Section 48 in Rajasthan Panchayati Raj Rules, 1996
48. Arrangement of business for Panchayat Samiti and Zila Parishad meetings.
(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.(2)The presiding authority may, in his own discretion or on the motion of any member, make such variations in the relative procedure of the various items of business enumerated in Sub-rule (1) as he may consider necessary looking to the special circumstances of a case.
