Section 35 in Rajasthan Panchayati Raj Rules, 1996
35. Duties and functions of Pradhan.
- In addition to the duties enumerated in Section 33 of the Act, Pradhan shall also ensure/assist in discharge of following functions :(1)Supervisory functions. -(a)Review and monitoring of functioning of Panchayats.(b)Provide training and guidance to newly elected Sarpanchas and Panchas especially women, Scheduled Castes, Scheduled Tribes.(c)Co-ordination among Sarpanchas and Member of Panchayat Samiti.(d)Hold such meetings of Sarpanchas as are necessary.(e)Maintenance of control register to ensure compliance of provisions of Panchayati Raj Act, 1994.(f)Compliance of decision of Panchayat Samiti Meetings and Standing Committees through Control Register.(g)Ensure formation of Standing Committees within three months of election and re-constitution every year keeping in mind that any member of a Standing Committee is elected to Second Committee only when all other Members of Panchayat Samiti have been elected to at least one such Standing Committee.(h)Putting up display boards of actual expenditure on work site as well as at Panchayat headquarters.(2)Maintenance functions: - Identify local problems regarding drinking water, electricity, irrigation, public distribution system, revenue, lands, human and animal diseases, crop diseases etc., and invite concerned district level officers in the next Panchayat Samiti Meeting for discussions and redressal of public grievances.(3)Development functions. - Identify needs of local public and encourage local people and voluntary organisations for people's participation in development schemes.(4)Raise own resources. - In consultation with other members, Pradhan shall make all efforts to raise tax revenues as well as non-tax revenues through :(a)timely collection of education cess on campaign basis,(b)auction shops owned by Panchayat Samiti or give them on rent,(c)developing agricultural farms owned by Panchayat Samiti,(d)competitive auction bids in bone contracts etc.,(e)proper organisations of cattle fairs,(f)collection of income from tank bed cultivation and irrigation charges of tanks under the charge of Panchayat Samiti,(g)disposal of unserviceable items and old record etc.
