Section 333 in Rajasthan Panchayati Raj Rules, 1996
333. Administrative power of Pradhan and duties of Vikas Adhikari.
(1)The Pradhan may, after every meeting of Panchayat Samiti give such instructions to Vikas Adhikari regarding implementation of decisions and resolutions of Panchayat Samiti as may be considered necessary to ensure speedy implementation of such decisions and resolutions.(2)The Vikas Adhikari shall inform the Pradhan of the decisions and resolutions.(3)Vikas Adhikari shall submit to the Pradhan a report on progress of the implementation of decisions and resolutions of the Panchayat Samiti and the Standing Committees thereof, before the next meeting of the Panchayat Samiti and Committees as the case may be, so that Pradhan may place it before the Panchayat Samiti.(4)Casual leave to the Vikas Adhikari shall be sanctioned by Pradhan.(5)Vikas Adhikari shall assist Pradhan in efficient discharge of his duties mentioned in Rule 35.(6)Vikas Adhikari shall include such items in Agenda of meetings of Panchayat Samiti and Standing Committees as directed by Pradhan.(7)Submit copy of tour programme of Vikas Adhikari and all extension officers for information of Pradhan.(8)Consult Pradhan with regard to transfers of employees.(9)Seek approval of Pradhan with regard to transfers of employees.(10)Work shoulder to shoulder with Pradhan in case of natural calamities for providing food and shelter to victims and fodder for cattle and control of epidemics of human beings, cattle or crops.(11)Put up all important papers and circulars etc., regularly before Pradhan and discuss steps to be taken for speedy execution of programmes and successful implementation of policies.(12)Pradhan shall send remarks in the month of April every year regarding performance of Vikas Adhikari to Chief Executive Officer who shall enclose them, with the Annual performance appraisal to be sent to the Director Rural Development and Panchayati Raj.
