Section 36 in Rajasthan Panchayati Raj Rules, 1996
36. Duties and functions of Pramukh.
- In addition to the duties enumerated in Section 35 of the Act, Pramukh shall ensure discharge of following functions : -(1)Planning - Arrange to consolidate area plans of Panchayat Samitis and Municipalities in the month of December every year as per local needs and resources and get prepared final plan for the whole district in consultation with members and district level officers of concerned departments working for the rural areas of the district as acquired by Section 121 of the Act.(ii)Supervisory Role - Through Chief Executive Officer as officer-in-charge Panchayats for the district, ensure that -(a)Gram Sabhas of the Panchayats are regularly held in accordance with the provisions of Act and Rules;(b)Meetings of Panchayats are held every fortnight and there is no case of negligence of duties cast upon Panchayat through act and rules;(c)Sort out any difficulties with departments at district level in implementation of programmes through Panchayati Raj Institution;(d)Timely transfer of funds from Zila Parishad to respective Panchaya Samities and Panchayats as per norms prescribed by the State Government;(e)Rural sanitation and Rural Housing programme in the district for environmental improvement;(f)Periodical review of quality of primary education;(g)Removal of public grievances in rural areas of the district;(h)Transparent functioning of Panchayati Raj Institutions by proper maintenance of Accounts, prevent misuse of funds, timely audit every year.
