Section 35(1) in Rajasthan Panchayati Raj Rules, 1996
(1)Supervisory functions. -(a)Review and monitoring of functioning of Panchayats.(b)Provide training and guidance to newly elected Sarpanchas and Panchas especially women, Scheduled Castes, Scheduled Tribes.(c)Co-ordination among Sarpanchas and Member of Panchayat Samiti.(d)Hold such meetings of Sarpanchas as are necessary.(e)Maintenance of control register to ensure compliance of provisions of Panchayati Raj Act, 1994.(f)Compliance of decision of Panchayat Samiti Meetings and Standing Committees through Control Register.(g)Ensure formation of Standing Committees within three months of election and re-constitution every year keeping in mind that any member of a Standing Committee is elected to Second Committee only when all other Members of Panchayat Samiti have been elected to at least one such Standing Committee.(h)Putting up display boards of actual expenditure on work site as well as at Panchayat headquarters.
