Section 174 in Rajasthan Panchayati Raj Rules, 1996
174. Annual Auction Plan by Panchayati Raj Institutions.
(1)Panchayati Raj Institution shall prepare an annual action plan equivalent to value of 125 percent of its share of funds allocated in the preceding year before beginning of each financial year, preferably in the Gram Sabha meeting held in the last quarter of the financial year. No work can be taken up unless it forms the part of the Annual Action Plan.(2)While preparing the annual action plan, completion of the incomplete works shall be given priority over the taking up of new works. No work shall be taken up which cannot be completed within two financial years.(3)While preparing the plan of works, care shall be taken to safeguard the interests of the weaker section in the village and priority shall be given to works benefiting the Schedule Caste, Scheduled Tribe, Women and other Weaker Sections of the village society.(4)Only those works may be taken up whose size, cost and nature are such that they may be implemented at the local level, and labour intensive and cost effective and do not involving high level of technical inputs.(5)Works taken up should be of durable nature and should meet appropriate technical standards and specifications.
