35. Powers, functions and duties of the Pramukh and Up-Pramukh.
(1)The Pramukh shall-(a)perform all the duties imposed and exercise all the powers conferred on the Pramukh under this Act & rules made there under;(b)convene, and preside over and conduct meetings of the Zila Parishad;(c)exercise a administrative supervision and control over the [Chief Executive Officer and District Education officer and through them] [Substituted by Section 29 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary Part IV-A dated 3.5.2000 with immediate effect.] all officers and other employees of the Zila Parsihad and of the officers & employees whose service may be placed at the disposed of the Zila Parishad by the State Government and have full access to its records;(d)exercise such other powers, perform such other functions and discharge such other duties as the Zila Praishad may, by a resolution, direct or as the Government may, by rules made in this behalf, prescribe;(e)exercise overall supervision over the financial and executive administration of the Zila Parishad and place before Zila Parishad all question connected therewith which shall appear to him to require its orders and for this purpose may call for records of the Zila Parishad;(f)have power to accord sanction upto a total sum of rupees one lakh in a year, in consultation with the Chief Executive officer, for the purpose of providing immediate relief to those who are affected by natural calamities in the district :Provided that the Pramukh shall place at the next meeting of the Zila Parishad for its ratification, the details of such sanctions;(g)encourage the growth of initiative and enthusiasm in the Panchayats and provide to them guidance in the plans and production programmes undertaken by them and help the growth of co-operative voluntary organizations therein;(h)exercise such other powers as are conferred on him by or under this Act or as may be delegated to him; and(1)in order to enable him to assess the activities of the Panchayat Samitis in the district and study their programmes and problems may, from time to time,(i)visit the blocks in the district, and(ii)in Section the works undertaken and the records maintained by the Panchayat Samitis in the district as well as the working thereof general with a view of guiding and tendering advice to the Panchayat Samitis, their Pradhans, their Vikas Adhikaris and their members, so as to develop healthy relations among them as well as between the Panchayat Samitis and Panchayat in each block and increase the production programmes in accordance with the board policies laid down in that behalf. A report of such inspections and activates shall be made by the Pramukh to the Zila Parishad with particular reference to any defect that he may have noticed; and(j)at the end of every year, send a report as to the work of the Chief Executive officer during that year to the Director, panchayati Raj and Rural Development who shall append the comments with the Confidential Report of the Chief Executive Officer.(2)The Up-Pramukh shall -(a)in the absence of the Pramukh, preside over the meetings of the Zila Parishad;(b)exercise such powers and perform such duties of the Pramukh as the Pramukh may, from time to time, subject to such rules as may be made, delegate to him by order in writing; and(c)pending the election of the Pramukh or during the absence of the Pramukh from the district, or by reason of leave for a period exceeding thirty days, exercise the powers and perform the duties of the Pramukh.(3)In the absence of both the Pramukh and the Up-Pramukh, due either to their offices remaining vacant or otherwise, the powers, functions and duties of the Pramukh shall be exercised, performed and discharged by such elected member of the Zila Parishad and in such manner as the competent authority may direct.
