Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 316 in Rajasthan Panchayati Raj Rules, 1996

316. Office.

(1)The Office of Panchayati Raj Institution shall be lodged and held in the building specially constructed for the purpose or in any other public building available at its headquarters.
(2)Where no such building as is referred to in Sub-rule (1) is available, a suitable building for the purpose may be taken on rent.
(3)The Head of Office shall make suitable seating arrangement for the Panchas/Members and the staff of Panchayati Raj Institution and for the public attending the office.
(4)The office shall normally remain open from 10.00 A.M. to 5.00 RM. on all working days except on Sundays or other public holidays.
(5)Head Office shall make arrangements for the requisite articles of stationery, furniture, forms and registers etc., and make necessary arrangements for its safety and security.