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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(xi) in Rajasthan Panchayati Raj Rules, 1996

(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.