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State of Rajasthan - Section

Section 342 in Rajasthan Panchayati Raj Rules, 1996

342. Duties and functions of Panchayat Extension Officer.

- Panchayat Extension Officer shall act as friend, guide and philosopher for Panchayats under his jurisdiction. He shall specifically perform following duties:-
(1)Detailed Inspection of Panchayat records Accounts, Files, Properties, Works, Minute Book of Gram Sabha and Panchayat Meetings, compliance by Secretary, Assessment of Taxes, Recovery of dues Cattle pound, Grazing grounds etc., for two days per Panchayat.
(2)To supervise the Performance of duties by Sarpancha and Gram Sevak as laid down in Rules 33 and 332 respectively.
(3)Inspection of all Panchayats twice a year or inspection of 50 Panchayats every year.
(4)Compliance of Audit Report, Vigilance Committee and Gram Sabha decisions.
(5)Guidance for imposition of taxes/fees and raising non- tax revenues by 15% every year.
(6)Monitor Rural Sanitation, Rural Housing, Improved Chulha, Biogas and development of wayside facilities on national/State highways.
(7)Verification of physical assets of I.R.D.R Families.
(8)Report cases misuse of loan/subsidy to Vikas Adhikari.
(9)To attend Gram Sabha meetings and perform duties assigned in Rules 5 and 8.
(10)Conduct preliminary enquires as entrusted to him.
(11)Perform all other duties assigned by Vikas Adhikari/Panchayat Samiti/Zila Parishad/State Government from time to time.