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State of Rajasthan - Section

Section 10 in Rajasthan Panchayati Raj (Transferred Activities) Rules, 2011

10. Agenda for a meeting.

- The Secretary of the Panchayati Raj Institution shall prepare an agenda for every meeting of the Standing Committee and such agenda shall include the following items, namely: -
(i)The compliance report of the decisions taken in the previous meeting;
(ii)Progress of the activities and the details of expenditure incurred; and
(iii)Issues for discussion and decision before the Standing Committee.
Provided that with the permission of the Chairperson of the Standing Committee any other issue, other than presented by the Secretary, can be discussed.