Section 10 in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011
10. Duties and functions of Gram Panchayat Secretary.
(1)The Secretary shall be the office-in-charge of the Gram Panchayat and execute all its functions and exercise all powers conferred or delegated under the Act or any Rules or bye-laws made under the Act.(2)The Gram Panchayat Secretary shall remain present in the panchayat office regularly during the office hour and work under the directions of Mukhiya.(3)He/She shall regularly mark his/her signature in the register maintained in the Gram Panchayat for this purpose.(4)In case a Secretary is in the charge of more than one Gram Panchayat the B.D.O./Executive Officer while informing the Mukhiya of concerned Gram Panchayats, shall fix the days of every week on which he/she shall be present in any particular Gram Panchayat and in such cases he/she shall mark his/her signature only for those days only.(5)For the payment of salary of Gram Panchayat Secretary, the Mukhiya shall send the absentee report to the Executive Officer of the Panchayat Committee on 20th of every month. No salary shall be payable for the period of absence unless the leave has been granted for that period.(6)The casual leave of Gram Panchayat Secretary shall be granted by the Mukhiya of concerned Gram Panchayat and such granted leave to be intimated to the Executive Officer, Panchayat Samiti. It shall be the duty of Gram Panchayat Secretary to inform concerned Mukhiya regarding the leave (Granted leave) other than the casual leave granted to him/her by the Executive Officer. He/She shall enter such leave in the attendance register. Such leave shall be granted on the recommendations of Mukhiya of the concerned Gram Panchayat.(7)He/She shall intimate the dates of general and special meetings of Gram Panchayat to be held, as determined by the Mukhiya, to the members and officers as prescribed by the State Government and affix it on the notice board of the Gram Panchayat. If the Mukhiya fails to convene the special meeting provided in subsection (2) of Section 20 of the Act, the Up-Mukhiya or in his/her absence the Secretary of the Gram Panchayat, on written request of onethird members of total members, shall issue a notice for convening a special meeting and take such action for convening meeting as may be necessary.(8)He/She shall assist the Mukhiya in constituting the standing committees of Gram Panchayat and organising its meetings and record the proceedings of the meeting of the standing committee.(9)He/She shall cause to convene the meetings of Gram Sabha under the direction of the Mukhiya and record the proceedings of Gram Sabha and place it in the meetings of Gram Panchayat for consideration.(10)He/She shall execute the order of the Gram Panchayat quickly and attend the meetings of Gram Panchayat regularly and timely record the proceedings correctly and to be the custodian of files, records and registers of Gram Panchayat.(11)He/She shall receive money on behalf of Gram Panchayat, credit it to panchayat fund, maintain books of account in the forms prescribed by the Government, prepare the budget of the Gram Panchayat and shall submit all information and prescribed report and statement to Gram Panchayat/Panchayat Samiti on prescribed dates.(12)Ensure all payments of expenditure sanctioned by the Gram Panchayat and ensure monthly expenditure report and utilisation certificate and compliance and abrogation of audit objections.(13)The drawl of money from Gram Panchayat fund shall be made through cheque issued in the joint signatures of Secretary and Mukhiya of the Gram Panchayat. If the Secretary of the Gram Panchayat is satisfied that any amount is being withdrawn by Mukhiya in contravention of Rules, he/she shall immediately intimate the fact to the Executive Officer of Panchayat Committee in writing and after receiving the clear order from the Executive Officer or other competent authority take further appropriate action.(14)He/She shall prepare the demand of taxes/fees/duties leviable by the Gram Panchayat and recover those and credit to the Panchayat fund.(15)He/She shall cause to be prepared the annual agenda to be placed before the meeting of the Gram Sabha Convened in the last trimester of the financial year and forward it to the Panchayat Committee for approval.(16)He/She shall cause the priority of plans to be decided in the Gram Sabha keeping in mind the possible allotment of funds.(17)He/She shall cause the sanctioned plan executed under the supervision of the committee of members.(18)He/She shall maintain the muster roll and other accounts of ongoing plans in accordance with the terms and conditions of the sanction.(19)He/She shall ensure the maintenance of quality and technical specifications of the plans.(20)He/She shall intimate Junior Engineer of the Panchayat Committee about the completion of plans within one week from the date of completion and obtain the completion certificate within one month.(21)He/She shall maintain a Parivarik Panji(Family Register) in which necessary information related to every member of the Panchayat will be entered.(22)He/She maintain a Kendriya Yojana Panji (Central Scheme Register) in which details of all the schemes, including other departments schemes, executed or to be executed will be entered.(23)He/She shall accompany the members of the Committee to survey the cases of encroachments of cultivable land and pasture land in the month of July and January every year.(24)He/She shall keep a survey register for such encroachment and report such cases to the Panchayat/Circle Officer for necessary action in accordance with the law of Gram Panchayat/revenue.(25)He/She shall make arrangement to purchase articles on competitive price as per prescribed procedure.(26)He/She shall assist the Gram Panchayat/Mukhiya in efficient performance of the functions assigned to the Gram Panchayats.(27)He/She shall maintain the birth and death, marriage registration register and make necessary entries regularly.(28)He/She shall organise the meetings of Vigilance Committees of Gram Sabha and assist the members of the Vigilance Committee.(29)He/She shall coordinate with the employees of concerned departments for appropriate performance of works/responsibilities assigned to Gram Panchayats by different departments and assist in the implementation of all such programmes.(30)He/She shall draw timely attention of Mukhiya towards his duties provided in Section 17 of the Act.(31)He/She shall discharge such other function which may be assigned to him/her by Panchayat/Panchayat Committee/Government from time to time.
