Section 331 in Rajasthan Panchayati Raj Rules, 1996
331. Administrative power of Sarpanch and duties of Gram Sevak-cum-Secretary.
(1)Gram-cum-Secretary Panchayat shall attend Panchayat Office regularly during office hours and work under directions of Sarpanch.(2)He shall regularly mark his attendance in a register maintained for the purpose.(3)In case Secretary is in charge of more than one Panchayat, Vikas Adhikari shall fix the days of every week when he shall attend a particular Panchayat. In such case he shall mark attendance only for such days.(4)Sarpanch shall send certificate of attendance for such days on 20th of every month to the Panchayat Samiti for payment of salary to such Gram Sevak-cum-Secretary. No salary shall be payable for the period of absence unless due leave was got sanctioned for the same.(5)It shall be duty of the Gram Sevak-cum-Secretary to inform the Sarpanch concerned about the leave sanctioned to him by Vikas Adhikari. He shall mark such leave in attendance register also.(6)Gram Sevak-cum-Secretary shall maintain secrecy about Panchayat record and shall not allow inspection of record or grant of copies to any applicant without specific permission of Sarpanch.(7)He shall promptly execute the orders of Panchayat, attend Panchayat meetings regularly and punctually, record its proceedings correctly maintain Panchayat files, records, and registers.(8)He shall receive money on behalf of panchayats, maintain account books, prepare budget, and furnish all the information and prescribed returns and statements to the Panchayat/Panchayat Samiti on prescribed dates.(9)Arrange all payments sanctioned by Panchayat.(10)Prepare demand of assesses of tax/fees and ensure issue of demand slips in the month of April.(11)Assist Patwari in collection of taxes for panchayat in the month of May.(12)Get Annual Action plan prepared before the Gram Sabha to be held in the last quarter of financial year and forward to Panchayat Samiti for sanction by D.R.D.A.(13)Get priority of works decided in Gram Sabha in view of probable allocation of funds.(14)Get sanctioned works executed under the supervision of Committee of Panchas.(15)Maintain muster rolls and other accounts of construction works as per terms and conditions of sanction.(16)Maintain quality of works and technical specifications.(17)Inform Junior Engineer of Panchayat Samiti within a week from the date of completion and get completion certificate within one month.(18)Accompany Committee of Panchas in the month of July and January every year to survey un-authorised trespass cases in Abadi land and Gochar lands.(19)Maintain survey register for such trespasses and report such cases to Panchayat/Tehsildar for ejectment/regularisation as per Panchayat/Revenue Rules.(20)Dispose of applications for purchase of Abadi land expeditiously as per Rules.(21)Arrange purchase of material on competitive prices by following prescribed procedure.(22)Assist Panchayat/Sarpanch in efficient discharge of duties laid down in Rules 33 and 34.(23)Maintain Birth and Death Registers.(24)Hold First meeting of Vigilance Committee and assist members of Vigilance Committee in monthly meetings.(25)Perform such other functions which Panchayat/Panchayat Samiti may entrust from time to time.
