Section 13 in The Orissa Panchayat Samiti (Administration of Affairs) Rules, 1987
13. Powers and functions of the Block Development Officer.
- The Block Development Officer shall-(i)perform all the duties and exercise all the powers and functions conferred or vested on him under the Act and the rules framed thereunder;(ii)formulate schemes and programmes assigned to the Panchayat Samiti for implementation in accordance with instructions issued by Government and approved plans and specifications and plan for realisation of targets on Schedule;(iii)attend all meetings of the Samiti and Standing Committees thereof and record the minutes of the said meetings in accordance with the provisions of the Orissa Panchayat Samiti (Conduct of Business) Rules, 1959;(iv)participate in the deliberations at such meetings without being entitled to vote or to move any resolution;(v)receive, recover and credit to the Fund any sum due or tendered to the Samiti and draw and disburse money out of the Fund subject to the rules prescribed thereof;(vi)sign and authenticate all letters and documents for and on behalf of the Samiti;(vii)take steps to remove any defect or irregularity brought to notice in course of audit of the accounts of the Samiti or pointed out in the audit report or in the inspection and tour notes of inspecting authorities;(viii)report without delay all cases of fraud, embezzlement, theft or loss of money or other property of the Samiti to the Chairman, Sub-divisional Officer, Collector, Revenue Divisional Commissioner and Director of Community Development;(ix)help Grama Panchayats and voluntary organisations in preparing programmes of action and executing development schemes in accordance with guidelines, if any, issued by Government and provide them with appropriate technical assistance;(x)perform, in respect of any scheme, such duties as are assigned to him under any rule or instruction of Government; <(xi)inspect Grama Panchayats situated within the area of the Samiti and perform functions and exercise powers conferred on him under the Orissa Grama Panchayats Act, 1964 (Orissa Act 1 of 1965) and rules made thereunder;(xii)exercise supervision and administrative control over all employees in the Block including employees on deputation from other departments subject to such rules and instructions as may, for the time being, be in force :Provided that technical supervision of the work of Extension Officers will continue to be exercised by concerned District Level Officers and higher officers of the appropriate Department;(xiii)subject to the provisions of the Act and the rules framed thereunder, carry out the directions of the Samiti;(xiv)advise the Samiti against passing any resolution of the nature referred to in Section 38 of the Act and on purpose and methods of implementation of schemes assigned to the Samiti;(xv)provide access to and supply all documents required in connection with any inspection, enquiry or audit;(xvi)where the Samiti or its Chairman proposes to take any action contrary to the provisions of any law or rule or guidelines governing any scheme or the instructions of Government, record his dissent and report the matter to the Sub-divisional Officer and Collector;(xvii)rectify defects or take appropriate action, if any, whenever any wastage of public money or any irregularity in the execution of any work or in the management of any institution he is required to supervise under any provisions of the Act and rules or instruction of Government, is brought to his notice;(xviii)subject to such general or special restriction that may be imposed by the Government an the Samiti in this behalf execute contracts for and on behalf of the Samiti :Provided that such contracts shall bear the common seal of the Samiti;(xix)report promptly to the Sub-divisional Officer and the Collector the vacancies whether casual or otherwise in the offices of elected Members of the Samiti, Chairman and Vice-Chairman;(xx)forward forthwith to the Sub-divisional Officer any, requisition under Section 46-B of the Act if received by, him;(xxi)inspect execution of works and progress of schemes taken up by or through the Samiti at appropriate frequencies;(xxii)ensure punctual submission of reports and returns;(xxiii)promptly implement instructions issued by superior officers;(xxiv)ensure maintenance of accounts of schemes implemented through the Samiti and of stores in the manner specified by Government;(xxv)develop and maintain contracts with District-Level Officers and Managers of Commercial Co-operative and Gramya Banks;(xxvi)maintain Service Books of all employees of the Block;(xxvii)conduct for two days every month staff meetings of all Extension Officers and Village-Level Workers/Lady Village-Level Workers;(xxviii)bring immediately to the notice of the Chairman, the Sub-divisional Officers and the Collector all instances of epidemic or of loss of life and damage to property and crops on account of natural calamities;(xxix)carry out relief measures in areas affected by natural calamities in accordance with instructions of Government, the Collector and the Sub-divisional Officer;(xxx)conduct one half-yearly inspection of his own office out of the two to be conducted in the month of June and December of each year and annual inspection of the work of Village Level Workers/Lady Village-Level Workers;(xxxi)tour at least ten days every month and make a minimum of Four night halts; and(xxxii)perform such other functions and exercise such other powers as he may, by an order of competent authority be required to perform and exercise.
