Section 48(1) in Rajasthan Panchayati Raj Rules, 1996
(1)The arrangement of business to be transacted at a meeting shall ordinarily be as follows : -(a)oath or affirmation, if necessary;(b)confirmation of the proceedings of the preceding meeting;(c)a statement of the action taken on the decisions of the preceding meeting;(d)perusal of the proceedings of Standing Committees;(e)information regarding important paper (Audit Report, Inspection Report, Circulars, Instructions etc.);(f)physical and financial progress report of schemes in progress for the preceding three months;(g)implementation of the annual plan proposals;(h)review of employment generation and poverty alleviation programmes;(i)rural sanitation and rural housing programmes;(j)steps taken to increase own income and progress of revenue collection;(k)any other business which may be permitted by the presiding authority to be taken up.
