Section 33 in Rajasthan Panchayati Raj Rules, 1996
33. Duties and functions of Sarpanch.
- Besides holding Gram Sabha Meetings as per Section 3 of the Act and Panchayat Meetings every fortnight as provided in Section 45, Sarpanch shall ensure/assist in discharge of following duties in addition to functions laid down in Section 32 of the Act.(i)Regulatory functions like: -(a)Sanitation,(b)Street lighting,(c)Safe drinking Water,(d)Drainage,(e)Public distribution system,(f)Maintenance of rural roads,(g)Registration of births and deaths,(h)Sarpanch shall inform the Collector/Vikas Adhikari about flood, fire, epidemics and damage to Government properties, buildings pipelines, handpumps, electric lines etc., for taking necessary action, etc.(ii)Administrative functions like: -(a)Development of Abadi area,(b)Development of Grasses and trees in pasture lands through closure and controlled grazing,(c)Prevent encroachments in Abadi and Gochar lands,(d)Raise resources for the Panchayat from water reservoirs, Nallas, Natural produce, Skins and Hides of dead animals, Temporary use of land, Sale of Land and the like,(iii)Development and proper utilisation of local physical resources for ensuring Well being of people.(iv)Assist in human and animal health, nutrition and family welfare programmes.(v)Undertake Rural Sanitation Programme.(vi)Undertake Development of way side facilities on National and State highways so as to raise own resources through auction of sites for Shops, Dhabas, STD booth, Petrol pump, Repair and Service Centres, etc.(vii)Make efforts for raising public contributions for community work.(viii)Make special efforts for total literacy, woman education, Prevention of Mrityu Bhoj, restrain Child Marriages, Prevention of un-touchability and oppression against women.(ix)Help in getting Social Security claims.(x)Assist in sanction of pension for old people, widows and handicapped persons.(xi)Prevent misuse of Panchayat funds and bring transparency in functioning of Panchayat by placing income and expenditure details in every Panchayat meeting before signing Cash book. In case Sarpanch does not utilise allotted funds, Collector shall be authorised to utilise such funds through a committee constituted for the purpose.(xii)Maintain quality of construction work and obtain completion certificate within one month of completion of work.(xiii)Arrange to issue demand notices and attachment warrants for timely recovery of Panchayat dues and ensuring proper execution through Committee of panchas assisted by Secretary.(xiv)Arrange for conduct of Audit every year and compliance of Audit objections of his tenure even after the term of his election.(xv)Display details of works sanctioned and amount spent on a Board at Panchayat Headquarters as well as on work sites.(xvi)All such other functions as are necessary for the welfare of public.
