Section 336 in Rajasthan Panchayati Raj Rules, 1996
336. Other powers and functions of the Chief Executive Officer.
- In addition to the powers and duties laid down in Section 84 of the Act, the Chief Executive Officer shall assist the Pramukh in discharge of functions specified in Rule 36 and perform additional duties and exercise powers as under:-(1)He shall act as Officer Incharge Panchayati Raj for the district who shall provide necessary guidance and advice in the implementation of rural developmental schemes and programmes in the district.(2)He shall provide guidance to Panchayats and Panchayat Samitis in implementation of the provisions of Act and Rules.(3)He shall monitor the compliance of provisions regarding regular and timely holding of meetings of Gram Sabha, Panchayats and Panchayat Samitis.(4)Take action for removal of member of conduct preliminary enquiry in case of disqualification coming to his knowledge and conduct special meeting when no confidence motion is received against Panch/Sarpanch, Pradhan/Up-Pradhan.(5)Ensure that full charge is handed over by predecessors to the successors after election of chairpersons or transfer of officers.(6)Ensure that Standing Committees are formed within 3 months after election and all the members are given due representation in Standing Committees.(7)Send immediate report to the State Government regarding decisions taken or resolutions passed in violation of the provisions of Act, Rules, Notifications, or other directives of the Government.(8)Initiate action for immediate relief for food, shelter, fodder, medicines etc., in case of natural calamities like outbreak of epidemics of human beings, cattle or crops.(9)Exercise prefect supervision and control over officers and staff of Panchayati Raj Institutions in the district.(10)Ensure financial discipline in Panchayati Raj Institutions of the district.(11)Co-ordinate with various district level officers executing rural development schemes.(12)Ensure timely preparation of district plan through district planning committee.(13)Review quarterly progress of implementation of such plan.(14)Take steps for speedy implementation as per directives by Zila Parishad.(15)Ensure that vigilance committees are active at Panchayat level.(16)Monitor that budgets are prepared as be scheduled programme by Panchayati Raj Institutions and prescribed quarterly and annual returns of income and expenditure are sent within due dates.(17)Arrange for smooth working of Panchayat's by posting Gram Sevak-cum-Secretary or arranging persons on contract basis out of own resources of Panchayats or general purpose grant released to them by State Government.(18)Immediate transfer of funds received from State Government to Panchayats and Panchayat Samitis.(19)Physical verification of atleast 10 construction works of Panchayats and Panchayat Samitis per month.(20)Regular inspection of schools, primary health centres, Ayurved veterinary dispensaries, Anganvadi Centres and such other institutions, Vaccination programme, family welfare campus, drinking water situation, fair price shops, maintenance of rural roads, rural sanitation, electrification, drainage, rural housing programme, fisheries, development use of village tanks and Gochar lands, cattle pounds in rural areas of the district during tours.(21)Timely recruitment of candidates through District Establishment Committee and allotment for filling up of vacancies.(22)Take disciplinary actions for dereliction of duties by members of Panchayat Samiti and Zila Parishad Service.(23)Exercise effective control over Vikas Adhikaris and other staff on deputation with Panchayat Samitis and Zila Parishad and send them for training, refresher courses from time to time.(24)Sanction leave upto two months to employees on deputation of Panchayati Raj Institutions.(25)Send Annual performance appraisal reports of Vikas Adhikaris and Officer and Staff posted in Zila Parishad on the basis of work report as per duties and function assigned to them.(26)Transfers of members of Panchayat Samiti and Zila Parishad Service within the district as per general guide lines or decision of Zila Parishad. No Gram Sevak shall be posted in Home Panchayat.(27)Inspection of Panchayat Samitis and 20 Panchayats during a year.(28)Inspection of own office once in six months.(29)Exercise powers of regional officer as per provisions of GF & AR as regards purchases, sanctions, write off, time barred claims and all such other financial matters.(30)Sanctions to Panchayat Samitis to spend own resources as provided in Rule 214.(31)Ensure attendance of all district level officers concerning execution of rural development programmes in the district.(32)Ensure effective implementation of employment generation and poverty alleviation programmes by Panchayats and Panchayat Samitis.(33)Attend meetings of Panchayats/Panchayat Samitis to review progress of schemes and provide general guidance.(34)Encourage Panchayat/Panchayat Samitis to raise own income by 15% every year through taxes and non-tax revenues like fees and management of properties entrusted to them.(35)Watch recovery of outstanding loans by Panchayat Samitis.(36)Take action for recovery of losses of revenue, embezzlements and cases of misappropriation/deflection detected or pointed out by audit reports.(37)Initiate police against persons involved in fraud, forgery, embezzlement etc., and arrange special audit in such cases.(38)Get prepared Annual Administration Reports during April.(39)Ensure transparency in functioning of Panchayati Raj Institutions.(40)Ensure that Panchayat/Panchayat Samitis exhibit yearwise list of construction works done during last five years along with their estimate and actual expenditure and right of information is not denied to any person or voluntary agency.
