Section 314 in Rajasthan Panchayati Raj Rules, 1996
314. Conditions for use of vehicles.
(1)In addition to the Chairpersons of the Panchayat Samitis and Zila Parishads and the Chairman of the Standing Committees of the said Panchayati Raj Institutions, the Vikas Adhikari and Extension Officers in the case of a Panchayat Samiti and the Chief Executive Officer/Additional Chief Executive Officer and the Headquarters Officers of the Rural Development and Panchayati Raj department are, subject to the provision of Sub-rule (2), entitled to the use of the vehicles for official purposes.(2)The use of vehicles shall be subject to the following conditions: -(i)the vehicles shall be used primarily for inspection of development works and other activities of the Panchayat Samiti or the Zila Parishad.(ii)the vehicle shall not be used for journey from residence to the office and vice versa :Provided that whenever any case of serious sickness within the area of the Panchayat Samiti is reported and no ambulance is made available by the hospital for carrying the patient from the village to the hospital, the vehicle may be detailed for such purpose on payment of charges at the rate of Rs. 2.60 per KM or as determined by the State Government from time to time.(3)The vehicles may also be used by Headquarters officers of the Rural Development and Panchayati Raj Department.
