Section 78(2) in Rajasthan Panchayati Raj Act, 1994
(2)It shall be the duty the Secretary of every Panchayat [***] [Deleted by Section 46, of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000.], subject to the control of the Sarpanch-(a)to keep the records and registers of the Panchayat in his custody;(b)to issue receipts under his signature for sums of money received on behalf of the Panchayat;(c)to be responsible for maintaining the accounts of the Panchayat Fund;(d)to be responsible for the safe custody of the Panchayat Fund;(e)to prepare all statements and reports required by or under this Act or rules made thereunder;(f)to make all payments as may be sanctioned by the Panchayat;(g)to perform such other functions and duties as may be prescribed or delegated under this Act or ruies made thereunder.
