Section 41 in Rajasthan Panchayati Raj Rules, 1996
41. Agenda for a meeting.
(1)The agenda for a meeting will be prepared by the Secretary/Vikas Adhikari/Chief Executive Officer in consultation with the Sarpanch/Pradhan/Pramukh, and may include any subject which, in his opinion, should be considered by the Panchayat/Panchayat Samiti/Zila Parishad and shall include any subject specified by the Sarpanch/Pradhan/Pramukh.(2)Motion sought to be made by the members shall also be included in the agenda provided that the Chairperson of the concerned Panchayati Raj Institution may disallow any motion which is in his opinion contravenes the provisions of the Act or the rules made thereunder and his decision shall be final.(3)In case of the agenda of panchayat, the following items shall be included invariably: -(i)Compliance of last meeting;(ii)Statement of Income and expenditure as per cash book;(iii)Mutations of deceased cultivators;(iv)Removal of encroachments in Abadi and pasture lands;(v)Utilisation of funds under various schemes;(vi)Physical progress of construction works;(vii)Review of village Sanitation, Street Lighting, Rural Roads, Drinking Water, Anganvadi, Fair Price Shops, Maintenance of School Buildings;(viii)Vaccination and Family Welfare.
