Section 111(3) in Karnataka Panchayat Raj Act, 1993
(3)Without prejudice to the generality of the provisions under sub-section (2), the Secretary shall perform the following functions, namely:-(a)submit to the Grama Panchayat the monthly accounts of the Grama Panchayat before the tenth day of succeeding month;(b)furnish returns, statement of accounts and such other information when called for, by the Government or the auditor;(c)inspect or cause to be inspected the accounts of institutions under the control of the Grama Panchayat;(d)keep records of the Grama Panchayat. Standing committees, and other committees, Grama Sabha and Ward Sabha;(e)co-ordinate the preparation of the annual plan and five year plan so that the approved plan is submitted to the District Planning Committee in time;(f)disburse Grama Panchayat fund and plan fund to the officers concerned and furnish utilization certificate in the manner prescribed.]
