Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of Rajasthan - Subsection

Section 183(1b) in Rajasthan Panchayati Raj Rules, 1996

(1b)Every Panchayat Samiti shall determine the Basic Schedule of Rates, hereinafter referred to as the BSR, of the materials and services to be procured by a Gram Panchayat within its jurisdiction. Such BSR shall be prepared at least once in a year by 15th February or by any other date as may be decided by the State Government. The BSR shall be finalized by a committee consisting of the following, namely:-
(i) Block Development Officer   Chairperson
(ii) Assistant Engineer working in the PanchayatSamiti Office Member Secretary
(iii) Assistant Engineer, Public Works Department ofthe Panchayat Samiti area concerned Member
(iv) Assistant Engineer, Water Resources Departmentof the Panchayat Samiti area concerned Member
(v) Accountant or Junior Accountant of the PanchayatSamiti Member
(vi) Gazetted Officer working at Panchayat Samitiheadquarters nominated by the District Collector/District ProgramCo-ordinator Member
Note. - In the event of the post of Assistant Engineer, Panchayat Samiti being vacant, the Block Development Officer shall co-opt a other Assistant Engineer working in another department within the area of the Panchayat Samiti.