Section 12 in Rajasthan Panchayati Raj (Transferred Activities) Rules, 2011
12. Responsibility.
(1)The Officer of transferred departments working at Zila Parishad or Panchayat Samiti and Block Development Officer and Chief Executive Officer respectively, shall be responsible for proper utilization and management of funds and achieving the physical and financial targets regarding transferred activities.(2)The supervisory responsibility shall be jointly borne by the Panchayati Raj Institutions and the Department concerned.(3)The department concerned or the Panchayati Raj Department can issue guidelines/directions regarding departmental policy/ technical and contemporary decisions of the Government in regard to implementation of the transferred activities and the Panchayati Raj Institutions shall follow such guidelines/directions. In case the guidelines/directions so issued are not followed, Panchayati Raj Department could initiate action against the Panchayati Raj Institution/ Office Bearer/ Officials concerned.(4)All correspondence relating to transferred activities shall be addressed to the Block Development Officer/Chief Executive Officer/ Addl. Chief Executive Officer.(5)No order/ sanction or authorization shall be issued without the signature of the Gram Sewak/ Block Development Officer/Chief Executive Officer/ Addl. Chief Executive Officer or Competent Officer, as the case may be.(6)The Chairpersons of Panchayati Raj Institutions or their Standing Committees may visit or inspect any office/institution or institute along with an officer authorized by the Executive Officer of the Panchayati Raj Institution concerned.(7)The officer so authorized shall prepare a report of the visit or inspection and submit it to the Gram Panchayat or Block Development Officer or Chief Executive Officer, as the case may be.
