Section 353 in Rajasthan Panchayati Raj Rules, 1996
353. Annual Administration Report of Panchayats.
(1)The Sarpanch of every panchayat shall cause to be prepared by the 20th of April every year a report on the administration of Panchayat during the financial year immediately preceding in prescribed Form No. XLV which shall be placed before and adopted in Panchayat meeting and sent to the Panchayat Samiti concerned. It shall also contain a note of important activities of Panchayat during the year.[(1-A) The Sarpanch of every Panchayat shall publish a list of Bhama Shah Card Holders of Panchayat concerned, by 20th April of every financial year.] [Inserted by Notification No. G.S.R. 18, dated 8.6.2016 (w.e.f. 30.12.1996).](2)The Panchayat Samiti after examining reports of all Panchayats within its jurisdiction, cause to be prepared and send a consolidated report in respect thereof in the form of a narrative, together with its views thereon to the Chief Executive Officer by 15th June of the said year.
