| [Haryana Act No. 7 of 2006] |
An Act further to amend the Haryana Panchayati Raj Act, 1994
Be it enacted by the Legislature of the State of Haryana in the Fifty-sixth Year of the Republic of India as follows.-
1. Short title.- This Act may be called the Haryana Panchayat Raj (Amendment) Act, 2005.
2. Substitution of section 14 and 15 of Haryana Act 11 of 1994.- For sections 14 and 15 of the Haryana Panchayati Raj Act, 1994, the following sections shall be substituted, namely:-
"14. Appointment of Gram Sachivs.- There shall be a Gram Sachiv for every Gram Panchayat or group of Gram Panchayat, who shall be appointed by Government.
15. Duties of Gram Sachivs.-(1) It shall be the duty of the Gram Sachiv to-
(i) maintain accurate and up-to-date entries in accounts, record and other properly of the Gram Panchayat under the general supervision of the Sarpanch and to assist the Gram Panchayat in the discharge of its duties and functions under this Act or under any other law for the time being in force;
(ii) assist in carrying out the resolutions of the Gram Panchayats and
(iii) perform such other duties as may be prescribed.
(2) A Gram Sachiv, subject to the control of the Sarpanch.
(a) after recording the proceedings, shall append his signatures in the proceeding book;
(b) shall prepare the replies of audit notes and submit the same, to the Block Development and Panchayat Officer after approval of the Gram Sachiv within one month of the receipt of such ??? and
(c) shall sign daily balances in cash book."
3. Saving.- (1) The office of Gram Vikas Sahayak created under the Haryana Panchayati Raj (Amendment) Act, 2003 (Haryana Act 14 of 2003), shall stand abolished and consequently the incumbent of the said officer shall forthwith stand relieved of his duties.
(2) Any action taken by the Gram Sachiv during the enforcement of the Haryana Panchayati Raj (Amendment) Act, 2003 (Haryana Act 14 of 2003), shall be deemed to have been done or taken under the principal Act.
(3) Notwithstanding this amendment anything done or any action taken under the Haryana Panchayati Raj (Amendment) Act, 2003 (Haryana Act 14 of 2003) and the Haryana Panchayat Raj (Amendment) Act, 2004 (Haryana Act 19 of 2004) shall be deemed to have been done or taken under this Act.