Section 48 in Jammu and Kashmir Panchayati Raj Rules, 1996
48. Powers and functions of the Halqa Panchayat.
- A Halqa Panchayat shall execute the works falling within the area of its jurisdiction,-(a)The delegation of authority for sanctioning projects shall be done by the Halqa Panchayat.(b)The list of the works to be taken up in the Panchayat Halqa shall be approved by the Panchayat Halqa.(c)No works shall be executed without preparation of detailed estimates and the technical clearance from the Rural Engineering Wing.(d)The mode of payment both on account as well as final shall be determined by the Panchayat Halqa.(e)It should be the primarily responsibility that the wages are paid within the maximum period of fortnight.(f)While executing, formulating and monitoring the works programme the Panchayat Halqa shall be responsible for keeping the guidelines and instructions of the State Government and the Government of India into consideration.
