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      • 1. Short title.
      • 2. Definitions.
      • 3. Constitution of the committee.
      • 4. Holding of election of member.
      • 5. Convening of meeting.
      • 6. Presiding over the meeting.
      • 7. Nominations.
      • 8. Procedure in contested and uncontested election.
      • 9. Provision of voting compartment.
      • 10. Ballot box to be shown empty.
      • 11. Ballot paper.
      • 12. Procedure for voting.
      • 13. Voting by illiterate, blind or disabled person.
      • 14. Recording of votes.
      • 15. Invalidation of ballot papers.
      • 16. Declaration of result of election.
      • 17. Procedure in case of equality of votes.
      • 18. Reporting of the result of the election.
      • 19. Disposal of ballot papers.
      • 1. Short title.
      • 2. Definitions.
      • 3. Holding of election of member.
      • 4. Convening of meeting.
      • 5. Presiding over the meeting.
      • 6. Nominations.
      • 7. Procedure in contested and uncontested election.
      • 8. Provision of voting compartment.
      • 9. Ballot box to be shown empty.
      • 10. Ballot paper.
      • 11. Procedure for voting.
      • 12. Voting by illiterate, blind, etc., persons.
      • 13. Recording of votes.
      • 14. Invalidation of ballot papers.
      • 15. Declaration of result of election.
      • 16. Procedure in case of equality of votes.
      • 17. Reporting of the result of the election.
      • 18. Disposal of ballot papers.
      • 1. Short title.
      • 2. Definitions.
      • 3. Holding of election of members.
      • 4. Convening of meeting.
      • 5. Nominations.
      • 6. Procedure in contested and uncontested election.
      • 7. Provision of voting compartment.
      • 8. Ballot box to be shown empty.
      • 9. Ballot paper.
      • 10. Procedure for voting.
      • 11. Voting by illiterate, blind, etc., persons.
      • 12. Recording of votes.
      • 13. Invalidation of ballot papers.
      • 14. Declaration of result of election.
      • 15. Procedure in case of equality of votes.
      • 16. Reporting of the result of the election.
      • 17. Disposal of ballot papers.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Appointment.
      • 4. Appointing authority.
      • 5. Qualification.
      • 6. Reservation of appointment.
      • 7. Administrative control.
      • 8. Probation.
      • 9. Termination or extension of probation.
      • 10. Conditions of service similar to that of Government servant.
      • 11. Security to be furnished.
      • 12. Pecuniary loss to be made good.
      • 13. Service Register.
      • 14. Suspension.
      • 15. Procedure for imposing penalties.
      • 16. Authority competent to impose the penalties.
      • 17. Appeal.
      • 18. Power of revision.
      • 19. Savings.
      • 20. Ban on appointment.
      • 1. Short title.
      • 2. Definitions.
      • 3. Holding of election of members.
      • 4. Convening of meeting.
      • 5. Presiding over the meeting.
      • 6. Nominations.
      • 7. Procedure in contested and noncontested election.
      • 8. Provision of voting compartment.
      • 9. Ballot box to be shown empty.
      • 10. Ballot paper.
      • 11. Procedure for voting.
      • 12. Voting by illiterate, blind, etc., persons.
      • 13. Recording of votes.
      • 14. Invalidation of ballot papers.
      • 15. Declaration of result of election.
      • 16. Procedure in case of equality of votes.
      • 17. Reporting of the result of the election.
      • 18. Disposal of ballot papers.
      • 19. Election of Chairman to each Committee.
      • 1. Short title.
      • 2. Definition.
      • 3. Period of membership in the committee.
      • 4. Procedure for convening and conduct of meeting.
      • 5. Notice of the meeting.
      • 6. Agenda.
      • 7. Service of meeting notice and agenda.
      • 8. Attendance of the meeting.
      • 9. Quorum.
      • 10. Adjournment of the meeting for other reasons.
      • 11. Minutes of the proceedings.
      • 12. Custody of records.
      • 13. Official members without voting right.
      • 1. Short title.
      • 2. Definition.
      • 3.
      • 4.
      • 5.
      • 6.
      • 7.
      • 1. Short title.
      • 2. Definition.
      • 3. Procedure in regard to transaction of business and conduct of meeting of District Panchayat.
      • 4.
      • 5.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10.
      • 11. Subject for discussion in the District Panchayat.
      • 1. Short title.
      • 2. Definition.
      • 3. Submission of annual return.
      • 4. Particulars of elected member.
      • 5. Income and expenditure statement.
      • 6. Activities.
      • 7. Preparation of annual report.
      • 8. Submission of annual report to Government.
      • 1. Short title.
      • 2. Venue, day and time of meeting.
      • 3. Notice.
      • 4. Quorum for a meeting.
      • 5. Adjournment of the meeting.
      • 6. Agenda.
      • 7. Presiding officer to preserve the orders in the meeting.
      • 8. Observer of the meeting.
      • 9. Attendance Register and recording of proceedings of meeting.
      • 10. Minutes.
      • 11. Submission of the Minutes.
      • 1. Short title.
      • 2. Definition.
      • 3. Powers and functions of the State Election Commission.
      • 4. State Election Officer.
      • 5. District Election Officer.
      • 6. Registration Officer.
      • 7. Returning Officer.
      • 8. General duties of the Returning Officer.
      • 9. Assistant Returning Officer.
      • 10. Preparation and publication of voters list.
      • 11. Notification of programme of election.
      • 12. Notice of election.
      • 13. Presentation of nomination paper.
      • 14. Receipt of nominations.
      • 15. Scrutiny of nomination.
      • 16. Withdrawal of candidates and preparation of list of contesting candidates.
      • 17. Procedure in contested and uncontested elections.
      • 18. Ballot papers.
      • 19. Provision of polling station, appointment of Presiding Officers and Polling Officers.
      • 20. Appointment of polling agents.
      • 21. Identification of voters.
      • 22. Marked copy of voters list.
      • 23. Procedure for voting.
      • 24. Spoilt and returned ballot papers.
      • 25. Closing of poll.
      • 26. Arrangements for counting and appointment of counting staff.
      • 27. Admission ,to the place fixed for counting.
      • 28. Opening of ballot boxes.
      • 29. Counting of votes.
      • 30. Fresh poll in the case of destruction of polling materials.
      • 31. Rejection of ballot paper.
      • 32. Declaration of results of election and publication.
      • 33. Disposal of ballot papers and election records.
      • 34. Duration of the term of the committee.
      • 35. Removal of difficulties.
      • 36. Savings.
      • 1. Short title, extent, application and commencement.
      • 2. Definition and interpretation.
      • 3. Notification by the State Election Commission of elections to be held on partbasis.
      • 4. Notification by the State Election Commission of the lists of symbols for elections.
      • 5. Recognition of political parties.
      • 6. Notification by the State Election Commission of the list of recognised political parties and their symbols.
      • 7. Allotment of symbols.
      • 8. Allotment of symbols in elections not held on partbasis.
      • 9. Allotment of symbols in elections held on partbasis.
      • 10. When a candidate shall be deemed to be set up by a recognised political party.
      • 11. When splinter groups or rival groups claims to be that party.
      • 12. When two or more recognised political parties amalgamate into a new party.
      • 13. Power of State Election Commission to issue instructions and directions.
      • 1. Constitution.
      • 2. Appointment.
      • 3. Preparation of annual list of approved candidates.
      • 4. Qualification.
      • 5. Appointing authority.
      • 6. Probation.
      • 7. Tests.
      • 8. Unit for appointment, reversion, discharge, etc.
      • 9. Postings and transfers.
      • 10. Reservation of appointment.
      • 11. Savings.
      • 1.
      • 1. Short title.
      • 2. Definitions.
      • 3. Condition for acquisition of immovable property.
      • 4. Transfer otherwise than by lease of immovable property vesting in but not belonging to a panchayat.
      • 5. Transfer otherwise than by lease of immovable property belonging to a village panchayat or panchayat union council.
      • 6. Transfer by lease of immovable property belonging to a panchayat.
      • 7. Transfer by lease of immovable property vested in but not belonging to a panchayat.
      • 8. Lease of road sides and street margins.
      • 9. Publication of proposed transfers and leases.
      • 10. Transfer and leases to be subject to condition of transferees or lessees paying assessment, ground rent, peshkash or quit rent to Government.
      • 1. Short title.
      • 2. Reporting of illicit cutting of tree.
      • 3. Failure of Panchayat Assistant/Rural Welfare Officer GradeII to report about illicit cutting of tree.
      • 4. Assessment of value of the tree and compounding of offences.
      • 5. Filing of complaint with the police.
      • 1. Short title.
      • 2. Definition.
      • 3. Power of the Inspector to appoint common officer or servant for two or more village panchayats.
      • 4. Salary and allowances payable to the officer or servant.
      • 5. Power to punish the officer or servant.
      • 6. Power of the Inspector.
      • 1. Short title.
      • 2. Applicability of the rules.
      • 3. Fee payable to the counsel.
      • 1. Short title.
      • 2. Authority for numbering of buildings.
      • 1. Short title.
      • 2. Definition.
      • 3. Form and contents of budgets.
      • 4. Placing the budget before Gram Sabha.
      • 5. Prescribed officer for scrutiny of budget.
      • 6. Time limit for approval of the budget.
      • 7. No expenditure in Village Panchayat with budget provisions.
      • 8. Outside sanction to be obtained wherever prescribed.
      • 9. Lapse of budget provisions.
      • 10. Excess over budget provision.
      • 11. Revised Budget.
      • 1. Short title.
      • 2. Particulars to be furnished by the Village Administrative Officers.
      • 1. Short title.
      • 2. Definition.
      • 3. Classification of fairs and festivals.
      • 4. Consultation with the district panchayat, panchayat union council and the village panchayat.
      • 5. Maintenance of list of fairs and festivals.
      • 6. Revision of classification.
      • 1. Short title.
      • 2. Village panchayat roads.
      • 3. Panchayat Union road.
      • 4. Classification of public roads.
      • 5. Reclassification of public roads.
      • 6. Revision of classification or reclassification of public roads.
      • 7. Register of roads.
      • 1. Short title.
      • 2.
      • 1. Short title.
      • 2. Definition.
      • 3. Constitution of Committees.
      • 4. Appointments Committee.
      • 5. Welfare Committee.
      • 6. Health, Water and Sanitation Committee.
      • 7. Public Distribution System Committee.
      • 8. Agricultural Production Committee.
      • 9. Works Committee.
      • 10. Education Committee.
      • 11. Constitution of Temporary Committee.
      • 12. Inspection.
      • 13. Notice and agenda for Committee.
      • 14. Periodicity of meeting.
      • 15. Plan preparation.
      • 16. Approval of panchayat.
      • 17. Grama Sabha to be appraised about the recommendations of the committee.
      • 1. Short title.
      • 2. Definition.
      • 3. Constitution of Committees.
      • 4. Appointments Committee.
      • 5. Development Committee.
      • 6. Agricultural and Watershed Committee.
      • 7. Works Committee.
      • 8. Education Committee.
      • 9. Constitution of Temporary Committee.
      • 10. Constitution of SubCommittees.
      • 11. Inspection.
      • 12. Notice and Agenda for Committee.
      • 13. Periodicity of meeting.
      • 14. Plan preparation.
      • 15. Approval of Panchayat.
      • 16. Appraisal to Grama Sabha.
      • 1. Short title.
      • 2. Definitions.
      • 3. Presumption of ownership on trees standing on public roads.
      • 4. Rights of the Government to remove any tree.
      • 5. Grant of licence.
      • 6. Usufruct and lease of trees by village panchayat.
      • 7. Auction of trees.
      • 1. Short title.
      • 2. Definition.
      • 3. Determination of population.
      • 1. Short title.
      • 2. Restriction.
      • 1. Short title.
      • 2. Definition.
      • 3. Periodical disclosure of assets of chairman, vicechairman and members of district panchayat.
      • 4. Returns to be placed at the meeting and to be public document.
      • 5. Fee for furnishing return.
      • 1. Short title.
      • 2. Definition.
      • 3. Periodical disclosure of assets of chairman, vicechairman and members of panchayat union council.
      • 4. Returns to be placed at the meeting and to be public document.
      • 5. Fee for furnishing return.
      • 1. Short title.
      • 2. Definition.
      • 3. Periodical disclosure of assets of president, vicepresident, and members of village panchayat.
      • 4. Returns to be placed at the meeting and to be public document.
      • 5. Fee for furnishing return.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Conduct of more than one election simultaneously.
      • 4. Signing of an instrument.
      • 5. Powers and functions of the State Election Commission.
      • 6. State Election Officer and District Election Officer.
      • 6A. Observers.
      • 7. Panchayat Electoral Registration Officer.
      • 8. Returning Officer.
      • 9. General duties of the Returning Officer.
      • 10. Assistant Returning Officer.
      • 11. Provision of Polling Stations.
      • 12. Appointment of Presiding Officers and Polling Officers.
      • 13. General duties of the Presiding Officer and Polling Officers.
      • 14. Preparation of Panchayat Electoral Roll.
      • 15. Electoral roll of a Village Panchayat.
      • 16. Electoral roll of a Ward of a Panchayat Union.
      • 17. Electoral roll of a Ward of a District Panchayat.
      • 18. Form and language of the roll.
      • 19. Order of names.
      • 20. Publication of copies of rolls.
      • 21. Procedure for lodging claims and objections.
      • 22. Special provision for preparation of rolls on changes in jurisdiction and on consequential redelimitation of Wards.
      • 23. Sale of Electoral Rolls and custody of Rolls.
      • 24. Notification of programme of election.
      • 25. Notice of election.
      • 26. Presentation of nomination paper.
      • 27. Deposits.
      • 28. Notice of nominations and the time and place for their scrutiny.
      • 29. Scrutiny of nomination.
      • 30. Prohibition on contesting more than one seat and withdrawal of candidature.
      • 31. Preparation of list of contesting candidates.
      • 32. Procedure in contested and uncontested election.
      • 33. Recognition of political parties.
      • 34. Publication of a list of recognised parties and symbols.
      • 35. Assignment of symbols and publication of list of contesting candidates.
      • 36. Death of candidate before poll.
      • 37. Polling personnel to be appointed before poll.
      • 38. Appointment of election agents.
      • 39. Functions of election agent.
      • 40. Appointment of polling agents.
      • 41. Arrangements at polling station.
      • 42. Preparation of ballot boxes for poll.
      • 43. Marked copy of electoral roll.
      • 44. Facilities for women electors.
      • 45. Challenging of identity.
      • 46. Identification of electors.
      • 47. Safeguards against personation.
      • 48. Right to vote.
      • 48A. Special procedure for preventing personation of electors.
      • 49. Ballot papers.
      • 50. Manner of voting.
      • 51. Issue of ballot papers and voting procedure.
      • 52. Voting procedure for electors on election duty.
      • 53. Recording the votes of blind and infirm electors.
      • 54. Spoilt and returned ballot papers.
      • 55. Tendered votes.
      • 56. Adjournment of poll in emergencies.
      • 57. Fresh poll in the case of destruction, etc., of ballot boxes.
      • 58. Closing of poll.
      • 59. Transmission of ballot boxes, etc., to the Returning Officer.
      • 60. Admission to the place fixed for counting.
      • 61. Counting of postal ballot papers and scrutiny and opening of ballot boxes.
      • 62. Destruction or loss of ballot papers at the time of counting.
      • 63. Rejection of ballot papers.
      • 64. Counting of valid votes.
      • 65. Counting to be continuous.
      • 66. Recount of votes.
      • 67. Declaration of result of election.
      • 68. Disposal of ballot papers.
      • 69. Publication of the names of successful candidates.
      • 70. Fixing other dates of election for special reason.
      • 70A. Oath or Affirmation by the President/Member.
      • 71. Place of election of Chairmen of District Panchayats and Panchayat Union Councils.
      • 72. Electors.
      • 73. Convening of the meeting for election.
      • 74. Qualification of candidates for election of Chairman.
      • 75. Presentation of nomination.
      • 76. Reading out the names of candidates.
      • 77. Declaration of result of election when there is no contest.
      • 78. Procedure of election when there is contest.
      • 79. Arrangement of voting compartment.
      • 80. Ballot box.
      • 81. Preparation of ballot box.
      • 82. Preparation and issue of ballot papers.
      • 83. Voting procedure.
      • 84. Arrangements to ensure secrecy of ballot.
      • 85. Recording of votes of illiterate/blind/infirm voters.
      • 86. Counting of votes.
      • 87. Invalid ballot papers.
      • 88. Declaration of result of election.
      • 89. Duties of the Returning Officer after completion of voting.
      • 90. Packing and sealing of ballot papers.
      • 91. Election of ViceChairman of District Panchayat or Panchayat Union Council.
      • 92. Powers to postpone or advance the election.
      • 93. Holding of the meeting for election.
      • 94. Convening and presiding over the meeting.
      • 95. Election procedure.
      • 96. Declaration of result of election.
      • 97. Reporting of the result of the election.
      • 98. Packing and sealing of ballot papers and other records.
      • 99. Power to postpone or advance the date of election.
      • 120. Election expenses.
      • 121. Maximum election expenses.
      • 122. Election petitions.
      • 123. Timelimit for presenting election petitions.
      • 124. Grounds for presenting anelection petition.
      • 125. Contents of an election petition.
      • 126. Parties to the petition.
      • 127. Relief that may be claimed by the petitioner.
      • 128. Security for costs.
      • 129. Serving of copies.
      • 130. Trial of election petition.
      • 131. Withdrawal of election petition.
      • 132. Abatement of election petitions.
      • 133. Recrimination when seat claimed.
      • 134. Decision of the Election Court.
      • 135. Other orders to be made by the Election Court.
      • 136. Grounds for declaring election to be void.
      • 137. Grounds on which a candidate other than the returned candidate may be declared to have been elected.
      • 138. Procedure in case of an equality of votes.
      • 139. Communication of orders of the Election Court.
      • 140. Transmission of order to the appropriate authority, etc., and its publication.
      • 141. Effect of orders of the Election Court.
      • 142. Interpretation of these rules by Government.
      • 143. Removal of difficulties, if any, by State Election Commission.
      • 144. Savings.
      • 1. Short title and application.
      • 2. Definitions.
      • 3. Gifts.
      • 4. Dowry.
      • 5. Public demonstrations in honour of panchayat employee.
      • 6. Subscriptions.
      • 7. Investment, lending and borrowing.
      • 8. Movable, immovable and valuable property.
      • 9. Private trade or employment.
      • 10. Insolvency and habitual indebtedness.
      • 11. Unauthorised communication of information.
      • 12. Connection with Press, Television or Radio.
      • 13. Criticism of panchayat and Government.
      • 14. Evidence before committee or any other authority.
      • 15. Taking part in politics and election and position of panchayat employees in relation to election.
      • 16. Prohibition of membership of any communal organisation, etc.
      • 17. Vindication of acts and character of panchayat employee.
      • 18. Membership of Service association.
      • 19. Employment under or with near relatives in service and employment of relatives in firms enjoying panchayat patronage.
      • 20. Canvassing of nonofficial or other out side influence.
      • 21. Bigamous marriage.
      • 22. Integrity and devotion to duty.
      • 23. Panchayat servant not be found drunk while attending office.
      • 24. Strikes.
      • 25. Procession and meetings.
      • 26. Anti secular or social disharmony activity and demonstration.
      • 27. Joining of association by panchayat employees.
      • 28. Obtaining of No Objection Certificate before applying for passport or undertaking any foreign trip.
      • 29. Interpretation.
      • 1. Short title.
      • 2. Definition.
      • 3. Principles to be followed for exclusion from or inclusion of any local area in the village panchayat.
      • 1. Short title.
      • 2. Definitions.
      • 3. Fixation of strength of members of Panchayat.
      • 4. Division of wards and allocation of seats.
      • 5. Determination of population.
      • 1. Short title.
      • 2. Application for grant of copies of proceedings or records.
      • 3. Rejection of application.
      • 4. Issue of certificate for proceedings or records not found.
      • 5. Receipt for search fee or copying fee.
      • 6. Fees chargeable for copy of extracts.
      • 1. Short title.
      • 2. Holidays to institutions under the control of panchayat.
      • 1. Short title.
      • 2. Adherence of terms and conditions by the lessees.
      • 3. Restrictions and control.
      • 4. Penalties.
      • 1. Short title.
      • 2. Restriction on questions.
      • 3. Intimation as to question.
      • 4. Admissible questions.
      • 5. Decision as to the questions.
      • 6. Entry of questions into the agenda.
      • 7. Supplementary questions.
      • 8. Bar of discussion on answered question.
      • 9. Minutes.
      • 10. Moving a resolution.
      • 11. Question form the first part of business.
      • 1. Short title.
      • 2. Restriction on question.
      • 3. Intimation about questions.
      • 4. Admissible questions.
      • 5. Decision as to admissibility of questions.
      • 6. Entry of questions into the agenda.
      • 7. Supplementary questions.
      • 8. Bar on discussion of answered questions.
      • 9. Minutes.
      • 1. Short title.
      • 2. Restriction on question.
      • 3. Notice as to questions.
      • 4. Admissible questions.
      • 5. Decision as to admissibility of questions.
      • 6. Agenda.
      • 7. Supplementary questions.
      • 8. Bar on discussion of answered questions.
      • 9. Minutes.
      • 1. Short title.
      • 2. Definition.
      • 3. Accounts and records to be produced to the Auditor.
      • 4. Annual accounts.
      • 5. Audit of Panchayat Union Council and District Panchayat Accounts.
      • 6. Powers of the auditors.
      • 7. Scrutiny of the records.
      • 8. Preparation and finalisation of audit reports.
      • 9. Review of audit report.
      • 10. Contents of audit report.
      • 11. Sending of audit reports and special report on serious irregularities.
      • 12. Actions to be taken on audit objections.
      • 13. Audit report to be placed before the panchayat union council or district panchayat.
      • 14. Action for settlement of the audit objections.
      • 15. Restriction for reaudit.
      • 1. Short title.
      • 2. The Prescribed Judicial Authority.
      • 1. Short title.
      • 2. Prohibition of fishing without lease or licence in water sources under the control of village panchayat or panchayat union council.
      • 3. Penalty.
      • 4. Forfeiture.
      • 5. Proof of possession of fish within the jurisdiction.
      • 6. Production of licence on demand.
      • 7. Transfer of licence.
      • 8. Issue of duplicate licence.
      • 9. Conditions and form of licence.
      • 10. Cancellation of licence.
      • 11. Lease of fishery rights.
      • 12. Authority competent to conduct auction of fishery rights.
      • 13. Authority competent to confirm the auction.
      • 14. Termination of lease.
      • 15. Appeal.
      • 16. Revisionary powers.
      • 1. Short title and application.
      • 2. Definitions.
      • 3. Issue of provisional permission and licence.
      • 4. Period of validity of licence.
      • 5. Renewal of licence.
      • 6. Maximum size of hoarding.
      • 7. Rent to be collected for erection of hoarding on Government or panchayat land.
      • 8. Cancellation of licence or refusal for renewal of licence.
      • 9. Removal of unauthorized, obscene or objectionable hoardings.
      • 10. Notification of area prohibited for erection of hoardings.
      • 11. Restriction on grant of licence.
      • 12. Appeal.
      • 13. Licence fee.
      • 14. Rate of advertisement tax.
      • 15. Rate of tax for advertisement other than on hoarding.
      • 16. Issue of assessment order on advertisement tax.
      • 17. Payment of advertisement tax.
      • 18. Mode of payment.
      • 19. Liability of the user of the hoarding for payment of advertisement tax.
      • 20. Maintenance of registers.
      • 21. Periodical inspection of hoarding.
      • 22. Remittance of licence fee and advertisement tax to the village panchayats.
      • 1. Short title.
      • 2. Grant or renewal of licence.
      • 3. Issue of public notice.
      • 4. Seizure of unlicensed dogs.
      • 5. Detention of dogs seized.
      • 6. Recovery, sale and destruction of seized dogs.
      • 7. Seizure and destruction of dogs in certain circumstances.
      • 8. Powers of the executive authority to seize the dogs suffering from rabies.
      • 9. Penalty.
      • 10. Maintenance of register.
      • 1. Short title.
      • 2. Grant of licence for erection of pandal or temporary structures on public road.
      • 3. Period of licence.
      • 4. Licence fees.
      • 5. Collection of licence fee.
      • 6. Payment of the deposit.
      • 7. Provision of sanitary arrangements and lighting.
      • 8. Loss or damage to trees or usufructs.
      • 9. Prohibition of permanent structure on public road.
      • 10. Removal of the temporary structure.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Issue of public notice.
      • 4. Taking of licence.
      • 5. Application for licence.
      • 6. Seizure of unlicensed pigs.
      • 7. Intimation as to seizure of pigs.
      • 8. Restoration of possession of the pigs seized.
      • 9. Seizure and destruction of pigs during the outbreak of encephalitis.
      • 10. Destruction of pigs by the Executive Authorities.
      • 11. Destruction of pigs by the owner or custodian.
      • 12. Duty of the owners to intimate about the pigs which cause spreading of disease.
      • 13. Punishments.
      • 14. Maintenance of Register.
      • 15. Maintenance of Register showing the particulars of pigs seized.
      • 1. Short title.
      • 2. Payment of fees to counsel without outside sanction.
      • 3. Payment of fees in special cases.
      • 4. Appeal or revision.
      • 1. Short title.
      • 2. Period within which an appeal shall be made.
      • 1. Short title.
      • 2. Appellate authority and time limit for appeal.
      • 1. Short title.
      • 2. Definition.
      • 3. Publication in Gazette.
      • 4. Manner of publication of document, order or notice other than meeting notice.
      • 5. Notwithstanding anything contained in the above rules, any notification issued under sections 4,8,11, 20 or 32 of the Act.
      • 6. Manner of service of document or notice other than a notice of the meeting.
      • 7. Name of the owner or occupier.
      • 8. Calculation of period of service of notice or bill or document or form.
      • 1. Short title.
      • 2. Procedure of notice.
      • 3. Admission of resolution.
      • 4. Admissibility of resolution.
      • 5. Entry of resolution in the list of business.
      • 6. The procedure to move or otherwise of a resolution.
      • 7. Mode of discussion.
      • 8. Amendment to a resolution.
      • 9. Division of resolution into points for voting.
      • 1. Short title.
      • 2. Admission of resolution.
      • 3. Mode of discussion.
      • 4. Amendment to a resolution.
      • 5. Withdrawal of a resolution.
      • 6. Division of resolution into points for voting.
      • 1. Short title.
      • 2. Procedure of notice.
      • 3. Admission of resolution.
      • 4. Admissibility of resolution.
      • 5. Entry of resolution in the list of business.
      • 6. Procedure to move or otherwise of a resolution.
      • 7. Mode of discussion.
      • 8. Amendment to a resolution.
      • 9. Division of resolution into points for voting.
      • 1. Short title.
      • 2. Norms for classification of a village panchayat.
      • 1. Short title.
      • 2. Definitions.
      • 3. Opening and maintenance of public market by panchayat union.
      • 4. Opening and maintenance of public market by the village panchayat.
      • 5. Classification of public and private market as the panchayat union or the village panchayat market.
      • 6. Auctioning of public market.
      • 7. Licence for private market.
      • 8. Grant or refuse of licence.
      • 9. Powers of the executive authority.
      • 10. Payment of licence fee.
      • 11. Renewal of licence.
      • 12. Accounts of private markets.
      • 13. Verification of records and registers.
      • 14. Tickets and receipt books.
      • 15. Running of private markets on lease.
      • 1. Short title.
      • 2. Definition.
      • 3. Power to call for information.
      • 1. Short title.
      • 2. Definition.
      • 3. Power of holding inquiries.
      • 4. Issue of summons.
      • 5. Serving of summons.
      • 6. Production of documents as evidence.
      • 7. Circumstances in which summons can be dispensed with.
      • 8. Failure to oblige for summons.
      • 9. Savings.
      • 1. Short title.
      • 2. Approval of the panchayat union council for the proposal to writeoff the irrecoverable amounts.
      • 3. Maintenance of register.
      • 4. Powers of the Commissioner of Land Administration.
      • 5. Writingoff of the amounts payable by the lessees and contractors.
      • 6. Penalties.
      • 1. Short title.
      • 2. Definition.
      • 3. Submission of Administration Report of Village Panchayats.
      • 4. Procedure of submission and processing.
      • 1. Short title.
      • 2. Definition.
      • 3. Preparation of consolidated administration report.
      • 4. Prescribed date for submission of report.
      • 5. Prescribed date for submission of general report on the administration by district panchayat.
      • 6. Publishing the general report on the administration.
      • 1. Short title.
      • 2. Application of rule.
      • 3. Preparation and sanction of estimates.
      • 4. Power of the President.
      • 5. According of administrative sanction and technical sanction to estimates.
      • 6. Measurement and checkmeasurement of works executed by village panchayat, panchayat union and district panchayat.
      • 7. Authorities competent to pass excesses over original estimates.
      • 8. Mode and conditions of contracts.
      • 9. Dispensing with tender.
      • 10. Power to entrust the works without tender.
      • 11. Dispense with further call of tender.
      • 12. Register of contractors.
      • 13. Scrutiny of registers.
      • 14. Tender procedure.
      • 15. Precise form of tender.
      • 16. Preparation of contract documents.
      • 17. Valid tenders.
      • 18. Tender from the registered contractors.
      • 19. Earnest money deposit.
      • 20. Opening of sealed tender cover.
      • 21. Tender Register.
      • 22. Acceptance of tender.
      • 23. Passing of orders.
      • 24. Exceeding the estimate amount.
      • 25. Acceptance of tender for special reason.
      • 26. Transparent execution of works.
      • 1. Short title.
      • 2. Application of rules.
      • 3. According of administrative sanction for works.
      • 4. According of technical sanction of works.
      • 5. Measurement and check measurement of all works of Village Panchayats, Panchayat Union Councils and District Panchayats other than those under the Indira Awaas Yojana (IAY) and the Mahatma Gandhi National Rural Employment Guarantee Scheme (MGNREGS).
      • 5A. Measurement and check measurement of works under the Indira Awaas Yojana (IAY).
      • 6. Measurement and check measurement of works under Mahatma Gandhi National Rural Employment Guarantee Scheme (MGNREGS).
      • 7. Power of the President of Village Panchayat in respect of water supply maintenance works.
      • 8. Power of the President of Village Panchayat during emergency.
      • 1. Short title.
      • 2. Definition.
      • 3. Properties and rights to be auctioned.
      • 4. Lease of land and immovable property belonging to a Panchayat.
      • 5. Lease of Government poramboke vested with the Panchayat.
      • 6. Lease of roadside and street margins.
      • 7. Collection of groundrent assessment, peshkash or quitrent and payable to Government.
      • 8. Leasing out of public places for erecting advertisement boards and hoardings for advertisement.
      • 9. Authority to conduct auction or sale.
      • 10. Time to conduct auction.
      • 11. Period of lease.
      • 12. Fixing of number and amount of instalments.
      • 13. Place of auction.
      • 14. Issue of auction notice.
      • 15. Publication of auction notice.
      • 16. Auction procedure.
      • 17. Procedure for lease cancellation in the middle of lease period.
      • 18. Circumstances and procedure to conduct reauction.
      • 19. Confirmation of auction.
      • 20. Execution of lease deed.
      • 21. Procedure for sealed tenders.
      • 22. Auctioncumtender procedure.
      • 23. Renewal of lease.
      • 24. Direct management by the Panchayat.
      • 25. Collection of lease and sale amount.
      • 1. Short title.
      • 2. Definition.
      • 3. Location of the office and the meetings.
      • 4. Notice of the meeting.
      • 5. Special meeting.
      • 6. Agenda.
      • 7. Service of notice of the meeting and agenda.
      • 8. Requisition meeting.
      • 9. Meetings open to public.
      • 10. Attendance of the meeting.
      • 11. Commissioner to be present and responsible for other subordinate officers and other Government officers to be present.
      • 12. Quorum.
      • 13. Adjournment of the meeting for other reasons.
      • 14. Passing of resolution.
      • 15. Modification or cancellation of resolution.
      • 16. Minutes.
      • 17. Custody of records.
      • 18. Procedure for committee meetings.
      • 19. Placing of minutes of the meeting of the committee.
      • 1. Short title.
      • 2. Production of documents.
      • 1. Short title.
      • 2. Definitions.
      • 3. Restriction on quarrying in or over public roads.
      • 4. Restriction on fixing of door, etc. appertaining to public road.
      • 5. Issue of notice for removal of obstructions, etc.
      • 6. Licence for putting up of temporary sunshades, etc.
      • 7. Licence for the construction of steps, etc.
      • 8. Powers of Inspector for cancellation of licence.
      • 9. Conditions for issue of licence.
      • 10. Licence for pandal, etc.
      • 11. Powers of Government for restrictions.
      • 12. Removal of construction on expiry of lease period.
      • 13. Construction over drain.
      • 14. Notice for removal of obnoxious vegetation, etc.
      • 15. Restriction on making hole, etc., on roads.
      • 16. Penalty and compensation.
      • 1. Short title.
      • 2. Power of the village panchayat to regulate spring, tank, well.
      • 3. Consent of the owner.
      • 4. Right to take water for drinking purpose.
      • 5. Notice as to prohibition for use of water.
      • 6. Restriction for a place set apart for drinking purpose.
      • 7. Penalty for contravention of these rules.
      • 1. Short title.
      • 2. Definition.
      • 3. Regulation of slaughtering by issue of licence.
      • 4. Licence from the executive authority.
      • 5. Certificate to be issued by Veterinary Assistant Surgeon.
      • 6. Responsibility of the licensee to dispose of the unusable of the slaughtered animal.
      • 1. Short title.
      • 2. Definition.
      • 3. Application to provide public landing places, halting places and cartstands.
      • 4. Places not be declared as public landing places and halting places and cartstand.
      • 5. Prohibition for use of public landing place, halting place or cartstand.
      • 6. Notification for opening of public landing place, halting place or cartstand.
      • 7. Rate and fees to be fixed for public landing place, halting place and cartstand.
      • 8. Amenities.
      • 9. Seizure and detention of property.
      • 1. Short title.
      • 2. Definitions.
      • 3. Duration between the meetings.
      • 4. Notice of the meeting.
      • 5. Special meeting.
      • 6. Agenda.
      • 7. Service of notice of meeting and agenda.
      • 8. Validity of meeting.
      • 9. Requisition meeting.
      • 10. Meeting open to public.
      • 11. Attendance of the meeting.
      • 12. Quorum.
      • 13. Adjournment of the meeting for other reasons.
      • 14. Passing of resolution.
      • 15. Modification or cancellation of resolution.
      • 16. Minutes.
      • 17. Custody of records.
      • 1. Short title.
      • 2. Definition.
      • 3. Recovery of sums due to panchayat union councils and the district panchayats.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Grant of Permit.
      • 4. Grant of Certificate of Registration.
      • 5. Appeal.
      • 6. Safety Measures.
      • 7. Cancellation of permit and Certificate of Registration.
      • 1. Short title.
      • 2. Definition.
      • 3. Applicability of other rules.
      • 4. Restriction of village panchayat to use of communal lands.
      • 5. Disputes in the description of land.
      • 6. Action taken on the disputed land.
      • 7. Right of the village panchayat to use communal land.
      • 8. Application to the Collector by the village panchayat.
      • 9. Declaration by the Collector.
      • 1. Short title.
      • 2. Definition.
      • 3. Reservation of seats for the members of Scheduled Castes and Scheduled Tribes.
      • 4.
      • 5. Reservation of seats for women.
      • 6. Reservation of seats in respect of offices of Chairmen of Panchayat Union Councils and District Panchayats.
      • 7. Rotation of reserved seats and office.
      • 1. Short title.
      • 2. Procedure for resignation of chairman and president of panchayat.
      • 3. Placing of the resignation of chairman and president before the panchayat.
      • 4. Resignation of members, vicechairman and vicepresident of panchayat.
      • 5. Placing of resignation of members, vicechairman and vicepresident of panchayat.
      • 1. Short title.
      • 2. Definitions.
      • 3. Regulation of poramboke land.
      • 4. Procedure for alternate use of poramboke lands.
      • 5. Maintenance of list of poramboke.
      • 6. Inspecting of poramboke lands.
      • 7. Levy of fees on the use of poramboke lands.
      • 8. Maintenance of certain poramboke lands.
      • 9. Removal of encroachment on poramboke.
      • 10. Revision.
      • 11. Power of the Government.
      • 1. Short title.
      • 2. Condition for entry.
      • 3. Inspection of building or place or land for which licence or permission is required.
      • 1. Short title.
      • 2. Definition.
      • 3. Compulsory retirement.
      • 4. Procedure.
      • 5. Suspension.
      • 6. General rules not to apply.
      • 7. Pension, gratuity, etc.
      • 1. Short title.
      • 2. Surcharge and disallowance.
      • 3. Power of the Government.
      • 4. Issue of surcharge certificate.
      • 5. Appeal against the surcharge, disallowance or charge.
      • 6. Payment of due.
      • 7. Charge of interest on surcharge, disallowance or charge amount.
      • 8. Waiving of amount of disallowance, surcharge or charge.
      • 1. Short title.
      • 2. Definition.
      • 3. Time limit.
      • 1. Short title.
      • 2. Definition.
      • 3. Fixed monthly travelling allowance for the journey performed within the jurisdiction.
      • 4. Daily or travelling allowance for journey performed outside the jurisdiction.
      • 5. Admissibility of daily allowance.
      • 6. Place of headquarters.
      • 7. Requirement of panchayat resolution.
      • 8. Sitting fees for attending panchayat meeting.
      • 9. Power of the Government to restrict the travelling allowance.
      • 1. Short title.
      • 2. Use of Facsimile.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Grama Sabha.
      • 4. Formation of Panchayat Villages.
      • 4A. Special provisions relating to Town Panchayat constituted as Village Panchayat.
      • 5. Extension of provisions of Tamil Nadu District Municipalities Act, 1920 or of any Rules made thereunder.
      • 6. Constitution of Village Panchayats and their incorporation.
      • 7. Alteration of classification of Panchayat Villages.
      • 8. Strength of a Village Panchayat.
      • 9. Duration of Village Panchayats.
      • 9A. Appointment of Special Officer in certain circumstances.
      • 9B. Appointment of Special Officer to certain Village Panchayats.
      • 9C. Appointment of Special Officer in certain circumstances.
      • 10. Election of members of Village Panchayat.
      • 11. Reservation of seats.
      • 12. Division of Panchayat Village into wards.
      • 13. Term of office of members.
      • 14. Electoral roll for Village Panchayats.
      • 15. Formation of Panchayat Union Council.
      • 16. Constitution of Panchayat Union Councils and their incorporation.
      • 17. Strength of a Panchayat Union Council.
      • 18. Duration of Panchayat Union Council.
      • 18A. Appointment of Special Officer to Panchayat Union Council in certain circumstances.
      • 18B. Appointment of Special Officer to Yercaud Panchayat Union Council.
      • 19. Election of members of Panchayat Union Council.
      • 20. Reservation of seats.
      • 21. Division of Panchayat Union into wards.
      • 22. Term of office of members.
      • 23. Electoral roll for Panchayat Union Council.
      • 24. Formation and incorporation of District Panchayat.
      • 25. Constitution of District Panchayat.
      • 26. Election of members.
      • 27. Determination of elected members after census.
      • 28. Delimitation of territorial wards.
      • 28A. Special provision relating to election.
      • 28AAA. Special provision relating to election.
      • 29. Term of office of members.
      • 30. Electoral roll for District Panchayat.
      • 31. Duration of District Panchayat.
      • 32. Reservation of seats.
      • 33. Qualification of Candidates.
      • 34. Disqualification of officers and servants of Government and local bodies, etc.
      • 35. Disqualification of persons convicted of election offences.
      • 36. Disqualification of voters.
      • 37. Disqualification of Candidates.
      • 38. Disqualification of members.
      • 38A. Disqualification for President, VicePresident, Chairman, ViceChairman and Member.
      • 39. Restoration of members to office.
      • 40. Oath or affirmation to be made by members.
      • 41. Authority to decide Questions of disqualification or cessation of members.
      • 41A. Powers of the Tamil Nadu State Election Commission.
      • 41B. Statements made by person to the Tamil Nadu State Election Commission.
      • 41C. Procedure to be followed by the Tamil Nadu State Election Commission.
      • 41D. Protection of action taken in good faith.
      • 42. President and VicePresident of Village Panchayat.
      • 43. Election of President.
      • 44. Election of VicePresident.
      • 45. Cessation of office as President and VicePresident.
      • 46. Functions of the President.
      • 47. Devolution of President's functions and filling up of vacancies in the office of President.
      • 48. Delegation of functions of President.
      • 49. Chairman and ViceChairman of Panchayat Union Council.
      • 50. Election of Chairman of Panchayat Union Council.
      • 51. Election of ViceChairman of Panchayat Union Council.
      • 52. Functions of the Chairman.
      • 53. Cessation of office of Chairman and ViceChairman of a Panchayat Union Council.
      • 54. Devolution and delegation of Chairman's functions and filling up of vacancies in the office of Chairman.
      • 55. Chairman and ViceChairman of District Panchayat.
      • 56. Election of Chairman and ViceChairman of District Panchayat.
      • 57. Reservation of seats in the office of President, Chairman, etc.
      • 58. Infringement of secrecy of election.
      • 59. Minimum penalty for personation at an election.
      • 60. Promoting enmity between classes in connection with election.
      • 61. Prohibition of public meetings on the day preceding the election day and on the election day.
      • 62. Disturbances at election meeting.
      • 63. Restriction on printing of pamphlets, posters, etc.
      • 64. Officers, etc., at elections not to act for candidates or to influence voting.
      • 65. Prohibition of canvassing in or near polling stations.
      • 66. Penalty for disorderly conduct in or near polling stations.
      • 67. Penalty for misconduct at the polling station.
      • 68. Penalty for illegal hiring or procuring of conveyance at elections.
      • 69. Breaches of official duty in connection with election.
      • 70. Removal of ballot papers from polling station to be an offence.
      • 71. Other offences and penalties therefor.
      • 72. Cognizance of certain election offences.
      • 73. Requisitioning of premises, vehicles, etc., for election purposes.
      • 74. Payment of amount.
      • 75. Power to obtain information.
      • 76. Power of entry into, and inspection of, premises, etc.
      • 77. Eviction from requisitioned premises.
      • 78. Release of premises from requisition.
      • 79. Delegation of function of the Government with regard to requisitioning.
      • 80. Penalty for contravention of any order of requisitioning.
      • 80A. Grant of paid holiday to employees on the day of poll.
      • 81. Rights of individual member.
      • 82. No President, VicePresident, Chairman, ViceChairman or Member to receive remuneration.
      • 82A. President, VicePresident, Chairman, ViceChairman or member to obtain permission to undertake trip to foreign country.
      • 83. Executive Authority of Village Panchayat.
      • 84. Functions of Executive Authority.
      • 85. Commissioner.
      • 86. Emergency powers of Executive Authority and Commissioner.
      • 87. Secretary.
      • 88. Functions, powers and duties of Secretary.
      • 89. Presidency at meetings of Panchayat.
      • 90. Meetings of Panchayat.
      • 91. Members when to abstain from taking part in discussion and voting.
      • 92. Minutes of proceedings.
      • 93. Power of Panchayat to call for records.
      • 94. Proceedings of Panchayat and Committees.
      • 95. Appointment of joint committees.
      • 96. Committees.
      • 97. Standing Committees.
      • 98. Administration reports of Village Panchayats.
      • 99. Administration report of Panchayat Union Councils and District Panchayats.
      • 100. Acts of Village Panchayat, Panchayat Union Council and District Panchayat, etc., not to be invalidated by infirmity, vacancy, etc.
      • 101. Establishment of Panchayats.
      • 102. Conditions of service of officers and servants of Panchayats.
      • 103. Appointment of common officers.
      • 104. Transfer of officers and servants of Village Panchayats and Panchayat Union Councils.
      • 105. Power of Government to transfer officers and servants of District Panchayats.
      • 106. Power to punish officers and servants.
      • 107. Applicability of certain directions to public health establishment.
      • 108. Teachers including headmasters and basic servants in the Panchayat Union Schools to be Government servants.
      • 109. Health assistants, auxiliary nurses, mid wives and maternity assistants in public health establishments of Panchayat Union Council to be Government servants.
      • 110. Duty of Village Panchayat to provide for certain matters.
      • 111. Power of Village Panchayat to provide for certain other matters.
      • 112. Duty of Panchayat Union Council to provide for certain matters.
      • 113. Entrustment of execution of National Extension Service Scheme of Community Development to Panchayat Union Councils.
      • 114. Entrustment of certain schemes to Panchayat Union Councils.
      • 115. Power of Panchayat Union Council to provide for certain other matters.
      • 116. Common burial and burning grounds, etc.
      • 117. Lighting of public roads and public places.
      • 118. Maintenance of common dispensaries, child welfare centres, etc.
      • 119. Transfer of immovable property, management of institutions, execution of maintenance of works, etc., to a Village Panchayat.
      • 120. Transfer to Village Panchayat of unreserved forests.
      • 121. Power of Government to resume possession of unreserved forest vested in Village Panchayat and payment of compensation, etc.
      • 122. Power of Commissioner of Land Administration to transfer or resume control of endowments and inams.
      • 123. Government's power to add to functions of Panchayat Union Council.
      • 124. Limitation of power to accept donations and trusts.
      • 125. Vesting of public roads in Village Panchayat.
      • 126. Vesting of public roads in Panchayat Union Councils.
      • 127. Duty of Village Panchayat in respect of public roads excluded from the operation of the Act.
      • 128. Precautions in case of dangerous structures.
      • 129. Precautions in case of dangerous trees.
      • 130. Fencing of buildings or lands and pruning of hedges and trees.
      • 131. Prohibition against obstructions in or over public roads, etc.
      • 131A. Prohibition of erection of certain hoardings.
      • 132. Vesting of communal property or income in Village Panchayat.
      • 133. Maintenance of irrigation works, execution of kudimaramat, etc.
      • 134. Village Panchayat to regulate the use of certain porambokes in ryotwari tracts.
      • 135. Village Panchayat to regulate the use of certain communal lands in estates governed by the Tamil Nadu Estates Land Act, 1908.
      • 136. Collected rubbish, etc., to belong to Village Panchayat.
      • 137. Immovable property required by Village Panchayats and Panchayat Union Councils may be acquired under the Land Acquisition Act, 1894.
      • 138. Contributions from persons having control over places of pilgrimage, etc.
      • 139. Power to order closure of places of public entertainment.
      • 140. Minor suffering from dangerous disease not to attend schools.
      • 141. Compulsory vaccination.
      • 142. Obligation to give information of smallpox or cholera.
      • 143. Precautions in case of dangerous tanks, wells, holes, etc.
      • 143A. Grant of permit to sink well.
      • 143B. Grant of certificate of registration.
      • 144. Removal of filth or noxious vegetation from lands and buildings.
      • 145. Power of Commissioner or Executive Authority to use or sell materials of dangerous structure taken down, etc.
      • 146. Limitation of compensation.
      • 147. Public markets.
      • 148. Licensing of private markets.
      • 149. Decision of disputes as to whether places are markets.
      • 150. Prohibition of sale in unlicensed private markets, etc.
      • 151. Prohibition against sale in public roads.
      • 152. Classification of markets.
      • 153. Acquisition of right of persons to hold private market.
      • 154. Public landing places and cartstands, etc.
      • 155. Private cartstand.
      • 156. Public slaughterhouses.
      • 157. Prohibition or regulation of the use of places for slaughtering animals and the licensing of slaughterers.
      • 158. Numbering or naming of building, etc.
      • 159. Purposes for which places may not be used without a licence.
      • 160. Permission for construction of factories and the installation of machinery.
      • 161. Power of Government to make rules in respect of the grant and renewal of licences and permissions.
      • 162. Modification of the Tamil Nadu Places of Public Resort Act, 1888.
      • 163. Functions of District Panchayat.
      • 164. General powers of District Panchayat.
      • 165. Annual report of District Panchayat.
      • 166. Returns and reports of District Panchayat.
      • 166A. Annual report of the functioning of panchayats.
      • 167.
      • 168.
      • 169. Orders regarding collection of surcharge on the Duty on transfers of property.
      • 170. Land revenue assignment.
      • 171. Taxes leviable by Village Panchayats.
      • 172. Housetax.
      • 172A. Levy and collection of advertisement tax.
      • 172B. Prohibition of advertisements.
      • 173.
      • 174. Appeal against assessments.
      • 175. Duty on transfer of property.
      • 175A. Apportionment of Entertainments Tax among Panchayats.
      • 176. Exemption.
      • 177. Power to require land revenue staff to collect taxes and fees due to Village Panchayats.
      • 178. Writeoff of irrecoverable amounts.
      • 179. Local Education Grant.
      • 180.
      • 181. Classification of Panchayat Development Blocks.
      • 181A. Deposit of fund of Panchayat.
      • 181B. Grant or loan for scheme or project.
      • 181C. Raising of loan by Panchayat.
      • 181D. Procedure for interPanchayats lending.
      • 182.
      • 183.
      • 184.
      • 185. Constitution of Panchayat Union Fund and Village Panchayat Fund.
      • 186. Panchayat Union (General) Fund.
      • 187. Panchayat Union (Education) Fund.
      • 188. Village Panchayat Fund.
      • 189. District Panchayat (General) Fund.
      • 190. Application of moneys received and expenditure from funds.
      • 191. Expenditure from Village Panchayat Fund and Panchayat Union Fund.
      • 192. Preparation and sanction of budgets.
      • 193. Appointment of Auditors.
      • 194. Contribution to expenditure by other local authorities.
      • 195. Recovery of loans and advances made by Government.
      • 196. Application of certain sections of this Act to District Panchayat.
      • 197. Certain powers and functions of District Panchayat to be notified by the Government.
      • 198. Finance Commission.
      • 198A. Definitions.
      • 198B. Levy of profession tax.
      • 198C. Employers liability to deduct and pay tax on behalf of the employees.
      • 198D. Filing of returns by employer.
      • 198E. Assessment of the employer.
      • 198F. Penalty and interest.
      • 198G. Appeal.
      • 198H. Exemptions.
      • 198I. Repeal and Savings.
      • 199. Appointment of officers to supervise Panchayats.
      • 200. Powers of Inspecting Officers.
      • 201. Powers of officers for purpose of control.
      • 202. Power to suspend or cancel resolution, etc. under the Act.
      • 203. Emergency powers of Collector and Inspector.
      • 204. Power to take action in default of a Village Panchayat, President or Executive Authority, etc.
      • 205. Removal of President.
      • 206. Removal of VicePresident.
      • 207. Removal of Chairman of Panchayat Union Council.
      • 208. Removal of ViceChairman of Panchayat Union Council.
      • 209. Removal of Chairman of District Panchayat.
      • 210. Removal of ViceChairman of District Panchayat.
      • 210A. Removal of President, VicePresident, Chairman, ViceChairman or member convicted under section 246A.
      • 211. Motion of no confidence in VicePresident of Village Panchayat.
      • 212. Motion of no confidence in Chairman or Vice-Chairman of Panchayat Union Council.
      • 213. Motion of no confidence in Chairman or ViceChairman of District Panchayat.
      • 214. Dissolution of Village Panchayat.
      • 215. Dissolution of Panchayat Union Council.
      • 216. Dissolution of District Panchayat.
      • 217. Powers of officers acting on behalf of Panchayat and liability for payment of compensation.
      • 218. Delegation of powers.
      • 219. Revision.
      • 220. General provisions regarding licence and permissions.
      • 221. Government and Market Committees not to obtain licence and permission.
      • 222. Time for complying with notice, order, etc., and power to enforce in default.
      • 223. Power of entry and inspection.
      • 224. Testing of weights and measures.
      • 225. Power to call for information from Village Administrative Officer.
      • 226. Limitation for recovery of dues.
      • 227. Persons empowered to prosecute.
      • 228. Composition of offences.
      • 229. Prosecutions and compositions to be reported to Village Panchayat, Panchayat Union Council or District Panchayat.
      • 230. Sanction of prosecution.
      • 231. Notice of action against Village Panchayat, etc.
      • 232. Protection of Chairman, President and officers acting in good faith.
      • 233. Injunction not to be granted in election proceedings.
      • 234. Liability of the President, Executive Authority and members, etc., for loss, waste or misapplication of property.
      • 235. Assessment, etc., not to be impeached.
      • 236. Public roads, markets, wells, tanks, etc., to be open to all.
      • 237. Power to farm out fees.
      • 238. Adjudication of disputes between local authorities.
      • 239. Tamil Nadu State Election Commission.
      • 240. Preparation of development plan.
      • 241. District Planning Committee.
      • 242. Power of Government to make Rules.
      • 243. Penalties for breach of Rules.
      • 244. Byelaws and penalties for their breach.
      • 245. General provisions regarding penalties specified in the Schedules.
      • 246. Penalty for acting as Member, President or VicePresident of a Village Panchayat or as Member, Chairman or ViceChairman of a Panchayat Union Council or District Panchayat when disqualified.
      • 246A. Penalty for failure to obtain permission of Government for foreign trip.
      • 246B. Penalty for sinking well without permit or registration.
      • 247. Penalty for acquisition by an officer or servant of interest in contract work.
      • 248. Wrongful restraint of Executive Authority or Commissioner or Secretary or his delegates.
      • 249. Prohibition against obstruction of Panchayats.
      • 250. Prohibition against removal or obliteration of notice.
      • 251. Penalty for not giving information or giving false information.
      • 252. Construction of reference to a Panchayat, etc.
      • 253. Special provisions relating to newly constituted Panchayats.
      • 254. Construction of reference to "local boards" Madras Local Boards Act, 1920, etc.
      • 255. Repeal and savings.
      • 256. Power to remove difficulties.
      • 257. Power, authority and responsibilities of Panchayats.
      • 257A. Provision of rain water harvesting structure.
      • 257AA. Permission to construct swimming pool.
      • 258. Election petitions.
      • 259. Grounds for declaring elections to be void.
      • 260. Corrupt practices.
      • 261. Transitory provision.
      • 262. Rules, Notifications and orders to be placed before the Legislative Assembly.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Application for approval of layout of sites.
      • 4. Application for approval of sites for buildings and huts.
      • 4A. Provision of Rain Water Harvesting Structure.
      • 5. Streets, lanes, passages and pathways.
      • 6. Space around building.
      • 7. Foundation and basement.
      • 8. Flooring.
      • 9. Minimum size of rooms.
      • 10. Walls.
      • 11. Height of rooms.
      • 12. Ventilation.
      • 13. Fines and chimneys.
      • 14. Sanitation.
      • 15. Latrine.
      • 16. Cattleshed.
      • 17. Fencing and compound wall.
      • 18. Common amenities.
      • 19. Space about huts.
      • 20. Heights of huts.
      • 21. Alignment of huts.
      • 22. Passage between rows of huts.
      • 23. Open courtyard among huts.
      • 24. Space between huts.
      • 25. Multistoreyed and public buildings.
      • 26. Aisles and spacing rows of seats.
      • 27. Fire detecting and extinguishing systems.
      • 28. Extension of Tamil Nadu Special Building Rules to panchayat areas.
      • 29. Grant of approval by Executive Authority.
      • 30. Lapse of permission.
      • 31. Penalty for breach of rules.
      • 32. Power of Executive Authority to require alteration of work.
      • 33. Stoppage of work endangering human life.
      • 34. Demolition or alteration of building works unlawfully commenced, carried on or completed.
      • 35. Levy of fees by village panchayats.
      • 36. Exemption.
      • 37. Grant of exemption.
      • 1. Short title.
      • 2. Definition.
      • 3. Transfer of charge on expiry of term.
      • 4. Transfer of charge on resignation, disqualification, removal, etc.
      • 5. Transfer of charge on dissolution.
      • 6. Transfer of charge on the ViceChairman vacating office.
      • 7. Assumption of charge by the ViceChairman on the demise of Chairman.
      • 8. Procedure in cases of failure or refusal of Chairman to hand over charge.
      • 9. Certificate of transfer of charges.
      • 10. Intimation of transfer of charge.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Appointment.
      • 4.
      • 5. Cessation of Government service.
      • 6. Pay.
      • 7. Leave.
      • 8. Travelling allowances.
      • 9. Advance of travelling allowance and daily allowance.
      • 10. Medical attendance.
      • 11. Status.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Composition of the Commission.
      • 4. Appointment.
      • 5. Qualification of the Chairman and other Members.
      • 6. Tenure of office.
      • 7. Pay.
      • 8. Leave.
      • 9. Travelling allowance.
      • 10. Advance of travelling allowance and daily allowance.
      • 11. Medical attendance.
      • 12. Allowances to nonofficial member.
      • 1. Short title.
      • 2. Definition.
      • 3. Determination of tax.
      • 4. Power to amend assessment.
      • 5. Receipt for payment of tax.
      • 6. Basis of levy of housetax.
      • 7. Classification of houses.
      • 8. Preparation of housetax assessment list.
      • 9. Preparation of assessment book.
      • 10. Notice for inspection of the assessment book.
      • 11. Manner of amendment of assessment book.
      • 12. Revision petition against assessment.
      • 13. Intimation of the result of the revision petition.
      • 14. General revision of assessment book.
      • 15. Exemption of specified classes of houses from housetax.
      • 16. Manner of ascertaining the annual or capital value of houses.
      • 17. Persons liable to pay housetax.
      • 18. Obligation of transferor and transferee to give notice of transfer.
      • 19. Vacancy remission.
      • 20. Owner's obligation to give notice of construction, reconstruction or demolition of buildings.
      • 21. Remission of tax in areas included or excluded in the middle of a halfyear.
      • 22. Transfer of registry of ownership of houses.
      • 23. Tax on agricultural land.
      • 24. Appeal against imposition of taxes.
      • 25. Limitation for appeal.
      • 26. Powers of a panchayat to cancel or modify the orders of the executive authority.
      • 27. Correction of assessment book and refund of housetax on appeal.
      • 28. Assessment of tax when final.
      • 29. Collection of tax or fee due to a village panchayat.
      • 30. Mode of collection.
      • 31. Distraint and sale of movable property.
      • 32. Seizure of property.
      • 33. Sale of property seized.
      • 34. Distraint fees.
      • 35. Property to be distrained within the area of the village panchayat.
      • 36. Liability of occupier to pay housetax.
      • 37. Recovery of arrears of tax.
      • 38. Imposition of fine.
      • 39. Prohibition to purchase distrained property in certain cases.
      • 1. Short title, application and commencement.
      • 2. Filing of return for payment of arrears of tax on professions, trades, callings and employment.
      • 3. Mode of payment of tax.
      • 4. Interpretation of these rules by the Government.
      • 1. Short title.
      • 2. Definition.
      • 3. Absence of the president from his jurisdiction.
      • 4. Delegation of functions.
      • 5. Nomenclature during delegation period.
      • 6. Restriction for delegation to another member.
      • 7. Maximum period for delegation.
      • 8. Intimation about delegation.
      • 9. Restrictions and control imposed on temporary presidents.
      • 1. Short title.
      • 2. Definitions.
      • 3. Licence to be in writing.
      • 4. Specification of period for licence and permission.
      • 5. Suspension or cancellation of licence and permission.
      • 6. Procedure for sending of notice.
      • 1. Short title.
      • 2. Definition.
      • 3. Power of the panchayat to frame byelaw.
      • 4. Publication and deposit of byelaw.
      • 5. Manner of cancellation or alteration of byelaw.
      • 6. Effect of any byelaw.
      • 1. Short title.
      • 2. Claim of arrears of pay, allowance or increments.
      • 3. Payment of arrear claims.
      • 4. Restriction for delegation.
      • 5. Submission of audit.
      • 1. Short title.
      • 2. Definition.
      • 3. Provision and collection of rent and fees for burial and burning grounds.
      • 4. Registration of burial and burning grounds.
      • 5. Conditions for opening of burial and burning ground.
      • 6. Registers to be maintained.
      • 7. Place for burial and burning grounds.
      • 1. Short title.
      • 2. Definitions.
      • 3. Maintenance of accounts and registers.
      • 4. Collection and remittance of taxes.
      • 5. Fees for licence and permission.
      • 6. Income from endowments and trusts.
      • 7. Contributions.
      • 8. Sale proceeds of tools and plants, sweepings, old stores materials.
      • 9. Fees from markets, cartstands, landing or halting places, slaughterhouses, fisheries and ferries.
      • 10. Collection of fees by village panchayat.
      • 11. Income from buildings, lands and other immovable property.
      • 12. Advance collection for services to be rendered.
      • 13. Tax and miscellaneous item collection register.
      • 14. Utilisation of moneys.
      • 15. Refunds of revenue.
      • 16. Sale of usufruct of trees, wind fallen trees, etc.
      • 17. Security for collection of fees.
      • 18 to 20.
      • 21. Seigniorage fees.
      • 22. Devolution grant by the State Government.
      • 23. Devolution grant by the Government of India.
      • 24. Receipt of money.
      • 25. Payment into Cooperative Bank, Regional Rural Bank, Post Office Savings Bank or Nationalised Bank.
      • 26. Application of capital receipts to ordinary expenditure.
      • 27. Supply of collection book.
      • 28. Collection of taxes and other revenues.
      • 29. Issue of receipts.
      • 30. Cash book and subsidiary registers.
      • 31. Payments from village panchayat.
      • 32. Payments by cheque.
      • 33. Drawal of cheques.
      • 34. Maintenance of cheque books.
      • 35. Procedure for claims against the village panchayat hind.
      • 36. Acknowledgments for incurring of money.
      • 37. Sanction of expenditure.
      • 38. Certificate for sanctioning of expenditure.
      • 39. Limitation of claims.
      • 40. Overpayment.
      • 41. Defalcation or loss of moneys or stamps.
      • 42. Loss of property due to other causes.
      • 43. Establishment bills.
      • 44. Increment certificate form.
      • 45. Drawal of pay of officers.
      • 46. Payment due to a deceased officer or servant.
      • 47. Drawal of arrears of pay.
      • 48. Authority to sign and pass pay bills.
      • 49. Date of payment of salaries and allowances.
      • 50. Responsibility of the drawer of a bill.
      • 51. Audit register.
      • 52. Drawal of travelling allowance.
      • 53. Drawal of conveyance allowance.
      • 54. Placing of all bills before the village panchayat.
      • 55. Limited number of accounts.
      • 56. Reconciliation of receipt and expenditure.
      • 57. Placing receipts and expenditure details before the Grama Sabha.
      • 1. Short title.
      • 2. Definition.
      • 3. Recovery of sums due to the village panchayats.
      • 4. Approval of the village panchayat for writeoff the amount due to the village panchayat.
      • 5. Maintenance of Registers.
      • 6. Limit for the executive authority for writingoff.
      • 1. Short title.
      • 2. Exemptions to disqualification on subsisting contract.
      • 1. Short title.
      • 2. Definition.
      • 3. Levy of annual fee.
      • 4. Collection of fees.
      • 5. Nonpayment of fees.
      • 6. Rights of the village panchayat to spend the proceeds of the fee.
      • 7. Accounts to be maintained by the village panchayat.
      • 8. Inspection by the Government officials.
      • 9. Facilities to be provided for any repairs.
      • 1. Short title.
      • 2. Definition.
      • 3. Restriction and conditions relating to transfer.
      • 4. Arrangements for discharge of functions.
      • 5. Power to regulate supply of water, etc.
      • 6. Regulation of turns of irrigation.
      • 7. Alteration in sluices, etc.
      • 8. Watch over bunds.
      • 9. Damage to sluices, weirs, etc.
      • 10. Prohibition of excavation of earth.
      • 11. Power of Government to resume work.
      • 12. Controlling and supervision.
      • 1. Short title.
      • 2. Arrangements by village panchayats.
      • 3. Levy of fee.

Tamil Nadu Panchayats (Action Against Illicit Cutting of Tree) Rules, 2001

Published vide Notification No. G. O. Ms. No. 179, Rural Development (C-4), dated 13th August 2001 - No. SRO-A-49(a)/2001

tn895

Published in Part III - Section 1(a) of the Tamil Nadu Government Gazette Extraordinary, dated the 16th August 2001.

In exercise of the powers conferred by sub-section (1) of section 242, read with clause (f) of sub-section (1) of section 131 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), the Governor of Tamil Nadu hereby makes the following rules: -

1. Short title. - These rules may be called the Tamil Nadu Panchayats (Action against illicit cutting of Tree) Rules, 2001.

2. Reporting of illicit cutting of tree. - The Panchayat Assistant/Rural Welfare Officer, Grade-II shall report every case of illicit cutting of tree standing on road margins and lands belonging to, or vesting with, the village panchayat or in panchayat union council or in district panchayat, as the case may be, to the Executive Authority or the Commissioner or the Secretary, as the case may be. The Executive Authority or the Commissioner or the Secretary, as the case may be, shall, thereupon, send a report based on such reports received from the Panchayat Assistant/Rural Welfare Officer, Grade-II to the Tahsildar. The Executive Authority or the Commissioner or the Secretary, as the case may be, shall, within seven days from the date on which the said report has been sent, inform the Tahsildar of the action taken or proposed to be taken against the person or persons responsible for the illicit cutting. If no communication is received from the Executive Authority or the Commissioner or the Secretary, as the case may be, within seven days from the date of the report received by him, the Tahsildar shall, after ascertaining the factual position, he himself lay the complaint of the said offence before the appropriate Judicial Magistrate. Whenever the Panchayat Assistant/Rural Welfare Officer, Grade-II apprehends an offender in the act of illicit cutting of trees, seize the cut tree trunk and branches and hand over them to the Executive Authority or the Commissioner or the Secretary, as the case may be, or to any person authorised by him for that purpose.

3. Failure of Panchayat Assistant/Rural Welfare Officer Grade-II to report about illicit cutting of tree. - In a case of illicit cutting of tree, in the panchayat area, wherein the Panchayat Assistant/Rural Welfare Officer, Grade-II, fails to report the same and where the Executive Authority or the Commissioner or the Secretary, as the case may be, notices the incident, the Executive Authority or the Commissioner or the Secretary, as the case may be, shall be competent to take action as specified in these rules.

4. Assessment of value of the tree and compounding of offences. - The Executive Authority or the Commissioner or the Secretary, as the case may be, within two days from the receipt of the report of illicit cutting of tree from the Panchayat Assistant/Rural Welfare Officer, Grade-II, shall inspect the site of the offence, satisfy himself about the truth of the report, take measurements of the trunk of the tree in question, conduct enquiries in the vicinity, record statements of any possible witnesses, if available, who might disclose the identity and the name of the offender, if mentioned, in the report of the Panchayat Assistant/ Rural Welfare Officer, Grade-II or revealed from the evidence of the witnesses, the Executive Authority or the Commissioner or the Secretary, as the case may be, shall decide whether to prosecute the offender or to compound the offence as per rule 2 of the Tamil Nadu Panchayats (Composition of Offences) Rules, 2000. In case the cut tree parts are seized by the Panchayat Assistant/Rural Welfare Officer, Grade-II and handed over to the Executive Authority or the Commissioner or the Secretary, as the case may be, and where he decides to compound the offence, the Panchayat Assistant/Rural Welfare Officer, Grade-II, as the case may be, shall assess the value of the tree parts by following the procedure prevailing in the Revenue Department and communicate the same to the Executive Authority or the Commissioner or the Secretary, as the case may be. The Executive Authority or the Commissioner or the Secretary, as the case may be, shall measure the cut tree parts, assess all the value of the tree parts and decide the quantum of penalty byway of compounding fee to be imposed which shall represent the compensation for the offence committed and shall be in terms of number of times the value of tree, which shall not be less than twice the value of the tree assessed, and then pass orders for compounding of the offence. The orders so passed shall be communicated to the offender by means of a written notice, to be served on him in the manner specified in the Annexure, informing him of the offence committed, enquiries made thereon, the decision made requiring the offender to pay the value of the cut tree parts assessed and the amount of the compounding fee imposed. These amounts shall be mentioned separately in the said notice for remittance by the offender within a time to be specified in the notice of the period being not less than fifteen days, or in default, face imminent prosecution. If it is decided to confiscate the seized tree parts, the offender shall not be asked to pay the value of the tree parts seized. So, such a notice shall also indicate whether the seizure of the tree parts involved in the offence will be returned to the offender or will be confiscated.

In case, the offender remits the amount mentioned in the above notice, into the funds of the village panchayat or the panchayat union council or the district panchayat, as the case may be, within the period prescribed, it shall be at the discretion of the administration, either to accept the compounding of the offence or to proceed with the prosecution. The fact of compounding the offence and the payment of amount by the offender shall be reported to the Tahsildar. Where an offender after receiving the notice referred to above, fails to respond to the notice within the period specified thereon or where the Executive Authority or the Commissioner or the Secretary, as the case may be, desires to prosecute the offender instead of adopting the method of compounding the offence, the Executive Authority or the Commissioner or the Secretary, as the case may be, shall lay a complaint with concerned Judicial Magistrate.

5. Filing of complaint with the police. - Where the name of the offender is not mentioned in the report of the Panchayat Assistant/Rural Welfare Officer, Grade-II or could not even be identified during the enquiry conducted by the Executive Authority or the Commissioner or the Secretary, as the case may be, he shall file a complaint with the police having jurisdiction over the place of crime within five days of the date of receipt of report of the Panchayat Assistant/ Rural Welfare Officer, Grade-II, obtain a copy of first information report from the police station and intimate the fact to the Tahsildar.

Annexure

(See rule 4)

Notice for Compounding of Offence for Illicit Cutting of Tree Standing on the Road Margins and Lands Belonging to, or Vesting with, the Village Panchayat or Panchayat Union Council or District Panchayat.

..........village panchayat/panchayat union/district panchayat............ District.

    Post..............

    Pincode...........

To

    Thiru./Tmt./Messrs.

    Village..............

    Post.................

    District.............

Sir,

Whereas, this village panchayat/panchayat union/district panchayat has detected illicit cutting of tree standing on the road margins and lands belonging to, or vesting with, the village panchayat/panchayat union council;

And Whereas the executive authority/the Commissioner or the Secretary has inspected the site where illicit cutting of tree took place and satisfied about the truth of the report of illicit cutting of tree;

And Whereas the executive authority/the Commissioner or the Secretary has come to the conclusion that you have committed the said offence of illicit cutting of tree;

And Whereas, it is decided to compound the offence of the illicit cutting of tree in rule 2 of the Tamil Nadu Panchayats (Composition of Offences) Rules, 2000.

This notice is issued to you that the value of the tree illicitly cut is assessed at Rs......(Rupees.................only) and the said offence is compounded ................... times (not less than two times) of the value of the illicitly cut tree and you are informed that the illicitly cut tree will be confiscated/returned. You are informed to pay totally Rs.............(Rupees.............only) in the office of the undersigned within.............days (not less than fifteen days), failing which action will be taken against you as per the Tamil Nadu Panchayats (Action against Illicit Cutting of Tree) Rules, 2001.

Yours faithfully,
Executive Authority/Commissioner
..........village panchayat/panchayat union council.

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