Section 5 in Andhra Pradesh Panchayat Raj Officers delegation of Powers Rules, 2000
5. Release of funds and their utilisation.
(a)The release of funds under normal schemes whether received, schemes approved by Zilla Parishad/Mandal Parishad (Normal Schemes like Rural Water Supply/ Minimum Needs Programmes/Rural Road Maintenance/Zilla Parishad Rural Road Maintenance/Accelerated Rural Water Supply), Sugarcane cess/Minor irrigation grants and whether prompt action is taken for their adjustment and release to Mandal Parishads/Gram Panchayats whenever due.(b)The Special grants like Member of Parliament (Local area development) Schemes. Member of Legislative Assembly (Legislative Assembly Constituency- Area development grant), Schemes, special incentive under National Savings Certificate/ Works Bank programmes, Vimukthi (Sanction Programme), Tenth Finance Commission etc., were received and executed as per norms.(c)The works on hand both physical and financial progress of works, sanctioned, works completed and works on hand and whether the amounts are likely to be spent fully without lapsing.(d)Any other schemes /works sanctioned by other agencies also should be examined.
