Section 53 in Rajasthan Panchayati Raj Rules, 1996
53. Attendance of officers.
(1)Vikas Adhikari or Chief Executive Officer [shall be Secretary for the meetings and shall attend all the meetings] [Substituted 'shall attend all the meetings' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).] of Standing Committees unless he is prevented due to illness, leave or urgent official business outside the headquarters of Panchayat Samiti/Zila Parishad.(2)In such case [an officer appointed by the Vikas Adhikari or Chief Executive Officer, as the case may be, shall perform the functions of Secretary and attend] [Substituted 'next senior officer dealing the relevant subject shall attend' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).] such meetings and shall inform about the decisions taken to the Vikas Adhikari or Chief Executive Officer on return as the case may be.(3)[ If it shall appear to a Standing Committee that the presence of an Officer of the Government Posted in the jurisdiction of Panchayati Raj Institution concerned is desirable at its meetings, the Vikas Adhikari or the Chief Executive Officer shall inform such Officer not less than three days before the date of meeting and such Officer shall unless prevented by sickness or other reasonable cause, attend the meeting.] [Added by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).]
