are complete in all respects;(v)finalize the agenda of every meeting in consultation with the Sarpanch;(vi)report within seven days to the Block Development Officer any vacancy in the office of the Sarpanch or Deputy Sarpanch or a member caused due to death, resignation or continuous absence for more than three consecutive ordinary meeting of the Panchayat;(vii)report to the Block Development Officer any illegal act or misconduct or misuse or abuse of powers any infringement of the provisions of this Act by the Sarpanch or Deputy Sarpanch or the members of the Panchayat as soon as the same comes to his knowledge;(viii)report, as soon as possible, to the Block Development Officer, if any member of the Panchayat attracts disqualification under section 10 of this Act;(ix)maintain all the registers prescribed under various Rules and other Registers as may be directed by the Block Development Officer;(x)responsible for safe custody of Panchayat funds, assets of Panchayat and all the Registers maintained by the Panchayat;(xi)comply with the instruction issued by the Block Development Officers and superior authorities from time to time;(xii)maintain cordial relations with the elected representative;(xiii)ensure that the grants released by the Government under Grant-in-Aid for specific purpose is not spent by the Panchayat for any purpose other than the purpose for which it is sanctioned.
