Section 19 in Rajasthan Panchayati Raj Rules, 1996
19. Transfer of charge.
(1)Whenever charge is required to be handed over under Section 25 (1) of the Act, such member, Chairperson or Deputy Chairperson shall get a list prepared of registers and articles in his actual physical possession and hand over them to the person mentioned in Section 25(1). In case of Panchayat, Sarpanch shall hand over the minute book of the meetings of Panchayat to his successor and also verify that Cash book, Pass Book, Cheque Book, Cash balance, Patta register, Gram Sabha meeting register are available in Panchayat Office. Though all such record remains in the custody of Secretary as per Section 78(2) but Sarpanch is also responsible for safe custody of such record.(2)The person making over and taking over the charge shall both put their signatures and date at the bottom of such list in token of transfer of charge.(3)Charge list shall be prepared in quadruplicate. One copy shall be sent to the Panchayat Samiti, one to be retained as office copy and two for handing over and taking over persons.
