Section 38 in Rajasthan Panchayati Raj Rules, 1996
38. Relief in Natural calamities.
(1)Subject to the budget provisions, Pradhan or Pramukh may grant immediate relief as per powers contained in Secs. 33 and 35 of the Act respectively to the victims for food and shelter etc., but they shall immediately inform the Collector to arrange relief to affected families through the State Government.(2)He may also arrange voluntary contributions for the same.
