Section 124(2) in Rajasthan Panchayati Raj Act, 1994
(2)[] [Added by Section 10 of the Rajasthan Panchayati Raj (Amendment) Act, 1994 (Act No. 23 of 1994) published in Rajasthan Gazette, Extraordinary, Part IV (A) date 6.10.1994, as Sub-section (2) after existing Section 124 numbered as Sub-Section (1) (w.e.f.26.7.1994).] On the date of commencement of the Rajasthan Panchayati Raj (Amendment) Act, 1994 (Act No. 23 of 1994), Section 43 of the Rajasthan Gramdan Act, 1971 (Act No. 12 of 1971), shall stand deleted, and as a result of such deletion, consequences enumerated in Clauses (a) to (l) of Sub-Section (1) shall ensue as if the Gram Sabha of a Gramdan Village referred to in the aforesaid deleted section was in existing Panchayati Raj Institution.]Explanation.- For the purpose of this section-(a)"an existing Panchayati Raj Institution" means a Panchayat, Panchayati Samiti or a Zila Parishad Existing immediately before the date of commencement and, where any such Panchayti Raj Institution has been superseded or dissolved or the term thereof has expired, includes the persons or persons appointed to exercise the powers or to person the functions of such Panchayati Raj Institution; and(b)"the successor Panchayati Raj Institution" means Panchayat, a Panchayat Samiti or a Zila Parishad constituted under this Act for such local area as corresponds to the respective local area of the existing Panchayat, Panchayat Samiti or Zila Parishad.First Schedule[See Section 50]Functions and Powers of PanchayatsI. General functions :(i)preparation of annual plans for the development of the panchayat area;(ii)preparation of annual budget;(iii)mobilising releifs in natural calamities;(iv)removal of encroachments on public properties;(v)organising voluntary labour and contribution for community works;(vi)maintenance of essential statisties of village(s).II. In the Sphere of Administration :(i)the numbering of premises;(ii)the taking of census;(iii)the drawing up of programmes for increasing the out-put of agricultural produce in the panchayat circle;(iv)the preparation of the statement showing the requirement of supplies and finance needed for carrying out rural development schemes;(v)acting as a channel through which assistance given by the Central or State Government for any purpose reaches the panchayat circle;(vi)making surveys;(vii)the control of cattel stands, threshing-floors, grazing grounds and community lands;(viii)the establishment, maintenance and regulation of fairs, pilgrimages and festivals, not managed by the State Government or a Panchayat Samiti;(ix)the preparation of statistics of unemployment;(x)reporting to proper authorities of complaints which are not removable by the Panchayat;(xi)the preparation, maintenance and upkeep of Panchayat records;(xii)the registration of births, deaths and marriages in such manner and in such form as may be laid down by the State Government by general or special order in this behalf;(xiii)the preparation of plans for the development of village within the panchayat circle.III. Agriculture including Agriculture Extension :(i)promotion and development of agriculture and horticulture;(ii)development of waste lands;(iii)development and maintenance of gazing lands and preventing their unauthorised alienation and use.IV. Animal Husbandry, Dairying and Poultry :(i)improvement of breed of cattle, poultry and other livestock;(ii)promotion of dairy farming, poultry and piggery;(iii)Grassland development.V. Fisheries :(i)Development of Fisheries in the village(s).VI. Social and Farm Forestry, Minor Produce, Fuel and Fodder :(i)planting and preservation of trees on the sides of village and district roads and other public lands under the control;(ii)fuel plantations and fodder development;(iii)promotion of farm forestry;(iv)development of social forestry and farmer nurseries.VII. Minor Irrigation :Control and maintenance of tanks irrigating upto 50 acres.VIII. Khadi, Village and Cottage Industries :(i)promotion of rural and cottage industries;(ii)organisation of awareness camps, seminars and training programmes, agricultural and industrial exhibitions for the benefit of the rural areas.IX. Rural Housing :(i)Allotment of free house sites within its jurisdiction;(ii)maintenance of records relating to the houses, sites and other private and public properties.X. Drinking Water :(i)constructions, repairs and maintenance of drinking water wells, tanks and ponds;(ii)prevention and control of water pollution;(iii)maintenance of hand pumps, pump and tank schemes.XI. Roads, Buildings, Culverts, Bridges, Ferries, Waterways and other Means of Communication :(i)construction and maintenance of village roads, drains and culverts;(ii)maintenance of building under its control or transferred to it by the Government or any public authority;(iii)maintenance of boats, ferries and waterways.XII. Rural Electrification including Providing for and Maintenance of Lighting of Public Streets and other Places.XIII. Non-Conventional Energy Source :(i)promotion and maintenance of non-conventional energy schemes;(ii)maintenance of community non-conventional energy devices, including bio-gas plants;(iii)propagation of improved chulhas and other efficient energy devices.XIV. Poverty Alleviation Programme :(i)promotion of public awareness and participation in poverty alleviation programmes for fuller employment and creation of productive assets etc;(ii)selection of beneficiaries under various programmes through Gram Sabhas;(iii)participation in effective implementation and monitoring of the aforesaid.XV. Education (Primary) :(i)promotion of public awareness and participation in village education committees for total literacy programme;(ii)ensuring full enrolment of boys and especially girls and attendance in primary schools and its management.XVI. Adult and Non-Formal Education :Promotion and monitoring of adult literacy programme.XVII. Libraries :Village libraries and reading rooms.XVIII. Cultural Activities :Promotion of social and cultural activities.XIX. Markets and Fairs :Regulation of fairs (including cattle fairs) and festivals.XX. Rural Sanitation :(i)maintenance of general sanitation;(ii)cleaning of public roads, drains, tanks, wells and other public places;(iii)maintenance and regulation of burning and burial grounds;(iv)construction and maintenance of rural latrines, facility parks, bathing platforms, soak pits etc;(v)disposal of unclaimed corpses and carcasses;(vi)management and control of washing and bathing ghats.XXI. Public Health and Family Welfare :(i)implementation of family welfare programmes;(ii)prevention and remedial measures against epidemics;(iii)regulation of sale of meat, fish and other perishable food articles;(iv)participation in programmes of human and animal vaccination;(v)licensing of eating and entertainment establishments;(vi)destruction of stray dogs;(vii)regulation of curing, tanning and dyeing of skins and hindes;(viii)regulation of offensive and dangerous trades.XXII. Women and Child Development :(i)participation in the implementation of women and child welfare programmes;(ii)promotion of school health and nutrition programmes;(iii)supervision of Anganwadi Centres.XXIII. Social Welfare including Welfare of the Handicapped and Mentally Retarded :(i)participation in the implementation of the social welfare programmes including welfare of the handicapped, mentally retarded and destitutes;(ii)assisting in old-age and widows pension and social insurance schemes.XXIV. Welfare of the Weaker Sections and in particular the Scheduled Castes and Scheduled Tribes :(i)promotion of public awareness with regard to welfare of Scheduled Castes, Scheduled Tribes, Backward Classes and other weaker sections;(ii)participation in the implementation of the specified programmes for the welfare of the weaker sections.XXV. Public Distribution System :(i)promotion of public awareness with regard to the distribution of essential commodities;(ii)monitoring the public distribution system.XXVI. Maintenance of Community Assets :(i)maintenance of community assets;(ii)presentation and maintenance of other community assets.XXVII. Construction and Maintenance of Dharamshalas and similar institutions.XXVIII. Construction and Maintenance of Cattle Sheds, Ponds, and Cart Stands.XXIX. Construction and Maintenance of Slaughter Houses.XXX. Maintenance of Public Parks, Playgrounds etc.XXXI. Regulation of Manure Pits in Public places.XXXII. Regulation of Liquor Shops.XXXIII. General Powers of the Panchayats :To do all acts necessary for or incidental to the carrying out of the functions entrusted, assigned or delegated to it and, in particular, and without prejudice to the foregoing power, to exercise all powers specified under this Act.Second Schedule[See Section 51]Functions and Powers of Panchayat SamitisI. General Functions :(i)preparation of the Annual Plans in respect of the schemes entrusted to it by virtue of the Act and those assigned to it by the Government or the Zila Parishad and submission thereof to the Zila Parishad within the prescribed time for integration with the District Plan;(ii)consideration and consolidation of the Annual Plans of all panchayats in the Panchayat Samiti area and submission of the Zila Parishad;(iii)preparation of Annual Budget of the Panchayat Samiti;(iv)performing such functions and executing such works as may be entrusted to it by the Government or Zila Parishad;(v)Providing relief in natural calamities.II. Agriculture, including Agriculture Extension :(i)promotion and development of agriculture and horticulture;(ii)maintenance of horticultural nurseries;(iii)assistance to registered seed growers in distribution;(iv)popularisation of manures and fertilizers and their distribution;(v)propagation of improved methods of cultivation;(vi)plant protection, development of cash crops in accordance with policy of the State Government;(vii)promotion of cultivation of vegetables, fruits and flowers;(viii)Assistance in providing credit facilities for development of agriculture;(ix)training of farmers and extention activities.III. Land Improvement and Soil Conservation :Assisting the Government and Zila Parishads in the implementation of land improvement and soil conservation programmes of the Government.IV. Minor Irrigation, Water management and Watershed Development :(i)construction and maintenance of minor irrigation works, anecuts, lift irrigation, irrigation wells, bunds, mund bunds;(ii)implementation of community and individual irrigation works.V. Poverty Alleviation Programmes :Planning and implementation of poverty alleviation programmes and schemes especially Integrated Rural Development, programmes, Training of Rural Youth Self Employment, Desert Development Programme, Drought prone Area Programme, Trible Area Development, Modified Area Development Approach, Scheduled Caste Development Corporation Schemes etc.VI. Animal Husbandry, Dairying and Poultry :(i)inspection and maintenance of veterinary and animal husbandry services;(ii)improvement of breed of cattle, poultry and other live stock;(iii)promotion of dairy farming, poultry and piggery;(iv)prevention of epidemic and contagious diseases;(v)introduction of improved fodder and feeds.VII. Fisheries :Promotion of fisheries development.VIII. Khadi, Village and Cottage Industries :(i)promotion of rural and cottage industries;(ii)organisation of conferences, seminars and training programmes, agricultural and industrial exhibitions;(iii)training of unemployed rural youth with master craftsman and technical training institutes;(iv)popularisation of modern scientific methods of increased productivity.IX. Rural Housing :Implementation of Housing Schemes and recovery of housing loan instalments.X. Drinking Water :(i)monitoring, repair and maintenance of Hand Pumps and Pump and Tank Scheme of Panchayats;(ii)maintenance of rural water supply schemes;(iii)prevention and control of water pollution;(iv)implementation of rural sanitation schemes.XI. Social and Farm Forestry, Fuel and Fodder :(i)planting and preservation of trees on the sides of road land other public lands under its control especially pasture lands;(ii)fuel plantation and fodder development;(iii)promotion of farm forestry;(iv)waste land development.XII. Roads, Buildings, Bridges, Ferries, Waterways and Other Means of Communication :(i)construction and maintenance of public roads, drains culverts and other means of communication which are not under the control of any other local authority or the Government;(ii)maintenance of any buildings or other property vested in the Panchayat Samiti;(iii)maintenance of boats, ferries and waterways.XIII. Non-Conventional Energy Sources :Promotion and maintenance of non-conventional energy sources especially solar lights and such other devices.XIV. Education Including Primary Schools :(i)running of primary education including total literacy programmes and especially girls education;(ii)construction, repair and maintenance of primary schools building and teachers quarters;(iii)promotion of social education through youth clubs and Mahila Mandals;(iv)distribution of text books, scholarships, dresses and other incentives to SC/ST/OBC poor students.XV. Technical Training and Vocational Education :Promotion of rural artisan and vocational training.XVI. Adult and Non-formal Education :(i)establishment of information, community recreation centres and libraries;(ii)implementation of Adult literacy.XVII. Cultural Activities :Promotion of social and cultural activities, exhibitions, publications.XVIII. Markets and Fairs :Regulation of fairs and festivals including cattle fairs.XIX. Health and Family Welfare :(i)implementation of health and family welfare programme;(ii)monitoring of immunisation and vaccination programmes;(iii)health and sanitation at fairs and festivals;(iv)inspection and control of Dispensaries (Allopathic and Ayurvedic, Unani, Homoeopathic) community and Primary Health Centres, Sub-Centres etc.XX. Women and Child Development :(i)implementation of programmes relating to development of women and children;(ii)implementation of school health and nutrition programmes through Integrated Child Development Schemes;(iii)promotion of participation of voluntary organisations in Women and Child Development Programmes;(iv)formation of Development of Women and Child in Rural Area group for economic development and assistance in procurement of material and marketing.XXI. Social Welfare including Welfare of the Handicapped and Mentally Retarded :(i)social welfare programmes including welfare of handicapped, mentally retarded and destitutes;(ii)sanctioning the old age and widows pensions and pensions for the handicapped.XXII. Welfare of the Weaker sections and in Particular of the Scheduled Castes, Scheduled Tribes and Backward Classes :(i)promotion of welfare of Scheduled Castes, Scheduled Tribes, Backward Classes and other weaker sections;(ii)protecting such castes and classes from social injustice and exploitation.XXIII. Maintenance of Community Assets :(i)maintaining all community assets vested in it or transferred by the Government or any local authority or organisation;(ii)preservation and Maintenance of other community assets.XXIV. Statistics :Collection and compilation of such statistics as may be found necessary by Panchayat Samiti, Zila Parishad or the State Government.XXV. Emergency Relief :In case of fire, flood, epidemics and other wide-spread calamities.XXVI. Co-operation :Promotion of co-operative activities by helping in establishing and strengthening of Co-operative Societies.XXVII. Libraries :Promotion of libraries.XXVIII. Supervision of and Guidance to the Panchayats in all their Activities and Formulation of Village and Panchayat plans.XXIX. Miscellaneous :(i)encouragement of thrift small savings and insurance;(ii)assisting in preparation and payment of social insurance claims in case of accident, fire, death etc, including cattle insurance.XXX. General Powers of the Panchayat SamitisTo do all acts necessary for or incidental to the carrying out of the functions entrusted, assigned or delegated to it and, in particular, and without prejudice to the foregoing power, to exercise all powers specified in this Act.Third Schedule[See Section 52]Functions and Powers of Zila Parishads.I. General Functions :To prepare plans for economic development and social justice of the district, and to ensure the coordinated implementation of such plans in respect of matters including those enumerated in the items following.II. Agriculture :(i)promotion of measures to increase agricultural production and to popularise the use of improved agricultural implements and the adoption of improved agricultural practices;(ii)conducting agricultural fairs and exhibitions;(iii)training of farmers;(iv)land improvement and soil conservation.III. Minor Irrigation, Ground water Resources and watershed Development :(i)construction, renovation and maintenance of "C" & "D" class minor irrigation works upto 2500 acres and lift irrigation;(ii)providing for the timely and equitable distribution and full use of water under irrigation schemes under the control of Zila Parishad and revenue realisation :(iii)development of ground water resources;(iv)installation of Community Pump sets;(v)watershed development programme.IV. Horticulture :(i)rural parks and gardens;(ii)cultivation of fruits and vegetables.V. Statistics :(i)publication of statistical and other information relating to activities of Panchayat Samiti and Zila Parishads;(ii)co-ordination and use of statistics and other information required for the activities of the Panchayat Samitis and Zila Parishad;(iii)periodical supervision and evaluation of projects and programmes entrusted to the Panchayat Samitis and Zila Parishad.VI. Rural Electrification :(i)monitoring the priority of Rural Electrification;(ii)connections, specially power connections, Kutir Joti and other connections.VII. Soil Conservations :(i)soil conservation works;(ii)land development works.VIII. Social Forestry :(i)Promotion of social and farm forestry, plantation and fodder development;(ii)development of waste land;(iii)organisation and campaigning for tree planting and encouragement of farmer nurseries;(iv)planting and maintenance of trees except in forest lands;(v)road side plantation except Highways and major district roads.IX. Animal Husbandry and Dairying :(i)establishment and maintenance of Veterinary Dispensaries except District and referral hospitals;(ii)fodder development programmes;(iii)promotion of dairy farming, poultry and piggery;(iv)prevention of epidemics and contagious diseases.X. Fisheries :(i)all programmes of fish farmers development agency;(ii)development of pisciculture in private and community tanks;(iii)assistance to traditional fishing;(iv)organising fish marketing co-operatives;(v)welfare schemes for the uplift and development of fishermen.XI. Household and Cottage Industries :(i)identification of traditional skills in the locality and development household industries;(ii)assessment of raw material requirements so as to ensure timely supply;(iii)design and production to suit the changing consumer demand;(iv)organisation of training programme for craftsmen and artisan;(v)liaison to tap bank credit for the programme under sub-item;(vi)promoting Khadi, Handloom, Handicraft and village and cottage industries.XII. Rural roads and Buildings :(i)construction and maintenance of roads other than National and State Highways;(ii)bridges and elverts coming under roads other than National and State Highways;(iii)construction and maintenance of office building of the Zila parishad;(iv)identification of major link roads connecting markets, educational institutions, health centres and link roads in interior areas;(v)organising voluntary surrender of lands for new roads and for widening of existing roads.XIII. Health and Hygiene :(i)establishment and maintenance of community and Primary Health Centres, Dispensaries, Sub-Centres;(ii)establishment and maintenance of Ayurvedic, Homoeopathic, Unani Dispensaries;(iii)implementation of immunisation and vaccination programme;(iv)health education activities;(v)maternity and child health activities;(vi)family welfare activities;(vii)organising health camps with assistance of Panchayat Samiti and Panchayats;(viii)measures against environment pollution.XIV. Rural Housing :(i)identification of houseless families;(ii)implementation of house building programmes in the district;(iii)popularising low cost housing.XV. Education :(i)promotion of educational activities including the establishment and maintenance of upper primary schools;(ii)planning of programmes for Adult Education and library facilities;(iii)extension work for propagation of science and technology to rural areas;(iv)survey and evaluation of educational activities.XVI. Social Welfare and Welfare of Weaker Sections :(i)extension of education facilities to the Scheduled Castes, Scheduled Tribes and Backward Classes by giving scholarships, stipends, boarding grants and other grants for the purchase of books and other accessories;(ii)organising nursery schools, balwadis, night schools, and libraries to eradicate illiteracy and impart general education;(iii)conduct of Model Welfare Centres and Craft Centres to train Scheduled Castes, Scheduled Tribes and in Backward Classes in cottage and rural industries;(iv)providing facilities for marketing of goods produced by members of the Scheduled Castes, Scheduled Tribes and Backward Classes;(v)organising co-operative societies of Scheduled Castes, Scheduled Tribes and Backward Classes;(vi)other welfare schemes for the uplift and development of Scheduled Castes, Scheduled Tribes and Backward Classes.XVII. Poverty Alleviation Programmes :Planning Supervision, Monitoring and implementation of poverty alleviation programmes.XVIII. Social Reform Activities :(i)women's organisation and welfare;(ii)children's organisation and welfare;(iii)local vagrancy relief;(iv)monitoring of sanctioning and distribution of pension for widows, old and physically disabled destitutes and allowances for unemployed and couples of inter-caste marriage in which one party is a member of a Scheduled Caste or a Scheduled Tribe;(v)control of fire outbreaks;(vi)campaign against superstition, castism, untouchability, alcoholism, expensive marriage and social functions, dowry and conspicuous consumption;(vii)encouraging community marriage and inter-caste marriages;(viii)vigilance against economic offences such as smuggling, tax evasion, food adulteration;(ix)assistance for developing lands assigned to landless labourers;(x)resumption of lands alienated by tribals;(xi)to identify, free and rehabilitate bonded labour;(xii)to organise cultural and recreation activities;(xiii)encouragement of sports and games and construction of rural stadia;(xiv)to give new form and social content to traditional festivals;(xv)promotion of thrift and savings through;(a)promotion of saving habits;(b)small savings campaign;(c)fight against spurious money lending practices and rural indebtedness.XIX. General Powers of the Zila Parishads :To do all acts necessary for or incidental to the carrying out of the functions entrusted assigned or delegated to it and, in particular, and without prejudice to the foregoing power, to exercise all powers specified in this Act and specially those necessary to: -(i)manage or maintain any work of public utility or any institution vested in it or under its control and management;(ii)acquire and maintain village huts and markets;(iii)distribute ad hoc grants to Panchayat Samitis or Panchayats and co-ordinate their work;(iv)adopt measures for the relief of distress;(v)co-ordinate and integrate the development plans and schemes prepared by Panchayat Samitis in the district;(vi)examine and sanction the budget estimates of Panchayat Samitis in the district;(vii)undertake or execute any scheme extending to more than one block;(viii)organise camps, seminars, conferences of Panchas, Sarpanchas, pardhans and members of Panchayat Samitis in the district;(ix)require any local authority to furnish information regarding its activities;(x)to jointly undertake and execute any development schemes on such terms and conditions as may be mutually agreed upon between the Zila Parishads of two or more adjacent districts.Notifications
