Section 9 in Rajasthan Panchayati Raj (Transferred Activities) Rules, 2011
9. Conduct of transferred activities.
(1)The transferred activities shall be executed by the Panchayati Raj Institutions through its Standing Committees.(2)The Annual Budget, Annual Plan and Annual Action Plan of the transferred activities shall be approved by the General Body of the Panchayati Raj Institution concerned.(3)No sanction shall be issued for an activity which is not included in the Annual Action Plan of the respective activity.(4)All decisions of the Standing Committees taken regarding transferred activities shall be placed before the next meeting of the General Body by the Gram Sewak, Block Development Officer or Chief Executive Officer, as the case may be.(5)The decisions taken by the Standing Committees regarding transferred activities, shall be treated as decisions of the Panchayati Raj Institutions subject to the provisions of Section 59 of the Act.(6)Notwithstanding anything contained in these rules, the General Body of the Panchayati Raj Institution may by a two thirds majority control any function or any power regarding the transferred activities of a Standing Committee.
