Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Odisha - Section

Section 14 in The Orissa Panchayat Samiti (Administration of Affairs) Rules, 1987

14. Powers and functions of the Additional Block Development Officer.

(1)Where there is an Additional Block Development Officer, he shall assist the Block Development Officer in performance of his duties and shall work under the administrative control of the Block Development Officer.
(2)When the post of the Block Development Officer is vacant, the Additional Block Development Officer shall perform all the duties assigned to the Block Development Officer under these rules.
(3)The Additional Block Development Officer shall-
(i)conduct one half-yearly inspection of the Block Office (the other shall be conducted by the Block Development Officer) and annual inspection of the work of as m any Village-Level Workers as may be specified by the Block Development Officer who shall, however, himself inspect the work of at least half the village-level workers in the Block;
(ii)visit and inspect the progress of schemes and works according to the directions of the Block Development Officer;
(iii)despatch during the absence of the Block Development Officer from the headquarters ah report and returns;
(iv)sign fair copies of letters addressed to superior officers if the office copy has been approved by the Block Development Officer and if the Block Development Officer is absent from headquarters;
(v)verify the stock, stores and cash of the office at intervals not exceeding two months;
(vi)attend the staff meetings in the Block and prepare minutes thereof;
(vii)verify the supply and maintenance of assets and re-payment of loans in at least ten cases every month and bring his findings to the notice of the Block Development Officer;
(viii)assist Grama Panchayats, Village Committees and voluntary organisations in obtaining timely supply of foodgrains under rural employment programmes;
(ix)conduct according to the directions of the Block Development Officer, village meetings to identify community works for purposes of inclusion in the scheme of projects required to be prepared under the National Rural Employment Programme;
(x)assist in the audit of accounts of the Samiti;
(xi)visit each Gram Panchayat at least once annually and tender advice on better performance of functions assigned to the Grama Panchayat;
(xii)approve the tour diary of Village-Level Workers/Lady Village-Level Workers;
(xiii)follow up employment/self-employment of Scheduled Tribe and Scheduled Caste persons trained under the Scheme of Training of Rural Youth for self-employment and bring difficulties experienced by them to the notice of the Block Development Officer;
(xiv)function as the Officer-in-charge for all social welfare schemes and in particular shall make every endeavour so that pensions payable to the destitute aged and widows and disabled persons are paid to them punctually; and
(xv)perform such other duties as the Block Development Officer may assign to him from time to time.