Section 177 in Rajasthan Panchayati Raj Rules, 1996
177. Executive of works.
(1)The execution of work sanctioned under Sub-rule (4), of Rule 176, shall subject to the provisions of this rule, be mainly the responsibility of Panchayat/Panchayat Samiti.(2)The execution of work shall not be commenced until: -(a)it has been duly sanctioned,(b)necessary funds for the same are available or have been made available,(c)technical approval has been obtained as per Rule 176(2) or 176(3).(3)Junior Engineer of Panchayat Samiti shall be responsible for site inspection of the works executed by Panchayats and Panchayati Samiti at plinth level, roof level and on completion to ensure quality of construction and technical specifications of the works. The details of measurements of works shall be entered in the measurement book kept for this purpose.(4)Committee of Panchas/Members may be entrusted with the supervisions of execution of such works on site.(5)Vikas Adhikari shall physically verify 10% works on site and Chief Executive Officer shall check at least 10% works every month during inspection of Panchayat/Panchayat Samitis.
