Andaman and Nicobar Islands act 001 of 1994 : The Andaman and Nicobar Islands Panchayats Regulation 1994

(b) deeoen or otherwise improve any water-course and othcr property mentioned in clause (c) of sub-seCtion (.r) of section 36; and

(c) cut any hedge or branch ofany tree projecting on any such public road or sneet.

(z) The Gram Panchavat shall also have control of all roads, streets, watsr' wavs.Siidsit and culvert whiib are shuated lvithin its jurisdicrion. not being private

""jrinJ r'i t.r b€ins the pronertv for the time being under the co rol of^the 6oi.ioincnt^ina ntay?o atl ihiligs n'ecessary for rtre impiover,ent, maintetrance and repair thereof and in panicular, may

(a) lay out and make naw roads;^and

(r) construct uew bridges and culverts. Transfar of

30. The Administrator may entrust to the Gram PancbayaJ' the execution, rqy work or

mulnteru""a ;ii€lttii of any worl or the management of any institution on behalfInstitutiotr to of the Government or any local authority;the Grarn

PaochaYrt'

Provided that the funds necessary for the execution, nlaintenance or repair 9f tt tvort oiile'minagement ofthe inititution shall be placed at tbe disposal of the di^"a m Panchayat by ihe Govenlneli or such local auhority'

10

land of

roveDuG, ,*,.1',,i,t]iJ*3".?l;}l{*lii*i.s*ikj1,;gTix;[k:#f{:Hii{i ctc.j the Pauchayat Gram to the entiist rcvsnue' land of arears as ;;o'erable ;;A;ih;;"; underPanchavat Gram a to entrusted are duties or (e) any functions Where "sit"i' ioflectiou Fittnavat iiv'iJ'"iiit-Ci"* (r), Adm)nrstr""t the sub'section determine'maY he as rates ;fu;;;a.iCti

VillagB Panchayata 6ram Regulation' this under made rules the to (r) Sub.lect voluntccr 32. in tberesidins rrales o?aUe"mdred r iorce. notuoteer Village a organise -cl-c-J1'iiitinc may join andtbe foirce arewillingto a'iwho ii-*l4b o, ug., tn" betwesn are cramwho person'suitable a of cimmand thc iiiJi,"der i'riilt"i,r, general for be-utilised force.may voltlrteer vitlage- the. of (z) services The ofout-break flood's' like fire' ;'f ;;;;;*i'v tt ;:"i aflo purpose ward watch and

calamity'natural ot[.t ot iov i".1"*

"pi ofon account damages for liable held bs shall the force (3i of member No sucb of member as i auri"s hit J oooott'ia"?ittjlrs; ,n" in him by act done any force.

ofE:recution shallGrarn a coo$aets. into.by entered agreement or conttact Every $1. -Panchayat theof merr'bers othcr tu o b^y and srgned be frif't'p-tiiir]i'" shall and inwritiog be Sabha' Gram oithe s"at c6n'moit A;'i;;"rd;i "ii'ri"r"dwi*tint

VCHATTER

Accour.rsAND PnoPsnw FINANCB, tru8d Gfam 'shallsame the each.Gram-lat-ha-a1d Fund-for a Gram be shall There 3' {r) Sabha Gram the upon itpoxd igitions OuiiJindoU'f the out ca*ying foi be utitised Resulation' bv this i#ha"vat ;;]il-c;-t

Fund' Gram the part of form and to be credted shall (a) follorving The

n4trlely:-

37;section under imposed fec or tax any of proceeds (a) the

orauthority local or any Govemneilt the by made (b) contributions the

p€rson;

Gram th€ to credited be to court or authority any by (c) ordered sums all

Fund;

invested; is Fund Gram the which in securities from income (d) the

Govern'of thc dues other or revenue land of collection ia the (e) share the

nt€nt;

gifts; or loans of way by received sums (fl all

Gram the of rtanagement the under ' fisheries from derivetl (g) income the

PanchaYat;

Sabha; Cram the of property of any proceeds or from incone (lr) the

by thecollected refuse or dung dirt' dust' of all proceeds (i) sate the

PanchaYat; Gram the of servants

order or special geperq! any by glqal to thg !un{ assigned sums U)

aBd Go4'eramsnt; of the

11

provisions totbe subject shallbe-applied Fund Glam (?) the in amount The mayas custody suct in kept L'e n"gtiitii-ti"tJ'itt"ti this of purposes the foi anC bc Presctibed.

fit'deem may as.!e cotrditions such to nray' subject Administrator The 35'

Gratrts'

rlf"'ly'r"'orrortheimprovemenr :?it"litfff rn:?a*i:"lllgr*ff

tho of or anv placeall fit' he- dcems if may' (r) Adninistrator The 36. ofP.oP€Ihes

tlt-"^iurisdiction iliuatta uii placrd

nature the of "itnil Gramorooerties, the of c.ontrol and ilana!"tenr 'p"tt*o'ilit'J*' tb!under io"tii o" tn" under sabha Gram ihe- dir€ctioD

:*namcly Panchayat, maoageme prop€rtvcottrorald private being not lands' grazing and vacant (a) wast'e sites, Gram

open of Pa!€hayat.

bcds ; iiver- and and streets ; roads (b) Public (except irri$tiontanks ponds' wells' courses' water (c) public chamels, osreservorrs' springs' public tneGbviinmeni)' or *"trot' property) t""d"irJaii'ii. "0"]v 6eine-private tnot aqueducrs fountains. krns, thereto; appeitaining "ijui*ltinh iards und ".. t*ilJ'o't-ii-nJi' any to Pubttc appertainitrg thingsand culv€rts and wo1}s.-11Ee.ts drainaCe drains, sewers, {d oublic worKs;conservancy other and tu.*.lo upp"iiiif,jne

collected or deposited natter' olfensive and rubbish ::l*lt {"t sewase, and".9 cesspools sewers, panchayat ,#;;ffiil;iitioals, trom Gram- rlie bv

and oiher olaces;

apper- or therewith connect€d apparatus posts aud lamp lamps, public !Q

thereto' taining

publicupon held are as portion ibereo-f such or fairs aqd (z) markets All Gram tbe

.Panchayat^and manageo r.teui'uiJii-t'hi'Grarn be "dtiii shall in lant! imposed or livled dues ali r'ito 'no iill"" cre

thefeol.respcct

Pancbayat Cram a Regulation' tbis under made rul€s the to (r) Subject 3?.

whichTar.ae levY-may be. may

iInPGeE.

buildings;of occupiers or owners the on (4) tax I employment; ard callings trades' professions, (b) tax on a (;)atarouvehiclesotlrerthaomechanicallypropelledvehicleskept\trithio Gram; the of liririts the

Gram;the of limits the within cattle of sale on (d) tax a ts:amuseme and entertainments on tax show or (e) a iheatre ta-r; lighting a f)

tax; (g) drainage a

ofworship places of tu"h arrangcmP.|:-1t sanitBry providing for fees {}) its vvithin iurisdiction;meias p g.iniui",-fui"'und festival$; and fairs melas' in goodl 44rk9ts, of sale (i) for fees

12

EXTRAO@INARY INDIA OF GAZETTO TIIE llSEe. the of management the undcr lands grazing in catile of to, t- tto"* Panchayatl Gram

Gram; in the qard crops of and =t watch the providing for fee (/<) ferry' publig of plying for fee (I) licence

.-(,\Thetaxesandfeesreferrodtoinsub.section(l1st1ll-9:]::.?"'"d'asses- prescribed'be ;ay ii"iJ an'iiiiitn manner such ia "t an'd'rcalised sed Apteal acail1sl

tax,of ldvy

i:ty#$[lt"s''l*$""::"*'i'i'l"t'?;ihx,ilEl$,tJ#1"?'ffi ;:,f Suspension

otlevy of 3e.rhcDepusce*ri:lff i::i#::o$"lx'oo'fix:lT; fee. or ta)i lI#;:iHJ'ff i#.'hi".il"#'il'ifJ'"'lliSLsuchsuspension':-Tf ofLease orauctron public by to lease Panchayat markets Gram a for lavful be fee shall such It any rro. if bazirs and etc' il'itets collechon tbe contracr 'i" nrivate "iXii'ilt : r : s@tton under imPosed is Providedthatalesseesha}lgivesecurityfortheduefulfilmentofthecon-

contracr' ot lease the of ditions

otRecoverY

aodtaxes

other

dues'

ils*#',1#g*$.$H[**$$ts;*n-rr-,ssm

io slchserved be (r) shall sub-seotion under ofdemand nottce (z) Every

be may Prescrloeo' nanner'as

(r)rthe,"qr",yry:h;li:1"Tfj"f il*,f.t?i"'J"":."#;:,';il'"ili$

i"oa #'i"l"-i '"""ou''ir XiiljHt*l#tli#'$f.Hs

Accoudts. and receipts its of account

Gram Every 42' t*-'*lT"h -Panchayat prescrtoeo'be may as fordr

""p"oiii*Jio-iu"h Anaual ofestimate 13.(r)pvervqtll*.*iltlf;f, :l"l'iiJ,3,liJ.:i"iq#lllli.| expenditw€. ffi TffiFft"j;T#i{'d::tltJ#'r'S';?'[yT#lebudse'ito'lheP'ncbava'! : (e)IhePanchavatq"llffi ,T'l3tir'J$,S't*fi rel or budg€t tho "-T#t:;",i"TTiii:fl either';Pprove olr?ct' may it as calion be shall (:)' budeet tbe sub'seclion under madc arc modifications Sanriti' {?) Ifanv -tJ Panchalat rire' to itJitiilt;a p""oo such within resutiiiited "j'fi'Jv the by approved is budget the unless incurred be shall (a) expenditure No

Samiti;PanchaYat

the within ro fails gonl:{ Samiti Panchayat the lt-t *P-fon"l if that Providcd approved' been to nive o""*th G p*po*]ttliitigLilii fo"n" presrribed pedod annuallybe audited shall Panchayat Gram of.-evTy accounts (r) The 44.

be may Prescribed'as ,u"il*"n# in

(2)TbeauditshallbecarriedoutbytheAssislantCommjssioncrorsuch

[1'*s"il-xffi

*JtqTai$#"","ss:,t"#$iTlm-lsi:'r"1T;a'l;iff

13

TITE OAZBTTE OF INDIA EXTRAORDI}iARY TPATT rl_ audit, forward copigs of th€ audit rcport to th€ Deputy Commissioner and the Gram^. Panchayat.

. . (3) T[e Deputy Corrmissioner may after oonsidering the report and after making such further enguiry as he nray coirsider nccessary, diiallow airy item which appcars Lo.hrm contrary to law and sutcharge the samc on tbe perso! makitrB or authorising the illegal paymenl, and stali--

. . (a). if such person. is a rnember of the Gram Panchayat, proceed against him'ln the manner spccified in sub-socrrons (z) and (;) of ircii6n 49; and

(6) if sucb person is not a memqkr of the Gram panchayat obtain the explanation of the pers,on .and direct such pcnjon to pay to the C;am panchayat the.amouot surcharged within a spccified period and if the amount is not piid within th€ specitied period, tlre Deputy Conmissioner shall cause jt to be recovered as an affears of land revenue and credit it to the Gran Fund. - {4) 4ny person aggrieved by ao order of the Deputy (ub.sectron.{J} Commissioner uudcr may within thirty days of the date of rhe orrlcr, prefer an appeal to th€ Adrninistrator whose dccisicn on such appeal shall be fiiil.

Adolirlstra- 45. {t) Every Gram Panchayat slrall submit annually to the Assistant

Iron !€poft. Commissioner a report on the Adminjsration of tle Gram Panchayat during thc

pfevlous year.

_ (z) The report shalt be prepared by the Pradhau and after it is approved by

the Gram Panchayat, shall be tbiwarded to rhe Assistant Corrnissio'ner wirh i

copy of th€ resolution of the Oram Pancbavat ihereon,

CHAPTER VI

CoNTp,oL or GRAM PAIicHAyAT Po,rpr to .16. The Deputy Conrmissioner or the Assistaut Commissioncr shall havc call for

polver- Proc€rdings etc.

{a} to call for - _ _(i) any oxtract from the prcceedings of a Gram panchayat cr any book, record, corrcspondence ot documents in the possession oi under con- trol of a Cram Panchayat;

(l'i) an] retum, plau, estimate, statement, account or report for the purpose of irspection or examhation; and

(&) to require a Gram Panchayat to take into consideration-

(i) aoy objection which appears to the Deputy Commissionet or the Assistant Commissicner to exit to the doing of anyihing which is about or is being done by s'rch Gram Panchayat, oi

(li) any informationwhich the Deputy Commissioner or the Assistant Commissioner is able to furnish and whiih appears to the Deputy Com- rnissioner or the Assistant Commjssioncr to-necessitate thc d-oin-g ofa certain thing by the Gram Panchayat"

and to make written reply to thc said Deputy Comrnissioner or the Assistant Conmissiorer as thg case may be*ith.j-n a rCasonable rirne, stating i$ reasons for not desisting flom doing such thlogs.

DefaBh in 47. [t, at ary iime. it appea;s to fte Ass;siant Commissioner that a Gram 0€rfortnanc€ Panclla)at has made wilful and persistent default in the pertbrmanc€ of ofduty anv dutvby imp-osed orr ii by this Regulation.

Gram he may by order in wr:iing, fix a period f6r theperformance Paochay.r*. of ihar duty. If the dut!' is nct p€rfomed within the plriod so fixed, Assistant Commissioner may appoint any person to perform it, anA direct tbai the e)ipenses of tbe performarcc of such duty shall be paid by the defa,:lting Gram Panchayat withio such period as tbe Assistalt Couomissionor may think fit,

14

tion dcing of anything the or Panchalat o'f a 6ram .n" ord.. ii.iittution on ord€r caus-is. Panchayat a of Gram by or un behalf being rionc or is U" oon" iUlui to resolutioo breacn a public to or to tead to the lnoolanre iniurY or inp or is likelv to cause of 'tte the execuiionsuspcnd in writing' bv orrler m:rv, Faocbayat. it-untawri.,t. t,i ;fL\; ;;; proiibit thereoi or the doing

sub-s€ction under (z) order rnakes an Commissioler Assistaut the When

'srrafi]orir,w ofcopy a atrected. thereby Panclnyat Gram to the ith seld li, t;f,

making it.for reasons of the reith statement a ihe order together

Deputy submit to rhe (r) forthwith shall Commissionr:r Assistarrt The -

was made under the otder rn which citctmstrnce; of the a ieport Comniiisioner

giving the Gram to nolice may after Commissioner Deputy ttie i..iioo and tlj or confirmrescind, modify fit, he deems inquiry as iuch making and F*"ttay"t

order. thc

Liability ofpersonally liable forbe Panchayat shall It9. (r) of a Gram member Every mernb€rs property qltrnoncy or any of misapphcation wiite or the loss, fbr loss, 9f LF -other cy lacdltateo or hiis b€cn caused which ir ir water othe has been which to Sabha Parly misappli- to fraud'amounting a matnber as duty neglect'of'liis or wiltul [lJ nisconouct catioo.

fora. reasonable .on.".n.d (.2) giving the t".b", trf after -opporiunity, loss'that the is satisfied Commissioncr thc Assistant co-ntrary cause to tie strowing

is a properry Sabha the Gram of or moncy other any of oi niit"opliiation wuit.

by part orderhis he shall, wilful neglect on or misconduct of Jii""i

a hx€o betbrc Pancbayat pay to the Gram ""nl"oG'tie to such mcmber direct in wrltinp. -Our",

waste or misapplication:such loss. it for to rcimbrirsi required it

""i.ooot irre-technical bonafide or be for made ordo shaU such no Provided that member. of a gularities mistake or

shall recover pajd, Cornmissioner Assistar.t so the (3) is Rot If the amount Fund.the Cram credit it to and revenue arreax of land i t as an app€al subject to an shall be Commissioncr Aisistan{ of the tz) An order 'Deputy order' of the of the date thirty days within made Commissioner'if to tbe Dissolution Panchayat- a Gram rhe Aiiministrator, (r) of in opinion If rhe e). Gram of Panchayat.

pou'ers : orits (c) or abuses exceeds

in persistent alefault the perforn and or makes wiiful imcompetent to is {r) or any Reguletion by lhis perfoniarce it or under imposed on duties of, ihe being in force, or law the time other for

Regulation, orthis (c) under levy taxes leriable fails to tle (/) made Commissioner Assistant order of the disobevs the oersisren v by (a) may, order scitiol 48, the Administrator of iuUsection undei Published Panchayat. Gram dissolve the in Ofrcial Gayette the

giving (r) pass€d to the (:) without shall be sub-section order under No explanation. render an to opponunity a leasonable Fanchayat Grarl

(t) followingsub-section the is dissolved under Panchayat If a Gram . G) namelY : shall ensue, consequence

specified date from the (a) shall, Cram Panchayat of the all the members be members; in cease to the ordet.

periodthe (b\ powers Panchayat shall during duties of the Gram and all performed such by be exercised and Panchavat, the Gram diisoiutidn of of in this behalf;persor$, by the' Administrator person ted or appoi

15

TIIE GAZE-TTE OF INDIA Sfi'RAORDINAhY lPesr II*

(c) thc Nyaya Panchay'at for tlie Graur shall be deemed to have been dis:

solved and all thc members of the Nyaya Panchayat shall vacatc ofrce as from ruch date.

(4) An election to constitute a Gram Pan.'irayat shall be completed befots tlrc eqriry of a period of six morths from the date of its dissolution. Disputes

botween 51, If any disputc arises betwcen two or nore Gram Panchayats, it shall Cram be rcferred to the Dcputy Con:missioner and the decision ofthe Deputy Commis- Panchayats.

sioner thereon shall be final. Administra' 52. Tle Administrator or the Deputy Commissioner may call for and exa- trator ot

mine the rccord of the procedings of any oficer or Gram Panchayat for the Deputy

purpose Commis- of satisfying him**lf as 10 the l€gality or propcriety of any order passed sroner may and m;ry revise or rnodily the order rs he may deem fit. call for

progeediqgs.

CHAPTER YII

I'iVAYA PANCHAYAT Constitu-

53, {r) There shall be for erery Gram a Nyaya Panchayat which shall con- tution of Nyaya sist of five persons to be electcd by the members of the Gram Panchayat from Panchayat. amongst temselves,

(z) Three menrbers of the Nyaya Panchayat shall form th€ quorum for a meeting.

Oath of

54. Every member of a Nyaya Panchayct sha , belore entering upon his o$.r-e,

dutics. take thc oath of omce irr the form set out in the First Schedule hefore thc Assistanl Comrnissioncr,

€i€ctioq ('i 55. Every Nyaya Panchayat shall eiect from amongst its members a Sarpanch Sarpanch and an Up-sarpanch who are able to read and write Hindi orany ofthe aad Up language in use in the Gram for which th, Nyaya Paochayat has been consti- sarpanch.

toted. Term of

56. Thc term of office of every membcr of a Nyaya Panchayat shall be co- oftce.

temrinous with the term of the Gram Panchayat :

Provided that the Sarpanch and the up-sarpanch shbll continue in ofice until they are relievcd by thcir resp€ctive successors, Judicat

57. The Secretary of the Gram Pnnchayat shall be ex-officio Judicjal clert of Clerk.

the Nyaya Panchay;it for the purposes of recording its proceedings and decisions and perfcrming such other duties as nay be prescribed.

Seai of

58, Every Nyaya Panchayat sirall have a sea! bearing its name, thc lrams Nyaya

Panchayat. of the Tebsil aud the District in which it is constituted, and all its decrees, orderprcreedings and proc€sses shall bear the seal of the Nyaya Panchayat. Rcsigm-

tion of 59. The Sar.nEnch and the up-sarpanch or a memher of a Nyaya Panchayat

. member, ,'nay resign his office by giving a notice in writing under his hand to the Assistant Commissioner and his off&ce shall thereupon become vacant.

Rentu.val

- , .60. -(r) lhe leputy Conrmissioner may,. after giving him an opportunity of mem- of being heard afld for reasons to be recorded remov€ any member of a Nyaia ber from

Panchayat if in his opionion, such member has been guilty ol misconduct in the Nayaya dischargc of his du(ies.

Fancha.

yat. (z) Any person aggrieved by an order of the Deputy Commissioner under subsection (r) may, $'ithin thirty da-vs of the datc of the order, appeal to the Administrator whose decision tlt*eon shall be firral.

16

CHAPTER YIII

.

POPBRS O! NYAYA PANCIIAY.i\T

61 A Nvava Panchayat tnay exercise such of ihe powers- mautioned in

Powers r."tioi-ol anci ijiu. iii-Aittioittiutor mav,^by gencrat oi special order, specify'^of NyayaPatrchayat. 63, Subiect to the provisions of section 62, a Nyaya Pauchayat may^takePowers of cognizance of all or any of tue follwing suits naately^: -

NyayaPancha-

(c) suits for money due or contract not aflecting any interest in iuunovable yar [o propetty; ^take

cogni-

(b) suits for recovery of movable propetty ot for the value tlereof;

zance of suits.

(c) suits for compens'tion for wrongfully taking injuring molable pro- perty;

(r/) suits for damages caused to standing crops by eattle tresspass; Where the amount of value of the clairn does not exceed Rs' l00i-' 64, A Nyaya Panchayat shall not have jurisdiction to try ary suit :-

Suits uottriable

(a) On a balance of partnership account; ^by Nyaya Pancha-

(6) for a share or part of s share under any intestacy or for a legaey or ^yat. part bt' a legacY under a will;

(c) bv or asainst the Government or any local authority ol an officer or ."*"ni #ttt Ciu.iorn*nt o1 a membsr, offiier^or servaut^of a local authority in his olEcial oapacity;

(d) by or against a minor or a person^of unsouad mind'

65. Subject to the provisions of section 62, a Nyays Panchsyat- may take Offences cosniza;; aid^rry atl oi any of the ofhnces speci6ed in tho Third Sehedule

cognizable i;fi;ding abetmenf of, and attenpts to commit, such offences' by Nyaya PanchayaL

66. No Nyaya Parchayat shall take congizance of any criminal case agains! c€rtam 4 pefson where such person-

offences not to be

(a) has been previously convicted of an offence punishable with imprison'

tried by meni of either descriptioi for a tern of 3 years or upwards; a Nyaya Paacha-

(b) has bsen previously fined for theft by any Nyaya Panehayat';^yaL

(c) has been bound ovet to be of good behaviour under section 109 or secti;n 110 of tbe Code of Criminal Procedure. i973' (/) has been previouslv convicted un'let the Putlic Gambling^ Act,.-l-867- or thEintlaman a'od Ni"o5'ar Islands Gambling Regulatio!, 1951 (II of l95l).

{e) is a public servant.

67, (z) No Nyaya Panchayat shall try any suit or.issue in respect of^anyRes-Judi- -ottri wn'iiir ls pedalits^ror decision il or has tteen heard and decided by,. a court Cgte.,and ii"ir-rp"i# j*:itaictio-n in a former civil suit bstwe€s the sam€ p4!ty or btw€en

po3amg pa*ies under whom they or any of them claio'

surls.

17

(z) Where an accused person has been tried fot any ofence, no Nyaya P&nchayat sh4l take cognizance of such offelce oi on the same facts of any other oflence of which ihe accused might have been charged or convicted. Effect of

_ decision. -68. The decision ofa Nyaya Panchayat on rhe quesrion of title, legal charfcter., .contract or obligalion shall not bind the pariiei except in. rc:pect of ihe sult ln whlcn such malter rs declded.

Maximum 69. (r) The maximum penalties which mav he inrposed bv a Nvava peDalties. Pancbayat ind tbe offcoces for which they may he imposed shall be ai specifrid'in the fourth Schedule.

(z) No sentence of imprisonment, whetlier substantivc or. in default of payment of fine, shall be imposed by a Nayaya Panchayar. Youthful ^70. Instead. of passing any sentenc€, a Nyava Panchayat may discharge of.bni:rs.

after due ridmonition, a youthful offender who ir the opinibn of such Nyaya Pancheyat, is, at the iime 6f conviction for the offence, under the age of siit6n years.

Compen- 7I. In inflicting any fine under section 69, a Nyaya Panchayar may direct tbat sat,on to

rhewhole or any pcrtion ofthe tims recovered shall [^- applied- complain-

ants. (a) to*'ards defraying the expenses properly incurred in the case by the complaint, cr

(d) in giving compensation to a perscn for any material loss or damage caused to him by reason of the cornmission of the offencc. Compen- 72 LNyaya Panchayat may, if it is satisficd afrer enquiry that a case sation to brought before it, is false, frivolous or vexatious, order the complainant to accused. pay the accused zuch compensation not exceeding rupees fifty as itthinks fit. Security 73.

(r) Whenever the Sarpanch has reas{-.n, to apprehend thai any person for rvithin the jurisdiction of keep- the Nyaya Panchayat is likely to comnit a breach of lnC^thethe peace of disturb public tranquility; he may, by order in writing, require such . person to show peace. causewhy he should not be ordered to execuie a bond withor withodt suteties iot an auount not exceeding ruDees otle hundred for keeping the pdace for a period not exceeding 15 ctafr. The Sarpanch shall, after

issue of such notice, refer the matter to the Nyaya Panchayat.

(?) If the Nyaya Panchayat is satislied lh3t it is necessary for keeping

the peace thal the person in respcct ofwhom tlie notice has bcen issued should

execute a bond with or v.'ithout surelies, the Nyaya Panchayat shall make an

order accordingly;

Provided that when the peison in r.spect ol' whom the enquiry is madg

is a minor. the bond shall be executed by his sureties.

(-?) ifthc i.{y_aya Panchayat is satisfied that it is ot nec€ssary for keeping

the perce that such person should execute a bond the Nyaya Pancha:yat shall make

an crder accordingly and sha.ll discherge him.

(+) Nothing contained in this section shall afect the po$'ers of a tvlagis-

trate to take security for kecping the peacc under section l0? of the Code of

Criminal Prorcedure, 1973.

Contempt 74. (/) if any person inteationally offers any insult io a Nyaya Panchayat

of Nyaya or any member thereof, while it is sitting in any stage of a judicial proceeding

Panchayal. in its or his view or prcsence or refuses to take oath duly admiuistered

.^or sign a statemcnt made by the said person when legally required to do

so, the Nyarja Panchayat may, at any tirne before rising on the same,

take cognizance of the offence and sentence the offender to a fine noi

exceeding ten rupees.

18

TIIE GAZfTTE OF INDIA EXTRAOSDINANY l9

(e) The fine imposed shatl be deemed to- be a fine imposed in a casc.

TJ. (.r) No member of a Nyaya Panchayat who is a party to or C€Itaia has any i stest in, any suit or case shau sit on the Nyaya Pancbayat pef,sons wlille it

is trying such suit or case.

not to s^"lt

(e) Any dispute as to ..tl'hether a menber is party to, or interestsd on Nyaya in, a suit or case shall, on h \a'ritten application by a patty to such suit

Paacha- or case, be referred to the^yat.Assistant Commissioner for decision, the deci- sion of the Assistant Comrissioner. thereon shall be final,

76. G) If any member of a Nyaya Panchayat is ab-sent from any Absenca hearing the remaining members may, notwithstanding

anything contained in of mem- this Regulation, try the suit or case, provided. that at least thres mem-

ber af Defs are ofeseft. hearings. {2) No trial so aforesaid shall be invalid by reascn. merely that all the members lvere o! present at a:ry hearing or that some of the members were not present at all the hearings, of suoh trial,

77. Save as otir:rwise prcvided in this Regulation, the Administrator

Conduct rnay make rules rd rcgulate- of busi ness of

(a) the co-nduct and distribution of business in and proceedings before Nyaya a Ni'3ye Panchayat;

Pzncba-

(r) the times and places ofsittings of yat.a Nyaya Fanchayat; and

(c) atry other matter which in the opinion of the Adninistrator is necessary lbr the prcper and elicieni conduct of proceedings before a Nyaya Panahayat. CHAPTER Ix

PRoCEDTTRE IN aAsrs AND sulTs

78. (r) Any psrson who wishes to institute a suit or a case before a Nvava

Suirs and Panchayat shall make an application orally or in writing to the Sarpancb oi, in

cases his abscnce, to such other member of th= Nyaya Panchayat rs the Sarpanch may bow ins- have appoinled for the purpose and shall at the sarne time pay the pres;riH feei..

tiruted,

(2) Where the suit or case is instituted orauy, the Sarpanch or other meh$r- shall witholt dsl4y rccord the sL,h-stance of the application in the prescribed register and obtain sigratur€ or thumb impressio.a of the dpplicant &ereon. 79, {d Every sdt institut€d before a Nyaya Panchayat shall include the whole of^the claim which thc plaintifr if entitl€d to make in respect of tle matter Suits toin dilpqte, bul he may reiinquish any portion of his includeclaim in order to being any suit viithin the jurisdiction of the Nyaya Panchayat.

the wholeclaim"

(2) U a plainiitr omits to sue in respect of or relinquishes any portion of his claim he shall not aflerwa(ds sue in respect of the pofiion so omitted or relinquished.

80. No suit shall be entbrtained by a Nyaya Panchayat after the expitation of

Limita- on6 year from the iimelvhen the rlglt to sue first ac0rued. tions .^81, Every case o-r suit instituted shall be brought before the Nayaya panchayat Complai at its next sitting and the complaioant or the piailltiff as the cesij may be. nant or shall, at the time of making the application, be informed of ttre time and ptacq fixed ^p aintiff for such sittirg and directEC to attend at that tirne and place. to attend next sitting

of Nyaya

Panchayat.

82. The Nya.va Panchayat after heariBg the appl:cation shall cause a written Summons suflrmons in the prescribed form to be served on the acr'used or defendant, as the

to be case may bc requiring hirn to attend aod produce his evidence at such time and

issued to time and place as may be stat€d in the summons and shall, at the same time dircct the complainatrt or plaintiff to atte!1d and produc€ 'accusedhis evidence at such time and

or defen- place :

dant.

19

II-lP,ur panohayat hovid€d that the may, after hearing _ the appl.ication and examining the-compldlant.or plaiutr_tr, the relrse to rssue a summon ;i;;; ii;;;ilTplairt or suit, if it is satiafied thit ""d the case or suit is iiivoioui,-u"rut,ou, or untrue. Summons

ruay, if it considers the ev)denc€ of, cr r.he proquqlon ro wit- oocument ot ^"^r,,9j^!ll$^Ifry.tbTv-+ a"nyy "pt€ rson necess-ary in a case ot suit, issue summonsne$as. to suchper;on requiring hi;io atdnd oit" 6i ."-i* rie J.oo"J. ofsuch irocucrion do.ument person and such gomply be b,ouid shall to with ttie Olieciions con_ taiaed in sunrons. ths

(2) A Ny.aya Panchayat may refuse to. summon a witness or to enforce asummon already issued againsl a, witness where in its opinion the-aite;46;i the witness cannot be procured wjthout g.n amount of deliy, ixpense or inconven- ---' '' rence which in the circumstances would be unreasonable. Service

(1) t4, Every summons shall be,in duplicate, signed _ _ by presiding the of member jn of thc Nyaya PanChayat and be served the manneiprescrjbed.sutrlmoDs Iflhe ddendant or accused is at the time ofthe issue ofsummons , outsid.e ^(2) the Gram, the sumlrons may be forwarded g by the NyuyiFun"t ayat tn" erririrntComnrissioner who shall caise the sommons'to be slried as ii-it'were a summons from his own counl Pl€adffs,

(l) pleader 85. No or vakil'or adlocate shali permitted be to appear etc. onex- behalf party of any pin"lr'ivut,to any case or suit *foii tne'Nyiy" cluded from Provided that anv Daltv to_ any sueh case suit or may permitted. be appear- onreasonable cause being iuownro *e. rdNdi;'pio"nryut ro &n@. |ilisia"tio;;f any relation. servant deDends t. or liiend who is not, "rpryand w:ho has previouili,ndt pleader a or'vakil or an advocate ro appear in li.u ;u;Il ;i ;;;tv:'

(2) When a relation servant dependant friend or appears in iieu of a party, he shatl be f'.rrnished party by such *ith u nitriii *" .*r*twbich to hc is empowerid to ait. "irli,o'.iti,-a.in,og Adlourn-

A Nyaya. Panchayat may, from time to time, adjourn the hearing ^" - -,86. merlt.

ot aoy case suit: or Provided rhat such adiournm-ent is, in iis opinion, unavoidable or necessary just for a and equitable decision or trre case or surt- Disposal (l) of

87. If the comolainant or fails to appear after having been -plaintiff gasrs informed and

of rhe time ani otace fixed^for puniluy-ut ttre nc"i;nt,;[*y# rItoibear suits and decide in

the case 5r suir rn nrs absence. a@nce

partyol ,h,(*.*.1{Kv?,,f t?::"?if ?i,nilH:"*iT #??:ti5,'*i:"i?i."d:concerned,

"f mamer herein before prescribed:

Provided that no sentence panchayat by a- Nyaya nassed on ary \ !111!t arcused unless he has apoeared either in'person ;r by ;'r_;p;;estuii"", - *foii,the Nyaya Panchayat and the suDsrance ot hrs statement has been recorded in theprescribed regisier.

(3) lf after fhe service of su.rnmons upon him, an.accused . . l.ails to appear.'rtre either in or by a repres€ntative, the'Nya;,a i"".f,-uvui,iuv _p--rson apply iti Sessions Judge-who sha[ compeu the accused-to per.o,i appear in oi'Uv his..-presentative before the Nyaya-panchayat as if he iire u C,lurt iryng tn" cus". (a) an person accused has,, sub-section under (3), . $1ere been comoelted arnear before pa"iliy"i a. Nyaya Pahchayat, t[e Nyaya ,trri?"rt#i;ii'i&;19 hrs statement and rhereafter hiq attetrdance ai tlic heariog of ths case shalr not be compulsory.

q) {-:oll!pro-

Where it provided. is to its sarisfaction tbat . a suit has been '" iniiorni.;-;;':"ir6.cri,;;; -.88. adiusted wholy or in mise bv anv of barr lawful ugr""rnent, ;ilNyaya Panchayat suits shail and orier such agieement, compiomise oi ruiirtu"tion il'tirecorded and shalr pass a decree in conqrromis.

iccordanie ittiiewitlr-,"- rai'as it relates tothe suit-ing of ca$et.

20

A Nyaya Crimjnal of code the under compoundable is oflence tle that Provided 1973. Procedure,

suitthe Dassed' Death has been oldecree a before dies a suit party ro any When 89" and the partier,se of'action ca saffe the on brought be may sut fresh a but shall abate the in computing be ercluded p"noi-tg shall ilii suit the iliiiii*i*i"J-*hich suit'fresh the for oftititution iiiiod

&cisioafacts the €scertain Panchayat-to a Nyaya duty.ol be thc (r) shall It 90. pre- otr tacls with the p"l"* .ose'oi*uir or tn" f*',;*l3i"ni['ffi#r,":ordarce aScer- tland 'l Regulation this cision of Iaiicd. procedure sbali or evideuce to. relating law in any (z) contaioed Norbing inquiry'such hold to Panchayat xiov" poi'Jt. 3e urr..t't'# ^

orpass order such nray Pancha)at Nyaya a inquiry' such (?) holding After -opioio,'' shalldecree or order such ani in-a'equitaule t""ti iuit ;nli, *ui a."r."'i', therefor'reasons the bf statemeut a biief rbcord ond nooioc ii"i"-ih"

Decision the opidonin accordancewith he shall Panchayat Nyaya of decision The 91. by Majorirypersonthe divided' are equally mcmbers lf thl mernbers sucll of tne maioriiv

vole' "f or casting seccnd a havc tt;ti ii*jii;i

its discretion' io Parchaya! Intdesta. Nyaya mbn€y, for suits (r) In 92' PlI- percent six exceeding rat€-not at a i|tstal- decieed' and sirm the on interest of di;ect-plyment fees payment of any and of dato ihe uniil decree ments. the of date tle ]i"t" #t'-r"["i".

be mai wnicn PrescrjtEd'

inmoney pa}'rre[t sum of lhe decrces Panchayat Nyala a When ':f {2) or with intcresl without inlerest inrtalnrents. paiJ by Ue ii iilouy'ilr".irt ,rit. "lt ratc'above the not cxceeding Nyaya

shatrl (2)' Fanchayat Nyaya a sub'saction in provided as (t) Except Panehayat 93. passed it'by or order decree any aller or revtse cancel' power to lonor havc not

revise or

alt€r ils Tr{iil*iii*'i!1f:'ili,*"fff x$;Hl'Jffi d€cisiod. ex- in which an or default for dismissed been fial wnt"o su't any ",",!?",:?fJ,,liiii:ii?"fi restore writins

dcfendant' the against parsed il;'b"en ;;;i;?;;;;

No appeal parties on his own motionor oJ tle by.any made application (t) an On 94. and may for agairstin case csll ses"sions the and pistrici-juage in i^suit .Judge- _a tte qrdgele€ Panchayat' Nyaya by such lreld proceedings or *"d'ta ilt. Jiu*li" order of dec- that the Judse NYaYaS^ossions or the Judge. District to the shalt appear it If {2) or reversed. cancelied Panchayat bi modifieo, ," .;[a'i;;ir;;id proceedings or order ree but revision fit'deern maY he as ordci iuch ;;;;;-G lits. parties sub- under of the by any appiication an p.rlod filling for rfr ltl" or order'de';ree the of thtdate fiom days inltry G .l" sectio; il)

Reference suit or.case that, any Panchayat Nyava arq (r) When 95. i: Si Nyaya "iilt:l bybe to that-i.t @by gught importance or intiicacy nature' such is' of it, before Panchayat -tried to District K1i"qil'f'fi il?'i;"atlil3:"H,.ry*'Ar":m,"*'.Td"'ffi it!'ffliidi os Segsions Disiric!case to the suit or the the an&refer stay ii ,r,"ri L"i"niii, _proceediirgs Judge. orders' be' for mey judee case as tbe Judge' Sessions tUe ot (s)If1-heDi;trictJuclgcorthesessionsJudgeisofoplnionthatasuitor

by not to be tried the ir ought thar imponance or int.i"uiy rl",if *"ii'"rt,ii". ""." a-punishmentto ought a case in the-accused -rec€ive ia;;;rt-;;-that ifi;;; Panchayat issuch Nyay.a. which tbai than. severe more or from ;;'r"'.;"i i; kidd plaintiff or cr:m-directing- the pass orders shall ltdge tu.t- io'iniri"i. H,J!.wil'; take mav be comPetent to case as the court crimiial or civil ihe ;i;il;;';; case' or suit such of iossizance

21

suit the that is cf opinion Judge Sessions or the Judge Dis,tricr the If 0) be tried to ought that.it i-portandt ;r tnl;ctt nature, such not of or case is -by diffe- punishment Io not eaie ougui it" ,i,i'i,i-ri,:iJiiil-ii I'c',i,ii,,l'i 'eceive€ is_ empoweredPanchai,at Nyayo wnicl:.ucn t-itui tn"o severe from. kind fent in whichPanchaval Nvava oi tie ot case suit iirt t"t*n- i-hii ioig" i;fr;.i: ilti disposal. for made the reference

in anysurtJudge the District or case in any (r) Judgc Sessions Sessiods The 96. Pan- a Nvava proceedings-or artv *fiti1e, fudge aad

;J;"i'ii';;'ii"ii".ii'i n uy .$"st' Panchayat' Nyaya pasied by the a&rce ordEi o"y or District s{age chayat at any "un.", Judge may

sub-sec{on District by the bqn.pqt$tl has (?) order quash p!o-

an Wben same tbc "Judge-s-ut''int dfeor r a fresh- plaiirtiff institute rrai .ult rtt" uny ceedings.

i,i'i"t#.i-if trf, tbe before suit of.th€ instiiution the oi aut" p€rlod rtot"it'i the and civil coun. the in computing be excluded shall ord"r of-iuctr aut" itt" i,{;;;F;;;i;.v;tiJ suit' ftesh the for limiiatioo o,i.io,t "t

sub'section Sjttl?i: passed.bv been has orr.lcr (3) an When !!: l-9g^under be may offence same tLe of io".tttptct. ptn"ititingi- (1)'in crse. any of rcsprct Jurtsolct{on' hrvlrg Magisltate a of court in.srirutcC in the

thi'Sessig-1-luqqt-1t]d:: a or Judge District bv.a passcd order Every 97. otFinality or revlew'revision to appcal subject not shirll and be ,5nei negulliion-s,"taii ardord€N decrees.

to all'proceed-regard in. Regulation of this provisions the tn Subiect 93. have shall Proceduro

Judee the Disrrict ir'd Judge sitiiorrs ttt"- inr, .t,ii"r",#-tlgrr:.iio"l pro- and have in respectively 3s they proce?ur* sime ow_tni io pou,ers ancl s.rme thi., courts of decrees ceeditrgs orders with in cohlecticn p.o",,oto!' to in l'eaard follow the

jurisdiction'belore o-rdinarv thcir in em tt i6-- iiijJiiiilit" District Judge.

any of cognizance' take shall coxrt no. provided, otherwise as Save 99' Regu- this under Panchalat the.Nyaya colnizable'by of *uit Bar anij JnGtiio off.nJ"'u, writingin passed-an order llas Judgp Uiiti& to"t ot Sessions the iurisdictio8 lation uulcss ol couts. 96. or 95 section under

Pan'a Nyaya or €xpired Panchayat.has Nyaya- a of torm the Where 100. etc,Suits, Ju-s€cuon utrder dissolved beeB have to decmed is chavat peadiDg at

ofoxpiry date the on Panchayat Nyaya the before pending suits (a) aDd all cases term of

cisiotution ;;pl;-;; ,;:i. dissolirdon 'haii-"r oi Nyaya

it denovo'by heard be is constituted' Panchayat (i) Nyaya new if a Panc^baya ,

ot sub- under been to.have deemed be (ii) cases, in other (2) 'quashed sub- or provisions of iG io- (i) iiti"tloo secd;# 'sub'sectign thereto'shall apply sectior ""0 of tdat be, may case ai the ili; {5 orfine of tl: applications and proceedings (b) all Fndrng i:*uot shall -for in suits oJders ofdecrees.or execuiibn fre ior or in cas€s, con:Densation orcase the to.try having.jurisdiction. co".t to*pircoi ttre t" ili*tiiiri"ir"c cassas if the or application proeeeii-ngs ine aiJwitn ;hau ;ti.;;';.i;i heard andbeen had arose apptlcati-ons or' prilceiings ";il lre which of out or suit court'such the bY decided

a Nyaya debtor' decre+holder,"t a of application If on 101. i{gi^t:lt- whollvadiusted or SatisfactioB satisfied b€cn has decree the that pan"r,'a"vat noos oii", register'prescribed the in adjust- r*t or "oii,itC run.nuvui'tfr"rr1"ii'iJit" part, Nyayr the in or

ment of

deq€e to

thedeccee of a date the from morth otre be recarded. period of (r) a after If' 102. horderdecree i1111.the ilu;note.9J uil*ia ,i * ilr;ti;i"A EaecutioD

a"#?!Ldii rorPanchavat Nvava to the applv decree' of the aui" through tho

il;i,;iff;;".-v1;11-trtt ,Assbtart

execuuon. cmsiJ-

sioler,

22

(a) if rhe decree is fcr money, proceed - reeover to it as if it were - an arrcar - of land revenue^ cr

(6) if tJre.decree is for any specified movable propeny. cause rhe decree to be wcie execurco as lr lt a decree of'a civil court and in so acting he may exercisc pcwers all the of a civil r:ourt.

103. If tlrc emount of fine or compensation under this Rcgulation is not )de M cfpaid,.the Nyaya fully Panchayat shall certify accordingly to ihe asSiraor Coro*is_ r€co!.'efy, ol such cirtrficate,. the llne Assistant otComrnissioner proceed to ll9!:.t -"1._9i"t":erpr rt as rl rt eomoellsl- recovgr were an arrear of land revenue and shall rernii the irr,ount *o tion. rocoveied to the Nyaya Panchayat. 104, As soon as the amount of fine or competsation referred to in section panchayat, Com t:r r-103 realijed is by the Nyaya the amouni so reaGd itralt t" ente;a l; tion when tne DrescflDec reulster.

realised to

be re:JrdcC. pancha)at lO5, gl,grj NVuyq s-hall sub.nir its annual report to the Adninis- Subrnissi)n rralor rn sucn lorm and h,tfore such datc prescribed,as tiray bc a,nnual of

report.

*^,.:rHru,f,,,

106. The Administrator sirail by notification in the Official Conitit Gazette u- consti- for tute the blocks in iiie Union t,]ffi,tory ti, r olto which p;;h_rtLis Regulation applies P3ir:hly3t avat the intermediate to lcvel be called ?anchayat Samitis-. Samitie,

(r) Every Panchayai Samiti shall cousist of such number of seats . . l0Z, . as

Compori- the Ad;rri,ristretor may bi notifcation detern)ind. liotr of Panchavat 'fhe panchayat (d in rhe Sarniti shall be filled pcrson Samitis. by _ _sects chosen bvdirecr from erecrion rhc te*irorial consrituencies in such mariei ltii ii,"'r",i6pbpulation bet*e'en iiothe €ach of constituency and the r,untui, J sat, afioit"o '-practicable it shall so far as pancb;t'at be the same thioughout the samiti area. following pe$oos Tqe shall (f) also be panchayat represented in the . ^ :-Sami namely

tlpradhans^of (c) proportion.of a panchayat the rhe Gram pancha_ in the ^ yat. 10 determined samiti be b_1' order of thc Administrator a'nd tty rotaticn for

ilperiod prescribed such as nray be :

llpiovided pradi-.ans that while nominering.-thc by rotation. the Adminis-shall trator eosure that as far as.posjible. ail rhe,pradtians iri riir,*inlJi,p:ii.r-panchayat tlniry of being representcd in the Samiti ar leaii ?nce Ourii! iisduration: aad

(r) parliament thc Membef of the House of representing . the Unionrcrrrrory, who shall have the righi to vote p:inchayat in the meeiirgs of the Samiti. sub-scctions (s)-_ (6), (7) (8) and of rechon r I shall . !4. I\: ?1""1:l9llaof ^- ia:f tnar-.De. as appiy to tbe.pancirayat sa-miti as they apptv 1o to a Gra ;;dr6m Panchay.r,. subject to. the modi$cation th?t for panchaval:,the worAs "-,*'tvherever occur, words they the "Panchayat Samiti,, had t"ao ,u&titut"a. p.anchayat I08. Every Samiti.shall, by the name notified _ ir rhe Official Incofpor&" Gazette under saction 106'be a body corpoiate .""""iriJo rrrperual tiotr of io?.traying 'an.i common seal a ard shall, subjecr.to such restriciioni Panchayat co"ctioni-lnpoiiii by undcr or this Regulation or Samitis. under any other law f"r the til;;;i;; r i;T;;;pow.ef iuve to.acquire, told, administer and transfer propeny, bottr mdvaUte an,iimmovable and to eoter i'to contract and shall, Uy thi; silA #;;;"e o, t. i,iJal

23

[P^xr n- Petsons

109. (r) Every member of the Gram Sabhas constituting the Panchayat oualified to

Samiti shall. unless disqualified under this Re8ulation ot any other law for votc and thebe elected. time being in force, be qualified to vote at an election to the Panchayat Samiti. (:) Every rnember of the Gram Sabhas constituting the Pancbayat Samiti shall'unless disqualified under this Regulation or any other law for the^time being in force. be qualified to be elected to rhe Panchayat Samiti. Disquali6-

110. No person shall be a member of a Panchayat Samiti or continue as catroll.

such if he-

(a) has failed to pay any tax, fee or other sum due to the Gram Panchayat or Panchavat Samiti or Zilla Parishad withio three months from the date on or before yrhich such tar, fee or oltrer^sum is rcquircd to be paid, or

(l) holds any salaried ofrce or place of profit under the Grem Sabha or Gram Panchayai or Panchayat Samiti or Pradesh Panchayat, or

(c) has directly or indirectly any share or l lonebry intetest in any $'ork done by or to the Panchayati Samiti or in any conkact or employment with or under or by or on behalf of the Panchayat Samiti or

(d) is a servant of the Govemment or any municipality, or

(e) has becn dismissed from service of tle Governtr€ot or a municipality for misconduct, or

(f) has been ordered to give security for good bebaviour under section 109, i i0 of the Code of Criminal Procedure' 1973, or

(e) has been convicted by a uiminal court of any offence involving vio- lenceir moral turpitude^and sentenced to imprisonmeui for not less than three months and a period ol five years have not elapsed since, his release after unilergoing such imPrisonment.

(i) has not attained the age of 21 years, or

(i) is of an unsound mind and has beea so declared by a competent Court. or

(i) has been dedared by a competeft court to be an insolvent or has been disqublified und.er any law relating to elections for the time being in force by a competent court for adopting a corrup! practice or for commission of aa election offence for the period of such disqualification, or (fr) subject to clause (&) is so disqualifed by or under any law for ths tins beihg in force for tle purposes of election of the Houss of the ?eople. Decisio!^on111, If any question arises whether a person has become subject to any ouesuo0s^asdisoualificetion referred to in section 4, section 7 or sectioa 110 it shall bs r€fened ti disquali-

to ihe Chief Secetary for decision and his decision thsreon shall be final :

fcation.

Proviclecl that before giving any decision on any such questioo the Chief See- rctary shall.obtain the opinion,of the Election Comraission and shall act according 10 such oplruon.

Eleclion of 112" (r\ On the constitution of a Panchayat Samiti for the fiISt time uoder Pramukh this Regulation or on the expiry of the term of a Panchayat Sarniti or on its re- aod Up. constitution, a meetiog shaU be callod on a date fixed by the Deputy Commissioner Pramukh.

for the election of the ltamukh and tho Uppramukh by and a from amongst the eteoted m€mbers of the Paochayat Samiti.

(a) The Deputy Commissioner shall preside at such meeting but not have the right to vote.

(3) No business othet than the elertioir of the Pramukh and Uppra- mukh shall be tfansact€d at sucii meetio8.

24

the Deputy Administrator, ofthe order general or special any - to Subject G) reserve-shall Commissioner

for theSamitis Panchayat in the Pramukhs (a) of of offices oumber the proportionsamc be. the as may nearly bear, as shall which frio"s Sctreitilea as thl.n-onulq-Fanchayat Samitis thc in ofices such of number i.i"f io tfr" which this to UnioD-telritory of the area in the Tribes s"n"aoled iioi of-ift"

such population of aiea tot:al to the ;bears applies Regulation

is Paramukh of numbor of oflices the total of (6) one-third less than not

: for womel Samitis Panchayat tbe

shal be allottedsub-section under this reserved offices the that Provided

such in Samitis Patrchayat differertt rotation !o by Commission b" tG

"teciioo be as mav orescribed.manner Ex€cutivcaoC' Regulation under. this Samiti powers Panchayat the of executive The 11.3. power of the Pa[chayatimposed on duties of thc fulfilment the due for tle risponsiuititv the Pancha- Panchavat of thc the resolutions out for carrving and y&t Regulation Sasiti. .hi l;i;i'.r;J* PramuktL in vest the shall Samiti

Term of law forunder any dissolved sooner unless (r) Samiti Panchayat The lll. -bcirrg omcc ofyears date from the appointedfive in for office cbntinue shall in torce, timi rhe Panchayat

Jonger. no and meeting Samiii. first its for

be completed: shall Saniti Panchayat a constitute to (:) election An

(r);in sub-section specified its duration of expiry (c) the before

itsthe date of months frorn period six of a of expiration (b) the before

dissolution:

period the dissolved which foi the of relnainder the wher6 that Provided

shall not bd it six months, is less tiran pun"^no"ul have iontinued *ould Suniiii

consiituting th€ for sub-sectiol! this under election any to hotd ;;6;t

: Samiti Panchayat

a Panchayat dissolution.of upon the (r) constituted Samiti Panchavrt A

the remainder ofonly lbr shail continue its duration of ifr" SumitiU"foic eontinued underhave "ip'iiation Samitiwould Panchayat dissolved nhicli the f;t ;h;';;i;e

so disscl"'ci'been (r) it not had iuuiectlon

ofOath Pilnchayat Sanilithe meetinS-of first be the after may soon as As 115. {r) o$ce. incommissioner Deputy tlr€ before of office take oath shall .u** .J.u"i'tu"r"of

Schedule' First in thc our set rhe iorm

such oath sball npt-l+en who bas Samiti (e) Pancbayat the of No member

a be included as shall hc any merting.nor 6f proceedings purt in the .iii.L"

Damrrr- Fancnayai by the "ot" constitutcd committee any of member

Rcsignatioo resign his office-by-givingi may Panchayat a (r) member of Any 116. ofo6ce. -S-amit -.,_ pramulh takesucb resigrarion aod to rhe effecr that wrliing-to notice'il "hall Pramukh' by the receipt its date of f.o. the r "li"ii to in wdting thenotice by his office (?) may resign €iving U The DaDramukh

by the fancna-accepted uniil it is take effect pramikir. not shall but there.signation

yat Samiti.

in writing q. giving by office (i) his resign may Pramukh thl'Thc lotice it until istake effect not sha1 Ur:i the re;ignirion bip"r'LiJmmisilonerl eff."ti'"'trc

him'bY accepted

25

ll7. (r) A' motion of no-confidence may be nroved by any member ofa oo cotff- Panchayat Samiti against ihe Pramukh or lhe Upapramukh after such nodce deqc.€.

thereof as may be prescribed.

(r) If the motion is carricd by a majority of not lq;s tban two-thirds of the total ririrnber of members of the Pairchayai Satniti, the Pramukh or Up-Pramukh, as tlre case may be, shall oease to hold office after a period of three days from tba date on which the motion is carried unless lre has resigned earlier.

(3) Notwithstanding any thing contained in this Regulation, the Pramukh or^- Upiirrarnukir sball not-preside oi'el a meeting in which a motiolr of no-confi- denc,i iidiscussed against him' but he shall have th; right to speak or otherwise take part in the proceedings of such mr:eting.

Casual ll8- Any casual vacancy in the offico of the Pramukh, the Upaprasukh or a vacatrcy. seat of a Panchavat Sarniti shall be fi ed for the rsmaindet of the term by election in accordance with the provisions of this Regulation:

Provided that in casr, ttf a seat or the office of Pramukh reserved for Scheduled Tribe or woman, no petson othcr than a menrber of the Scbcduletl Tribes or a womzrn, as the case may be, shall bc quahfieJ to be chosen to fill such vacancy. lf9. (r) The Administrator shall appoilt a Group A Officer of lhe Anclaman Saatr of

Paochayat ald Nicohi Administration 10 be the Exetulive Officei for eYery Piltrchay{t Sa{riti. Sauiti.

{z) The Covernment mav Dost from time to lime to work under every

Panchivat Samiti such number of 6tricers and officials of Croup A or B or C or D servicei of the Andaman and Nicobar Adrninistration (includiug any officer and offcial aDDointcd to such service from amongst porsons employed by existing local authoriti;) to serve under the Pancbayat Samiti as the Adm.inistrator considcrs necessary.

(J) Notw;thstanding anything contained in this Re-gulatioo or.any other law for thi iime being in force, the Administrator or any officcr or othet' auth-ority auihorised by himln this bciralf shall havc the power to effect transfer of the officers and officials so posted from one Samiti to anothar Samiti.

FurctioDs 120^ (r) Sava as otJrerwise explessly provided by or under this Regulation, of the

the Executive Officer shall- ExgcutiYe

O6c€r

(a) exercise all the powers specifically imposed or conferred ugrn him byand other or uider this Regulation or under any otLer law for the time being in force; o6cers,

(b) lay doltrr the duties and supsrvisa and control officers aod officials of' or tr,ilding i,ffice under the Panchaytt Samili in accordance with rules made by the Adminisuator;

(c) supervise and coutrol the execution of all works of the Panchayat Samiti:

(d) take necessary measures for the sp#y execution of all works and developmental schemes of the Panchayat Samiti;

(e) have custodv of all oapers and documents connecled with the groceed- ings bf tne meetings ;f the Paricheyat Samiti and of its committees;

U) &'qw and disburse moDies out of the Panchay'at Samiti Fund!^aod

(g) erercise such other poVers and discharge such other functions aE may be prescribed.

(z t The Executivc Officer shal attend every meeting of the Panchayat Samiti ana sd-it havi thJ rief,t to attend the meeting of a cornmittu'e thereof and to take o""t in in" discussion- but shall not have n th; right to move any resolution or to i.,t". -fi i" ittJ tpinion of the Executi!€ officer ainy proposal before the Panchayat

26

Mcetirg of

- 721. (r) The time and place of mcrtings of^a Panchayat Samiti and thc ParchayEt procedure for such me€tings rhall be such as may^be prescrlDeo Sa!|ili. (:) A member of a Panchayat Samiti may- at any meeting, move any resotu- tion airi pui ouestions to the Pr#ukh oitte tiiapraiurn on matters conoected with the ;dmi;istration of the Panchayat Samiri in^the manner pres$lb€c'

(J) No resolution of a Panchayat Samiti shall bc rnodified, .amended' varied o" tv tn" Panchayat Samitiivitain a period of.three month's ft():1iF ,q?'t3 of "puatsts#itntg"i th6reof except- by a resoluti-on :qpponed by two'tilrds ol tne {orar nuriber oT members ofihe ?anchayat Samiti.

ComErillee!.

122. (r) Subject to'such control and restrictions as may lle prescribed' a pancnavai siriritfmai' appoin, r* t-iicising sucl of iti porvers and diso harging su"n of its dir irid and f"uon"ctliiioiini*si ta s it may specifyr

(r) A Committee may consist of^not more than five members- and rnay.^be airtor[i oti"-io".iiiGa r"i t*n i""J"ns ond in such manner as may be presoibed' Proc€cdlng

aot to^lre

123. No act or proceedings of a Panchayai Samiti or of any^of its committees shail be deemed to be invalid b:y reason only of the existence ot aoy vacancy or iovalid.

ili;;il-til;;ilituiio" irt"'p-"*ttaf it Samiti or of the conmittee o: of^anv informity in its proc€ediDgs".r

Dutie!^aod

12. (r) The Panchayat Samiti shall have slch.porvers and authority as tl€ functioa aAminiitratdi'mav. by order, published in rhe Official . CazEtte' desm necessary'"?,? *"i^-'p.dri;6'";i;;;ilti it to fuoction as an institution of-self covernment in resoect of the Dreparatlon or prooalot t"oootnic development and social

justic€

in relition to the mitters listed in the Fifth Schedule'

(z) Thp Panchayat Samiii may also make provision for car.r.ylls out within tne ar!7 of iti iutisdiciion any crthci work or measure which.is likelv to Drornote the hcalth, safety, educatidl, ,;i;;' ;"il;n"", totiut ot ionoiric well. il;d;ri|t pers

"^d

(a) widen. open' enlarge, or otherwise imptove- any. such,road' bridge or culveri and planf and preserve trees on the sides ol'such roaos I

(b) deepen or otherwise improve^any -waler course and other property

mentioned ln clause (c) of sub-section (r) of sectron IJU' ano

(c) cut aoy hedge branch of any tree projecting on any such road or sbeet'

(a) The Panchayat Samiti may also have control of. all. roads'.. streets'. *u,"rvlvr,' [iiagii-J"i-",rttiir 1rvtuch are situated within^its .i8risdictiotr^noi being private property or oc. *i'ng th" property for the timeteiog under^the *otioi of^the Gi,vernmeng and miay- do al[. rhings .nec$safy for^tbe imPro]€- $ent, rnailltctranc€ and repair the,reot, and In partrcuat may-

(a) lay out and make new roads and streets; a'ld

(r) construct new bridges and culverts 1?5. The Administrato{ rnav entru* to the Panchayat Samiti the execu- Tratrster of

tioo. maintenance or repa[^or ony ivort c'I the . maoagemcnt of any instituti'on aBy qork or

i$titutioⁿ

H'ilil.I '^;f th"-Go""tti*Jot^or such local authority^:

to Patchr - l*q fr-Di, i. Provided that the funds nec€ssary for the execution 9r repair of tbe work o, th"';;t"";;';l iitii" i""tltuii*;o entrusted to the Pancbayat Samiti sha[ be placed at the d$posat or tne ionchayat Samiti by thc G.Vernnient or $lch loc authority.

27

Samiti.

Palchlvat

^127. Q) There shall be a Panchayat Samiti Fund for each panchayat Samiti Fild. lor crediting moneys by or on behalf of the Panchayat Sa;{iti or for withdrawals oI sucn moneys thereln i _(:) . The following shall be credited to and forrr part of th6 panchayat Samiti

Fund, namely :-

(a) the proceods of any lax or fee imposed under scction 128;

(r) the contribution mde by the Government or any local authority or person;

(c) all sums ordered by any authority or court to be creditcd to the Pan- chayat Samiti Fund ;

. (d)_ the income from securities in which the Panchayat Saniti Fund is invested:

(e) thc share in the coll€ction crf land revenue or otlrr Cues of the Go- vernment;

(fl all sums received by way of loars or gifts;

_^(B) the- income cleriied from fisl.,zias under the managenent of the Panchayat Samiti;

(i) the income from or proceeds of any property of the panchayat Samit;

(i) the sale froceeds of all dust, dirt, dung or refuse collected by the. servants of ihe Panchayat Sanjii;

. U) lums assigned to thc Panchayat Samiti Fund hy any general or spccial orcef oI the Admtnlslrator; .(ft) all. sums reccjved in aid of or for expenditure on any institution or servic€ meintained or fioancdd from the panc&ayat Samiti Fund or managed bg the Panchayar Samiti; and

(I) grants-in-aid from the Consolidaterl Fund of India. {j) The.amourt of tlre Panchayat Samiti Fund shall be apul.ied subiect to provision5 and for rhe plrposcs of tbii Regulatiol and shall be kipt in suci cus- tody^as may be prescribed.

icvy of . ^ P&. (r) The Pencluyat- Sarniti shali !c,,1, ccllrjct. xssess and appropriatettxca, dutiB lle.to owrng raxes, {llrljes, totls. .tc. ftss and fces in accordance rvith the procedurre and subject to such limits as may be prescribcd, name.ly :-

(a)_ t{l-on.penons,

. vehicles or animals or any class of them at any tollbar , establishcd b.y it_ on any rcad otlrer than a kutc6a road or any bridge vested in it or undcr its managemsnt I

(D) toll in respe€t of any ferry established by it or .under its manage- ment:

(c) fees on the registration of vehicles; \d) af* for providing sanitary'arrangerrents^at such placss of worship or pilgrimage, fairs and rnelas witliin its jirisdjction;

(e) a fee for licence for a fair or marker;

28

(g) a lighting rate, where arrangement ior lighting on putrlic str€ct$ and llaces is made by^thc Panchayat Samiti w;thin its jurisdiction :

Provided that the Panchayat Samiti shall rrot undertake reeistration of^a veh.icle or levy fee therefor aha stall no! provide sanitary ariangements at places of wonhip or pilgrimage, fairs and rnelas within its jurisdiction or Ievy feo thcrefor if any such vehicle has already becn registered by any other au- thority under any law for the time b€ing in ftrrce or if such provision for sani- tary arrangement has already becn made by any other local authority:

Provided furthcr that the scales of tolls. fees or rates and the terms^and conditions for thc imposition thereof, shall be such as may be provided by bye- laws; and such bye-laws may provide for exenrption from all or any of the tolls, fees or ratcs in any class of cases.

129. The Ad.ministrator nray, iutrjcct^to such conditions as he made^deemG.asts foi fit, rnake grants to the Panchayat Samiii for general purposes or for thE improvs-

g€neralpurposes. ment of the areas falling under the jurisdiction of the Panchayat Samiti and the g'clfare of tbe residents therein.

1$. (r) The Administrator may if he deems fit, place any of the properties,

Transfcr^t ol the nature sp€cified bdlo*', and situated rlithin ihe jurisdiction of th6 Panchayat aly.work o,r'lstttutioD Samiti, under ihe direction, maoagement and control of the Panchayat Samiti,

to namely :-

Pancha-yaa SarDiri.

(a) open sites. vacant and grazing lands not bcing privatc property' and and river beds;

(b) public roads and streets;

(c) public chanuels, watercourses, well, ponds. tanks (except in'igations tanks undor the control ofthe Gov€rnment), public springs, reserviors-, cisterns aquenducts and any adjacent land (not being private propcrty) appertaining to any public tank or pondi and lands appertaining th€reto;

(d) public sewers, drains. drainage works, tunnels and culverts and thing$ appertaining ther€to and otier cooservarcy works;

(e) sewerage, rubbish and offensive matte$ deposited on stleets or collec- red by the Panchayat from streets, latrines, urinals, sewers, cessapools and other places; and

.(fl _public lamps, lamp posts and apparatus connected ther€with or appsr- tarn!ns thcreto.

(Zt rut *urt and fairs,or such portion thereof as are held upon public land shall be nlanag"erd, ard regflatcd by the Panchayat Samili and all dues levisd or imposed in respect thereof shall be credited to the Panchayat Samiti.

131. It shall bc lawful^for a Pa.trchayat Samjti to lease by public auction or

Lea6c qf private contract the collection of any fee on markets and bazars if any such fee is

mrrkat etc. imoosed under ssction^128.

132. {r) When any tax or fee or other sum due to a Panchayat Samiti^hasRccovcry of become payable, tlrc Panchayet Samiti shall, with the le:lst practicablc delay. send

tax and or cause to^be sent to thc persons liable for rhe payment thereof a demand notice in

oth€r dues the prescribed form for the anrount due from hirn and require him to paythe amount witliin tbirty days from the date of such notlce.

(.a) Every notice of demand under sub-section (r) shall be served in such manner as may bc Prescribed.

29

!l*lP^Rr If surn for rvhich o notice of denrand has been served G) paid is not within thirty. days from the date. of such notice, tbe Panchayat Samiti may apply to ttre Tahsildar conecrned for its recovery ae an arrears ofhnd revenue, Ac{ounts.

I33 Every ?anchayat Sarniti shall maintain accounts ol its receipts and * e{p^nditure in such prescribed. mauncr as may be

ofBudget (r) Every Panchayot Samiti shall, at such time and in such mahnet as -134. Pancha- ths may prescdbed prepare be yoar in financiai each a budget of its €stimates re€eiDts yat Samili. and disbursements year for the following financlal submit and the budget to fhe

Zilla Parishad.

(z) .The Zilla wirhia Parisduh prescribed. such tinre as may he eitlrer aporove , , the budgct rdturn it or the PaDchayar to Sarniti for.'suc6 modificationr u, ft'*ii direct.

(;1 a"ny modifications are rnade under sub-seaion the budget shalt {z), $ . be resubmitted such paiishad: within period as may be spccified by the Zilla if the approval rhe Zilla is not received by the .that .Provided _parishad ^of - Paochryat Samiti bythe last year, dato of the financial the budget shall be d;em€d to ba approved.

shall be incurred unless ths budget is approved by the Zill" !4*iril?.""p"nditur€

(5) The Pancbayat Samiti m?I-lrepare in.each financial yoar a supplement- ary esrimate p_roviding for any modification of its budget and iray sumbit to tleZilla Parishad for approval within period such in and such nanner as may be nrescrib€d-

Audit. (r) The aceouns of evc.ryParchayat Samiri shali be audited anoually !35. ,.. t[ prcscrib(ad. sucil inanner as may be (.e) shall au{!t be carried out by the Deputy Commissioner or such Jhg orher jn -. officct as the chief secretary may appoi nt this bdhaf and the Deputy comiiisiionu ..he c'r other officer shall within bne of tbc complation of audit {oirih i.rw;;;;; "panchayai of the audit reporr to the Chief Sccretary ihe and si.iti-ilrJ-'iii. The Chief Secreiary may- after considering the report and. aftermakine_(3) - " sucn jlem turther enqurry as he.may consdef necessary, disallow any whiCh appeals tile same person on rhe making or auth;iising :fl-n:ili:^"ltllIi:ju*^lld-lulgnurg" payment, Ine lllegal ano snall- person such (r) of.the Patchayal procecd Sarniti, asajnst . lf i1a.ryemler " um rn lne maDner speCued ln sub-secttons t2) and of section 140; {j) and panchayat (6) person if such is not a member of the Samiti, obtain the- person explanation of the person panclavai ard dire,--t such pay to ro tUL Samiri rhe amount sucharged within a specihed period,'uoO if tne a-ouoi ii

p_aid not within period. the specifred the Deputy Commissioner shal cause it to be recovered as arrears of land revcoue :rnd credit it to tne fanclriyat Samiti Fund.

(+).Any person aggrieved by ordrr of the Chief Secretary under sub, . 4n_ (t).Tayj virhiD thirty days of the dat€ of prefo t!e..order, an appeal to ::ctigl tlle AdnlnNtrator whose dectsion such on appeal shall be final.

(r) l. 6r Every Panchayar_ Samiri shall subnit Administra- annually ro the D€Dutv _ no! report,

UonrmrsJroner a report thc cn adminlsbatjon of the Pancbayat Samiti duriuj thlprevious year. prarrrukh (al Tle report shall-be- prep,ared by the and after it is approved . " 'wiih by the Panchayat Samiri. be fgrwardgd ro.the Deputy Commissionei i-shaU of resolutioo of the the copy Panchayat Samir; thcreon.

30

(a) call for-to or a-ny Samitt procc'edings a Pallchayat of t!rc (t from any extract - under of or in possession or dotument book','reci,rd. correspondcnce Strnl;ti, Panchayat at oontrol of a

the for or report stateioent, account plan, esdnrate, (ii) return, ary trtr; purpose cxattiinati inspqctiolr or of

consideration-into to take (6) Sar'iii a Pnnchayat to require to exist Commissionet tlte l)eputy to (i) $ith apFears objecrion any by such done is beiug or to bi rvliiih is abour doi;g oi auything to ttrri orSarnili, Panchey:tt

is able lo fur-Deputy Coiumissioner whicb (il) iufotmation any !]re 'iiro'#tr;ctr necessitate theComr,ri'rsiouer Dcputl; ro the appears nistr -to make vr'ritten to and Sornid Pinciav:rt uy tlie lng it o i*riu-lti ;ilt;a - rea' withirr a be rnay c'rse as thc Cirrnnris 'i':r*'t sr:,l Deput;- the icply-lo suqh things' doing dcsisting li'om rtot for its rcasons ti,ot, sleting ioii,iUt

Default inPanchayat that a Conntissione: DcD:ity to the it appcars t;mc, tf. at ary 138. p'Iformance im-duty any of peri'ormancc rtcfault in tbe ancr *rA"'"itr:ui rJ. Su-ri'lri of irlrti.reot duty by for. the period fix a writing, iri by ordcr Panchayat hc may, Reeulatibn, it b,,l thls per:og s9 Sanritis. witlx^n the "n pcrformed ""JiJ is not dury If the duty. irf tNs br.for^on." clrecl pefioim lt anc to Bny apPcint may Co,trm.irsioner n$!on Deout! hxed. tle

paia defaultiDg bv thc uc itratt p"tr'o.tuni" rhc ,)utv r,f ni ir," il;ir;;-";*i,; think may Couunissicner period Diputy as the to"t wiitti,i s".,riii i*"["v"i'

fir.

Suspgo$ion execution the Conxnissioner' Deputy (r) of the tbe opinion in If. 139. olex@ution whichanything or doing thc saniiti-or a Panchayat oi ti order or

is Samiti resolurion a Pauchayat "r ol'. behalf of ""u "ra"i-6.'it'oiution by or cn hcing donc rr" is ,t"* or i" breach to lead to pubiic or ttle. to :ntroyance "'U,jrii,i injrrr'-y c.,r cause to rii"fv ."rit'iin'rt "ie-may, I:ff"f'*ore\ecuiion the suspend in writitg by order: unlaifful i ;lGhil;; ther€ot. dolng the Frohibit

sub-rygqion under ortler an {,r)'makgs Commissicncr Deputv thc 12) Whstr

thc orderoopy of a thereby a$ectcd Samiti Panchayat ,b dt iinl .uo'fr'fotiir*itn m ri'm'aklng lbr relsons the of statcment a with tosether

Chief Secre- to. the submit shall forthwith (a) Cornmirsicner DeDBty The

was the order in which the cilcumstances report of toru oiitt"-fJolon'r"riitory may.after " rerritorv union o{.tJre sccrctdry cni"t tn" oia ft'd"-;;i;r;Li;;riutr he decms inquiry as such inaking aud Samiri the Panct'airt ;;i*-^J;'i"

order' the coufirm or mrxlify riscind, ht.

Liability ofpersonally liable ie shall (r) a PanchlyaL Srmiti of nrember EverY 140, mett\b€ls for property of theo_r other money dny of *i*ppiication loss,wastag€ f". ,ir'"Jorrl'ioliaa:* lacF or caused lms b.en "i party-or-wldch been a or misappli- lic'hrs ti'which samiti biiniititit toadoundns ca$on. member as a iris dury nesl'ct'of *;urr i,i iriiiiiii'i,v"rrii'iiiir.,jnJ,Lii fraud.

foropp.onunity. reasonable^ a concerned member giving the (e) after If loss' the that saiisfied is Comnissioncr DeDutv the coitrary. ro th-e cause sUowiliJ samitiPanch.ayat propeny ofthc othcr ir ]nott"y on1 o, or mlsapplrcauon wastage by on bis ncglect- or wJful Part'.lie.s9ll or mr..ondu"f con;equ$ncc direct a is a before Samiti pav tlre.Panchayat. lo such Dlembo ;;.-;;.;tiii"s'ilirecl 1o or misappli- *astage such loss, it for i.;*t',,rje to rr:quired ;il;;ounl. d;;", ilA calion:

irregu-technical or bonafide for be macie such r-.lder'shall tio that Prcvide,J

member. a ofi or mistake; larities

31

lPrnr 1I*

(J) lf the amount is not so paid, the Depuly Clommisioner shall recaver it as an airears of land revenue and credit it to the Pancbayat Sam.iti Fund.

(4) An order ofth€ Deputv Commissioner shall be subject to an appeal to the C[icf 'Si:cretary of the Uni6n iemitory if made within thirty days of the date of tbe order.

Dissolutioa

of f41. (r) If in thc opinion of 1be Adr,itristrator, a Pancbayat Sanriti- Parch&yat

Samiti. (a) exceeds or abuses iis pou'ers; or

(t) is incompetent to perform, or makes wiiful aad persistent default in thb performance of the duties imposed on it by or under this Regulation .or ary other law f the time being in force; or

(c) fails lo levy the laxes leviable under this Regulation; or

(d) persisten y disobeys the order of tbe Deputy Conmissioner made undei iub-se,;tion⁽²¹ cf section 139, d)e Admitrislrator may, by order published in the Oflicial Gazette. dissolve thc Paochayat Samiti and direct that it shall be reconstituted in the manncr provided in this Regulaiion.

(z) No ordcr undcr sub-sdction (1) shall be passed without giving to the Panchaiat Samiti a reasonable opportunity to render an explanation.

(j) If a Panchayat Samiti is dissolved under subsection (1)' the, following consequenc,es shall ensure, namoly :-

(c) all tho members of the Panchayat Samiti shell from the date specified in the order'ceasc to be members;

(b) all powers and duties of the Panchayat Samiti shall, during the period of diisolution of the Panchayat Samiti, be exercised and performed by sueh person or pe.son$ as the Administrator may appoint in this behall';

(c) the committc'es for tlu Panchayat Saniti shall be deerned to haYe br"en dissolved and all the membets of the committees shall vacate office as from such date.

142. If any dispute arises between two or more Panchayat Samities, it shall Disputcs

be referred to the Chiel' Secretary of the Union territory and decision of the ehief t€tlYesn

Parlchayat Serretary thereon shall be final'

Samitie!.

Chief Se€ret 1,t3. The Chief Secretary of the Union territoty or the Deputy Commissioner ary or Dep,-r

may cali for and examine lhe recotds of the proceedings of any office of the Pancha- ly Coinmissi

yat'samiti or Gram Panchayat for the pr-rpose of satislying himself es to the legality oDet may

6r propriety of any order passed and may rcvise or modify the order as he may deemc.rll for pro- cQe(llngs. iit.

CHAPTER XI

THe ALLA PxnrsrlAD Zilla Pcris-

1*1. The Adniristrator shali by notjfication in the official Gazette consitlte h.d.

for the districts in the Union tenitory to whlch this Regqlation appli.'s, a Pancha- yat at the district level to be called lhe Zilla Parishad. Compositi0o

1,t5. (!) The Zilla Parishad shall consist o[ such number of seats as ofzilla

the arishad. Administmtor may by order dctermine.

(2) Thc seats in thc Z;lla Pnrishad shall be filled by persons chosen by direct election from the terrirorial constituencics in such manner that the ratio beiwecn the pooulation of each constituency and the number of seats allotted to it shall so far as oracticable be the same througirout tbe Zilh Parishad area.

32

Samities; Prnchayat of the (a) the Pramukhs all

lJnion the representing of Parliament Houso of ihe (6) Member the tenitory,

Parishad" Zilla of the meetings in the vote right to the have who shall so (8) I shall I ( secion of and (z) provisions sub-sections 0) of G), 9, The 'nl Panchayat a Gram to annlv 'op-pry'io1lr" ttrly Parisha-d'ai Z;it" .r'lir"v ru. '."*Uiiit'iJif.i theywherevet "Giani f inchayat", words for rhe that ,iSdificaiio,r been substituted'bad Parishad" 'Zilla words occirr-'ttre

tncorpota- Gazette in Official the uotified namc by the shatl' Zilla Parishad The 146. oftio! conomonsuccession alrd perpetual having iroay o G uneer-d"tioo-i-+e, zilla Paris- "o.poiati R€gula'this or undcr bv lmposed conuitinirs ard had, reiui"tionit sulti ;; ;;;i;ff;;;;"i adminishold power to acquire, have in force ueing ioiiGii*" ;i"; ;;;;;fiili.w contract into anv enter and irnmovablc and rnovabie uitt il";i;;;opeiii. i;"";i sued' be sue or name said by the shall and

Perssns Zilla Parishadthe constitutiog Sabhas Gram the (t) rnember of Every qualifi€d.o Wl- being iime for the law or-any-o-ther Regutation this b€ utlder e tot and uote"'aitqualified .uatt.

Parishad' Zilla elected. to the election vote at an q*riieicd to l&""-u" i"

shall'Parishad the Zilla constituting Sabhas (e) Gram o[ the member Everv inbeing dce for the laly orher any Rcgutation.or ,riii uor."'?Lqiutiii"J'iii,Jii

Parishad' Zilla the clected to to be G i*i,., d,j.tiifua

Disqualifics. lrls.NopersonshallbeamemberofaZillaParishador;continueassuchifhe- tiotr,

Parishadwith-to the-Zila sum duc pav or othcr fce tax, any to fbiled fdl has

sum is or other fee such tax, which before onor JuG it 6 i" trt).i JonG-i-rn

orto be reqttitEC Paid:

Sabha, profit a Gram unrier place or of (6) office salaried any bokls

orpanchiyat Zilla Parishad; the br Samiti

workinterest i.n- any or monetary shate any indirectly or has direttlv {c)

underor or employmeotwitt in contract or lnv iarishad ;;.io;ilZlita d.*'l'v

orParishad; Zilla the of bebalf on oi tv 6r

ormunicipality; any or Governmetrt the (d) of servant is a

or a muJri€ipaiityG overnment the of service from the dismissed been (e) has

or for misconduct ;

109 under sectioo good behaviour give (fl for security to ordered been has

or1973; Procedure, Criminal of Code the or lib'of 2 ott974.

violence involving offcnce court of any (s) by a criminal convicted been has

monthsthree not less than !loi. imprisonroent to ii"Gnieo and i,iplrtJ" *Xrja orrelease; srnce tus not "r ycars period hare olapsed five of a and

21 olof age the (l) attained not )€als; has

orcourt; by a compet€at declared so has been and nrind unsound (i) is of

insolvent: oras an court competent by a declared been (i) has

time for the elections to relating law (k) uncler any disqualified been has

of an electionpractice or forlommission u corrupt fiil-i* t*i"i-ii e

or "a.6iit sucb disqualit-icattoni period of the during offei'ce

time for the under any by or (*), disqualified so is (l) to clause subject Ew

People' House of the the eleciion to p"tp,ifo of tni ioi,iilor ueioi'in

33

lP^nr U- D€cisious on qu€stioDs as .. l!2. If any-question.arises as to whethet a person has become subject to any to disqua- disqualification refened to in section 4, section 7 br secrion t48 it shall 6e refenei lificatio!, to the Chief Secretary of the Union territory for decision and his decision thereon t shall be final:

iro"ided that before giving any decision on any such quesrion, the Chief Se$etary shall obtain the opinion of ttre Elebtion Commlssion andl shall ast accordins to such opiuion.

Elpction of

I50. (r) On the constitrrion of the Zilla Parishad for the first time und€rAdhyaksha '

this Regulation or on rhe expiry of the tefin of the Zilla Parishad or on its reconstitu- tion, a meeting shall be called on a date fired by rhe Deputy Ccmmissioner for the election of rhe Adhyaksha and the Up-adhyakiha.

. .(3) The Deputy Commissioner shall preside^at such meeting but not have tne flght to vote.

_ (f) NC _business other than the election of the Adhyaksha and the Up- adhyaksha shall be transacted at such meetjng.

. -(4) In cgse of equality ofvotes, rhe result of the election shall be decided bylots drawn in the presence of tlre Deputy Cotrunissioner in sush mannef as he mai detefmine.

(5) The Adhyaksha and the Up.adhyaksha of the Zilla parishad shall be elected, by_. and from amongst i.ts electcd members in the first woek of April every ,vear for the duration of that financial year.

(6) The office of the Adhyaksha for rhe firsi and third year of the Zilla Parisha:l shali be reserved for awomen and for the iifth year in favour of a rnember, if any. belonging to the Scheduled Tribes:

Provided that each tine when there is a change of Adhyaksha an electiorr shall be hgld !o eled the Adhyaksha belonging to the parricular cltegory in the mannef provided under this section.

Adhyaksha

151. The executilr powofs of the Zilla Parishad under this to Reeulafion andbe ex€orr-

ttve. the responsibiity for the due fulfilment of the duties imposed on the Zilla parishadunder this Regnlation and for carrying out the resoluiions of the Zilla parisbad shall vest in the Adhyaksha.

DqratioB of

f!2. (r) Zilla Pari. The Zjlla Parishad. unless sooncr dissolved uncler any taw for the shad. time being in force. shall continue for five years from the date appoint'cd for its first me!-ting and no longer.

(:) An election to constitute the Zilla Parishad shall be completed:-

(a) before the expiry of its duration specified in sub-section (r);

(b) before the expiry of a pcriod of six months from tlle date of its dissolution:

Provided that where the remainder of the period for which the dissolved Zilla Parisbad wouid have continued in less rhin six months. it shall not be necessary to hold any election under this sub-secljon for constitutins the Zilla Parishad.

(t) The Zila Parishad constituted upon the dissolution of a Zilla parishad before the expiration of its duration shall continue c)nly for the remainder of the period for which the dissolved Zilla Parisbad woulC have continued under sub- section (1) had it not been so dissolved.

oath ofofticd f53. , (r) _ i\s s-oon as may be after rhs first meetiog of tbe Zilla parishad av€ry memt)er thercof shall take the oath of office before the Deputy Commissioner in the form set out in the Fi$t Schedule.

34

Adhyaksha, but ihe reiignation shall ;ot mke effecf it'is r"il accipted by rfie Zlla

Parishad.

A-dAytFha may resign his office t'y norice inwriting to the Deputy Ji]-, _giving Lommrssloner but ttre resjgnation shall not ^^_ take effect uttil is in accepted by fum-. vacancy in rhe office of the Adhyaksha, Upadhyaksha or a ,,1:,5 -_^. Cis|tal -{ny^calqal seat rn the Zilla Parisbad pafishad sball be iiucd in the case of a se:at of a Zilb or the vaclutcy. o'Irce ot upadly_aksha parishad for the remainder ol the duratiou of the zilla and for rhe remaindcr penod ofthe ofhis term by election in11j19,!ut" 9!4.dlyakshr accordance wlth provjsions the of this Regulutlon:

Provided that in case of a seat or office of the Adhyaksha reserved. for women

or Scbeduled. Tribes person no othdr than awoman or a memGiof tne Scheduled

I flbes shau be qualified to be chosen to fill such vacancy,

(r) A motion of no-confidence Motions may te moved by ofany member _... *15q._ a of against thc.Adtryaksha or tbe Upa'dhyaksha gi"iog aftii Eo.confideoco ,u"n'noti"e ij^[11""1:hld tnereot as prescribed. may be if the molion (z). is carried by a majority of not less than twolnrros or parishad. rne totat number of members the of Zilla the Adhvaksha -Aota'ih-"i or the Upadhyaksha, as rhe case may be, shall altet perlod a of three days from "C"ri'-'to the dats on which the m tion is carried u ess he has resigned earlier.

Notwithstanding anything conlained in this regulation, the .,, , iJl . -which ."^lJ^1*rol or rhe. Up-adhyalisha shall preside not over a meetilg in morron no-co-trtrdence ts against 4iscusred him. but he shall hive a .or rieht -ro speaK or otherwrse part take in proc€edings the of such meetlng. (I), 157:. An Officer of the rank of the Deputy Commissiouer . . . shall Staff of be tbe parishid'wii" chief Executive orficer of the Zi[a Zilla ilau pr]"ii,i"i 6i Pari- i by the Administrator. shad. (z)- The Administrator may appoiut an Additional Chief Executive ^_ Offcer for the Zilla Parishad on iu-ch terms and condtloos as may b€prescribed. (3)^Jh: Admi.nistrator shall aiso appoint a Chief Accounts . Officer a parisnaO. ang unlet

Planning Ofrcer for each 2itta The covernm€fi post_ shall from tims to time in every _ . . !4 Zilla .A; Parishad such number of Officers i,f Group ana tj;-services 6f tleAndaman and Nicobar Adminjsrrarion (iniluiing ;;y ffi-cers appornted 'eoployei - such to service fronr amongst penons Ui tf. fffauthority) and. officers of an AII ftdia "iisiiid Servi;; ,ill"dit tJ'serve under rleAndaman and Nicobar Adnninistration as the Attminisaator considerg necessary.

contained id this Resulation or any f:l$ile ^.'_g)t.",y,*_3 :yi$l""3,j1-e to_r^, u-." q. i9 Administratd'r or any .being o&ei{orc-e lhe RIAT-- ultrcer or other-_ autionty authorised by bim in this behali shalt power hare to elfect traosfer of the_ ofrceri anA omciAs--io posted from one District to another District and to the Andaman'- ana i*icotar AA-ministration.

35

II-lP.{Rr constitute such servjces pu.irt? ror the zitla *" #i*fiJt';f1"1,ffi, FuDctioru

(d" t3il:rt-":*flJffm$o'iillt*orovided of tho

bv unrrer oris oyrlff; Ctiof .or Elecutive

ofiic€r and

directions ottrs of the $f8cer. zilla Parirhad -and tff9Jo.uixecution of all works "nc.rr#)o"KJry"1.lT,.J"Ji:hs, and developmental f.ro or*ti3t lii"

R"*i%"$'"*'if ,tli,".o"'l'iu'Tft',i:*."0J;l"o',1,"lluJrunderthis

control {c) the Ofhcers and servanrs parishad of the Zilla -;;;.; subiect ;;,-ij'"" ;;6;;i,;-"i;',i :i""%'::'* "?H;#1 *?ff of papers all and documenls to rhe uto" 'elating "Sro"X"t,t;:u*odt

",09"".*,*',,#."tiilJ1.".#.J'nu*i#1.,j*,#."1f:ioil".*x:as may be prescribed. j$:*!i."-{ii:,"*Tt"..xlJ*ej:,:,4" j"TillHii"'".if

3T".5,-)t,.{: dl:

p"e"i:fl ,i?*l':dill",ii'"ii,rff F?",JT;tLi*,r:*il;:;",:l"il:ot or inconsistant wirb- rhi! lrovisions Regulatio[ or .oI anv -itre jiilj;""*f;i,,#".iu,ir;*l-11f, ,..il,nii.,i.Ti,.iiiiy.,"",u ",,#y,;T*" ffi

(r) Thc Chief Accounts shalt parishad advise the Zilla in-OfEcer '"';:"ll?1"#&?':tfi o l.;:$,'"T',.,,'Jf H$J:jr"*l,,x.'S'*#-'--" ' 4 5 r,'vvar acccurts "T"fi and th€ budgct. il{i'.$:ffi:;;'+iti.tlwfi tl,ture Dot, warranted [i"ill.{."i"t#rh,:*ril,','"tfu by ttiis I 'whicir * rules anc bve-larvs or lir provision no i, roo6 io'-ttri("tf,ll!$l assist the chier E,u"ofi} te#i'f ifl il,'lj,,Xl,"S'';; ,ff':::,,",1n",'

offi.ccr. stall acvjse Zilla Parishad in *",,",f)of;'?ntlifl*I?X,l"lg., -rl':e

ro.rm.urarLqr'and shru il-,;,ii"i.:?iij: ?:,'."1|,"i:llh,.l"',,.Tj,,111,,T. f,#llot the Zlla Parishad includir ju1t,"?"1-,ijt fi"c-r-opl .nd socia'r- ,'ff"j*?il11":, "1nf'"!l;:?:o'ni" "'ent Right to or morevs' accouDh' records or orher n*o.Lu/;.,1,i]",ffH l&;-'iL::r^::ion I€quisiiion

,Hx;"J,'*ii:if !q.:,Jads.

,*,?di:3"#::,?!i,i,_1,ifl l,i:ii i.*jffi ilitf+ff rff .1;;;ff ii,r;'oTi;.T,1"J';113"'T1,ffi ":i:",.Tjilltf ;'#'f 'l; $*ii?;,iiilf lf j:5i,.j.&,"T,."T:,|T,"?",fli*i ti;":iH,"fl;H# iif ff *."rlli::LT,:lf +,?.i# ^,Lltr:"*;ti illq*:,,1* fl:fi i,{tl{if: *1i"i1", *n-:#",f; !s}$delaulters: ancl for purposc the rec^overtris or ttrc ;"fi+i;;#.r:irtr orher propertyperta,nrng panchayat to the Gran o-r,pdnoUuy.t srriti'oi ZiU:" iro"o.y"t _"ylssus a s:arclr warraa! aud exertise all su:,1 p:wei: w,tU-.,:sp.lJt tnereto as mav by a-rr4rsistrare "ii,"une+i irr. p,ouisi;;;;ft:ildt;;-Viii,i Bljl'3', hl"l?Hied

36

160. ir) The iim6 Bnd place of meeting of the zilla Parishad and^the

Meelings of pro.edure ti'be followed at suih meetings shall be stch as may^be prescribed' zilla Pris- had.

(a) A mernber ol the Zilla Parishad rnay, at any rneeting, mcve any tcsolu-- tion an

161. (r) Subject io such contlol and restrictjons as may be prescriH' tbe

StatrdingCos|'Dittee, Zilla Parishad may irppoint standing committees for exercising such of its powers an

?rcc€edings tee thereof shatl be deerned to be invalid by reason only of the existence of^any'

nca tD rlr'ld. vacancy or defecl in the constitulion of the Zilla Parishad or the committee or of any infirmity in its procc:dings.'

163. {r) The Zilla Parishad s]rall have such porers and authority as the

Dutie6 a1ld Adminisrrator may, by order, sPecifv. so as to cnal'le it to functjon^as an institu-

funclicns. tion of self govetirment rvitti respeCt to the pleparatiotr of plans fbr economic development-and social iustice aid the implementaricn of schemes for economic develoiment and social jlsdce in relation to the matters listed in the sixth Schedule. (z)'Ihe Zilla Parishad may also r,rake provi:ioa- for carrying out within^rhe area of the district any other work or measure which is likely to promote the- health. safety, educatioir, confort, conYedence or social or economic well being of the res;dents of the Cisttict.

lM. {tJ 'lhe Zilla Palishad in respect of all roads, strests, bridges, eulverts

CorltR'l of end othcr oicpcities placed bv thc Admi&istrator under sub-sectiorr (r) of section Zille Pli- 169 under its d'irection, r::ranhgiment and cont'rol, may do all things necessary lor the 6had orl

cer.lio

maintenance a d repair tbereol', and in particulnr, may* ProFerlies.

(a) widen, opcn, enlarge, or otherwise improve any such road, bridge or culvert and plant and preserve irees on the sides of such roads;

(b) deepeo or .rtherwjse intprovc any \Jv-aler-coulse and otber property mentioned in clauss (c) of sub-secrion (r) of ;eution 169; and

(c) cut any hedge or branch of^any trec projecting on any such public road or strr'et,

(a) The Zilla P:rishad shall also have control of all roads, streets. waterways, bridses nnd culyerts {\\'lich are situated within its jurisdicticn, not being priva'e propir'y or the property for thE.fime being urd€r the contiol of^the Government) and may do all things necessary for the improvement, maintenance and repait thereof and in panicular ma-v-

(rr) lay out and make new roads' and

(r) construc new bridges and culverts.

165. The Administtator, may entfust to the Zjlla Parishad' tlre execution

Tral'sfer^of maintenaftre or repair of aoy work or tbe management of any institution any {lorL

on behalf oa

of rhe Government or any local aurhorily: iqstitution to the Zilla

Provided that lhe funds oecessary i'dr the execution, maiutenance or repair of

Pdrishad. thework^or tde manage rent of sucL hstitution shau be placed at the disposal of the r Zilla Parishad by the Gor-ernment or such losal authority.

37

THE GAZE'TTB OF INDIA EJTERAOR.DINARY IPART If,-- Erecutios

of

-. !66. Evsry contr&ct or agre€ment enrercd jntobyaA a parislrad shall tx ia cootractS. writjng and shau be signed by the Aclhyaksha and by two other members of rhe Zilla Parishad and sealid witi the comion seal of tfe Zitta paristrad, Constitutioa 167. A. fund to be caled 'The Andaman and Nicobar Islands Zilla parisbad Fund'-hcreir,after referrod to as 'The Zilla parishad Fr.rnd, shall be constitutsd for Prrishad.

dediting th'., follorving monies by or on behalf of the Zlla parishad and also withdrawil of forsuch monies therefrom, namely :-

(t) the proceeds of any rax or fee imposed by or under sectioa i70; irr) tbe contributions made by the Goveromenr or auy local authority or per30n;

(ia) a! sugu ordored by any authorily or court to be credited to th6 Zi[a Parishad Fund;

{iy) the income from securities inwhich ths Zi[a parishad Fund is invested,

iv) all suras rcceived by rvay of loans^or gift.s; _ (vi)- . the income derived from l'isheries under the maoagement of the Zilia Pari:had;

(yit) the insome lrom or proceeds of any property of the Zilla parishad; - (y,1, .sums assigned to the Zilla parishad Fund.^{b1. ary} general or special order of the Covernmelt ; _(r*) a1l sums received in_ aid of or for expenditure on any institution^or serdce, maintained or finaaced from the Z'lla parishad Fund or'managed by the Zilla Parishad.

(r) grants-in-aid liom othe Consolidated Fund cf Iodia- Gr?,n.ts. 168. The Admiaistrator may, subject to such coaditions as he may d8sm fit. gakg gxants tD the.4illa Par.ishad^for general purpoxs or for the improvernent of the district and the lvell'afe of the residents therein.

Proilffties 159. (:) The Administralor.. may, ilf fe deems.fit plqce all or any of the verted irt

p{gp{ties of thc qatuie spgcifigd below arrd situatsd ivithin the jurisdictio'n tbt Zilla oi ihiZr[a pansn$d undor tn6 duectron, management P;rishad. and contro! of the Zilla pal.isbad namoly:-

(a) open sites, I'acant and grazif,g _ iaad:. not beitrg pdvate property, ald rivor bods;^ta-

(6) public roads and str€ets;

(c) pub.]ic cbannels,^ watercourieq wells, p_onds, tanks (except irrigation tao(^{^} s uncer Bre cotruot OI r[e (,oveflmcft), publc spnngs, reservoirs. ciiternS. a queducrs and any adilfnt ia:$ (rtpt beiog privaie prop€r$ appertaininlG ant puD[c unKs or ponos; aoo laoos appfftanng tbefeto:

e,_,ryb1:-::y^*ldrain:, drainago rvorks tunnets and cuiverts and things appertaiorng thereto and otbct cc$ervancy wofks.

(e) _ seW.erage.nrbbish and offensive matters deposited on stteets or collected by ths panchcyar trotn srFee.ts, tatnnes, ufrnats, soWers, cesSpools and other placcs; and

. . (/) , public lamps, lr,oF posts and apparatr$ connected thercwith or appert- ainins therEto.

imPcsed.

(c) tax on lands ard buildings within irs local limits;

(D) tax on professions, trades, callings and cmployments carrjed on or held wiihin the local limits of ia jurisdictiot on the basis of the total annual income accrued fron such professions, trades, callings and employments.

(2) Subject to sucb rules as may be mnde ir this behalf the Zilla Parishad shatl levl'-

(a) on all transiks of immovable property situated within th.e local limits of the village a duty in the shape of an additional stamp duty; and

(b) a duty in the shape of an additional stamp duty on all payments for admission to asy enfertainrdent.

gt) Subject to such maximum rates and the Administtator may prescribe' the Zilla Parishad may levy the follcwing fees, cess and rates, na ely:-

(a) fees on tho registration ol vehicles;

(b) fees for providicg sanitary an"argelrsnts at such plac'es ofworship or pilgrimage, fairs and meab withjn its jurisdiction;

(c) cess on education;

(d) water rate, where a(angement for the supply of water for drinkiog, irrigation or any other purpose is made by the Zilla Parishad within its jurisdic- Iron;

(?) lighting rate, wh6re affangeaent for lighring of public stre€ts and places is made by rhe Zilla Parishad within ;ts jurisdiction;

(f) conservancy rate, where arrangement for clearing. private latrine:. urinais and cesspool compounds aitached to dweliing areai is made hy the Ziila Parishad within its jurisdiction.

l7l. Any peroon aggrieved by llre assessment, levy or imposition of any tax AppeJ or fee under section 128 or 170 may appeal to the Depuiy Commissioner within

ag-inst lew tbilf days of the date of the order imposing such tax or fee. oftax etc.

172. The Deputy Comnrissroner may, by notif ication i the OlTicial Gazetle

S'i$;: ensioo suspend the levy or lmposition of any tax or fee under se'ction 128 or 170 and may

cf lrry tax ct t-eocf. at a$y time in like manner rescind such sus;rnsion.

173. It shall be lawful ,"ol the Zilla Parishad to lease by public auction or

l.€ase^of prjvate contrsct the collection of aay fee on markets and bazars if any such fee is

markets etc. impcsed under section 170:

Provided that a lessee "hall give security for the due fulfilment ofthe conditions of the lease or contract.

174. (r) When any tax or fee or other sum due to the Zilla Parishad^has

R ec.v€ry^of become payablq the Zjlla Parishad shail. wit! the least practicable dela:y', cause to taxc$ and be other du€s. sent to thd person liable for the paymetrt thereof, a demard notice in the prescribed forrn for the amount due frorn him and require him to pay the amountwiihin thirty deys froro the date of such notice.

(a)' Every such notice of

suoh manner as may tre prescribed;

39

lPrer E-

(3) Ifthe sum forwhich a notice ofdemand has bssn serr'€d is not paidwiihin thirty days from the date of such notice, the Zilla Parishad may apply to the Tehsildar concerned for its iecovery as arrea.s of land revenue.

Accounts. 173, Every ZlllaParishad shall maintaiu accoults ofits receipts and expandi- ture in such form as may be prescribed.

Budget. 176, {r) Er,ery Zilla Parishad shall" at such time and in such manner as may be prescribed, prepare in each financial year a budget of its estimated receipts and disburssments for the foilcwing year and submit it t(, the Adrninistrator.

(a) The Adnrinistrator mr-"v" within such period as may be prescribed, either approve the budger or r!'turn it to the Ziila Parishad for such modifications as he may direct.

(3) If any modifications are made under sub-secticn (.a), the budger shsll bo resubmitted within such period as may be specified.

(4) No expenditure shall'be incured uoless the budgel is approved by the Adninistrator.

AuCia. 177. (r) The accounts of every'Zitla Perishad ihail be audited annr:ally in such manner as may be prcscribed.

(.a) The audit shall be carried out by the Deputy Comm.issioner or such oth!'r officer as the Chief Secretary of the Union te itory may appoint in this behalf, ard the Deputy Conrmissioner cr such other o{ficer shall" within orc nonth of the completion of the audit, forrvard copies of the audit re.pon to the Chief Secretary and the Zilla Parishad.

(t) The Chief Secretary of the Union territory may at'ter considering the report and after making such further enquiry as he may consider necessary, diiallow an!'item which app€ars to him contrary to law and surcharge the same on the person making or auihorising the illegal payment. and shall-

(a) if such person is a member ot'the Zilla Parishad, proceed againsiffi in the manner specified in sub-sccticn (:) and (f) of section l8i; and -

(b) if such person is not a member ofthe Zilla Parishad. obtain the explaoa- tion ofthe person and direct such person to pay to the Zilla Parishad rhe amount surcharged within a specified period; and if rhe amount if not paid within the specified period, the Chief Secrttary of the Un'on territory shall cause it to bs as the arrears

,recorered of iand revenue and credit it to the Zilla Parishad Fund. .(c)^Any person aggriwed by an order or^the Chief Secretary ofth fJ[- territory under sub-section (j) may, within thirty days of the date of the order, pref'er ar appeal to tbe Administrator whose decision on such appeal shall be Ilnat.

" (r) Admioistr*-

--178. The Zilla Parishad shall submit annually to the Chief Secretary^of tion repgrt, thc Union territofy, a repoft on the admitistration of the Zilla Parishad foithe previous year.

. . (r)...T[e rgpor! slaq be prrpar.ed by the Adhyaksha ard after it is ap;roved by the Zilla Parisbad, it shall be forwarded to the Chief Secretarv of lbe- Lrnjon territory with a copy of the resolstion of the Zilla Parishad thereon.

Pow€r to

callfor^pro-

179. The Adninistrator or any other officer appointed by hio in this behaf aeedirg$ shall ote. have pcwer-

(a) to c*ll for-

. .(i) any-exfract from_ rhe proceedings of the Zilla. parishad or any books, records, correspondencc or documenls in the possession or under tle €ontrol of the Zilla Parishad;

(d) any retur4 plan, estimate, stateDoetrt. a@ount or reDort for thE purposc of inspection or examination;

40

tncto.nec€ssitoh and furnish able to is behalf in this tiv him authiifsed -tttiie make to it requiring and Ziila Patishad tue d;il;; Art"il W not lrom reasoos its statiug time, reasonable a himwidfun reolv to writtin such things. doing fi6m dcsisting

lbfaqt itlofficeroiher or.any Administrator the it to appoars Dadotornoo any time. If, at 180.

and.persiste.nr ofduty in mad€wiful has Parishad a Zilla t'nit in Uenaf W Lim init Zilla Pdris- bv nav lre Regutation, ""n"iniua bv this on it imposcd p.;iil;; aniauiv o-r ;fJriiil# had. is notth9-.dutv duty.-If p#otmance ihat of r

bv him makesappoint'ed Officer other aoy (r) or Administrator the Whan ar"ctedP"'iinad Zitla ii1[6 riiin*i?l'.e"i ;hii uoiu'-;otili;i;th; oni# ii' - for making reasons of the statement i litt-,i ff..;d;;-.6;

"iaet'i6gcthiiwirh b.y so as. 4u1!oris4 officer such other (r) or Administrator the Thereafter rcscind' fit' he deoms as i*i'to0 tire ziua ;f#;tfifi;il;iil; tim,i'"1v, order. the or confirm modify

petsonalla li1blq bc Liability ofshall Parishad Zilla the (r) menober of {or.Every 182. folme6[bc'r Parishad zilla property- the of or other moncy uoi of tii#pticatiott toilivutE'o. tt r lss, warte miscon-by his facilit4ted or partv 6!en caut"a wui"[ iiat ot teen i tas ioiviici, ue or phappli"

rrauq' to amoutrtlng a membel as catlon. his duty of wilful neglect or duct

showing oppoitunity-for giving conclrned-a (e) m:nb:t the Ifafter -C[i.t la3sonable that thesatisfi€d is territbry union of the s.itltnv i'J tii"lootFiiiiiri. Parishad Zilla the prope.rtv bf oi-oiner br "uo* ilil#6;;i;#;udi"' member'p-a.rt such of 'iii-'*i'"v the ori *iful neglec't m;scondrici-or of i;;'di*;i;;*q;tb beforeParishad pav the-Z-illa to t-o memuer a-li.Jii'iu ii"iil;:;;"#.i"'i;i.riiLi' orwaste loss' such it for [o reimbursed to be iequired amount the u li*"a'ait".

misapplication:

irregulari-technical or bonafide for made shall be oriler no such that Provided

a member. of mistakes ties or

(r)If theamountis'o"i3?*,1"0:":o:$ftrYi"J,f.'iH"H#-"f, ii?i:f.loflancarrear it as an riCover shall

&n to bc-subioct territory.shall Uolon ofthe (a) Chief Sccretary of the order An and the order ary.orthe-darc,of iuirty iiil;,G-;;ii,io tG'idii"#;* necessarvand "o*oi% :'"lffi ir.**tix*t::g;r'*fr :'$iffi :#*".-"T'xfi

Di$olution ParishBd- Zlla the Aitministrator' the (r) of opinion in the If 183. of Zile

Pafl8b.d, orits or abuses (a) orceeds Powers;

il;'":'ffi' :iT,"1"1"$'lttff'll'lf# ,h" #1r",ll1'A1f,f,"hl?,*"ilT*f

otin firroe; beins &-ti." fo; ;il&-ilt

41

lP.ur fI--:-

(c). fails to lerry the taxes leviable ulder this Regulation; or

(d) pcrsistently disobeys the order madc under sutFscction (:) of section l8l, ths Adrninistrator msy, by ord€r published in the Official Carettc, diss-olye rhc Zilla Parishad and direct that it shall be recolstituted in the manter ordvided in this Regulation.

(3) No order undet sub-secion (r) shall be passed u ithout giving tc thc Zilla Parishad a reasonable opportunily to render an explanation.

Q) lf a Zilla Parishad is dissohed under sub-secrion (l) rhe followiflg Qonsequ€nc€s shall ensue, namely:-

(a) all the memb€rs of the Zilla Farishad shall, from the date specified in the ord€r, cease to^bo members;

(6) all powers and duties of the Zilla Parishad shall, daring the period of dissoirition oi the Zilla Perishad, be exercixd arrd perfornied by iuch penon or porsons appoi ted by the Administiator in this bchalf;.

(c) The standing comrniitess ofthe Zilla Parishad shall be deemed to have been dissolved and all thc members of the Zilla Padshad sball vacate offic€ as from lhe date of ils dissolufion,^.--

(4) An elcction to reconstltute a Zilla Parishad after such dissclution, shall be completed before thc expiry of a period of $ix months from the date ofits dissolu- $on.

I)el eg:$on

of po\tt

184. (r) The adninistrator nny, by notificarion in the O{Iici&l Gazette,

,

delegate to any officer of authority or autiorily subordinatn, to him, any of the powers conferred on him or any olTicer subordinatc to him by ihis Regulation, other tfian the power to nake rules, to be excrcjsable. subject to such restrictions and conditions as may be specitied in the *otification.

{a) The Administrator may by notification in the Offici:rl Cazette authorise the Chi6f Erecutive O{Ticer to cxctcisc subiect to such restrictions and conditio's as may be specified ifl the notification all or an) of rhe powers exercisable by and to peffonn the functions of the Deputy Commissioncr under lhis Regulation.

CHAPTER XII^,

ELrctIorr Couatt6sloN -.rND FIN.{NoE Couvlsslox Elcr*licn 185. (r) The President may appoint an Flec{ion Cqmnrission consisting of Commilsion.

an Election Commissioner in rvhom the superintendenc€, direction and control of the preparation of cleciroal rolls for and the conduct of all elections of the Gram Panchayats, P€nchayat Samities and the Zilla Parislrad in the Union territory of Andaman and Nicobar lslands shall l-'e vcstcd.

(z) Strbject to the provisious of any iarv thc conditions of service and the tcnure of office of the Election Conln.issicn shail bc such as the President mav bv by rulc determine:

hovided thzrt the Electian Commissioner shall not te removed from his office except in a liftc manner and on the like prounds as a Judge of a High Court .snd the conditions of sr:vice of the Election Commissioner shall not be earied to his disadvantage ofter his appointment.

G)^The Administrator shallwhen so rr"quested by lhc Election Commissioner ;naks available to thc Electicn Commissioncr such srafT as mav be necessarv for the dischatge of the functions conferred on tbs Elecr irrn Ccmn:issioner under su6-scction ir).

(+) Wjthcut prcjudice ro the prorisior,s of sub-scclion (r), the Presjdent may appoint the Election Commission appointed under sub-seclion (/) for the purposes of superintendence. difection iind control cf tbe Frepafaticfr ol elecloral rolls for the conduct ofelcctiom 10 the mulic;palities in tle U$ion tcffitorv or to Panchavats.aDd Municipalities in the Union terriiories cthcr than Andamari and Nicobar'Iilands.

42

govern'-should rvhicli principles (a) the

bG nay which fees and tols tarer, d!ti€b,. of determination (i) the

Panchayats; by the appropriatc'd br to assigii;d

FundConsolidated the from Patichayi{ts to the grants-in-lid (ii) the

India: of

Panchayats; position of the fioancial the improvc to needed (6) measures the

Freiidentby the commission Finarce ro the (c) mattcf,sferfcJ anv other

Panchayats' of tbe finr:rces sound of in thiioter*t

Comniis- of the compositlon the- provide for rulds by (zl may Pretideirt The of nrembers appointment tbe for be'rcquired tn*i qiififi*,i"#*-iii.1 lfii .ioo,

selected' be shall which they in m3)ner the thereof anil

power.; insuch for procedurc and, their- determine shall Commission {a) The them'on confer rttles mav bv ;; the'hesiddnt th. *'#o.;;;;;il;ii;i;;;;11"";

Com- (r) Financ€ the sub-section piovisions of to the prejud-ice (4) Without snd MufliciDlitiesthe.Paflchayats of ,,,,un"iJi tn" rc"t.* foiition also may mission tegardjPreEid€nt tb the mi[eieco**enaations ani' tertitoles Union other such for sub-ieiliJn in that spccificJ in! matters

XIIICHAPTER

' Ir'[lsctr'lrrrous Electioo Panchayat';a Graln of a member of eleclion any of (r) valirlity the If 187. retltronS. qu€ltion by pradhans anv i'to is.broughr i.iu" puo"f,"'v'ut Fiiirhua iiir" s'i,lriti, sucb relates, quostion such. which !€rson-to ereition at tnc vol€ to Dffson ouaiified ofresults of thc dcclaration th6 of cate auvi"lt-eiil" fifre"n fr;ffi ;ili;;;tti,'io jua-ic theprescribed for be may as iuch form in ;;;ii'io'irirbir.ri.i iffir"iil;;, qucstron' sttch of determination

endcavourpossible and as expeditiou:ty as tried be petitirn.:rhall (2) Every which th€on dstc lhe sii months-from tt'ui*ithin tnt concludc to shall be ntade

Jtrdgc' Distt':t the to i.'pt"..nt"tt o"iiiion

mad€ rule Pr'oc4dure by any or by thir proviiled as otherwrsd (l) Save \egllation 1E8. ' rriog of he procedurc' in regatd1908' of Civil Coic in ti'" procedure elechoo the Feti- thereunder, -prou'oJ of elFtioqin the heating be followed oJuppiitour", t!oi6, tuv in so far.as shall, suits to Judge: District bY the petitions . :

that-ProYided

j '. 1t l.r: (,).ty9.:sr-p::'.:.'i::t:3*trt:":*g'Si:Hnt?iiffit",Xm:*' *"' te,Do'uErrrs isp far-as but together; hoatrd be * v liio* electio "*'"Yd';[i""i#;"m"#or"e- ;-'tii];q;aiuii'iosus.mav.t"tflgat.tl9samerim?''or Pet two aoy afinfafi ;i;;';';*ti"6tre,1pet'll9is,-1Y'F-F,ftt"","c;1hgt"i:*I"itrfbe a to deemed be sh:all petition iu" ot'uiuiittg, ,ttu' such witb Jornt consiste rgspondgn! eact'' ae;nst 6plilli--i"titi-t I

43

(c) the District Judge may, at any stage of tho proceediqgs rgquire ths petitionef to give sercurit), Or furtligr sec;urity for the payhent of all costs incured litely to be ircurred by aDy resFondent; and

'- (d) the District Judge, for the purpose of deciding any issue, shall only tx bound to require the production of or to re&iye so much evidence, oral or docu- rDentary, as he may consider nec€ssaiy.

(:) An order for the payment of costs, or an order for the yelaisation of a s€curity bond for costs passeal by tbe District Judge, shall be executed in the saffe mannef as if thg ahount to b€ recovered was arears of land revenue. Fifiings of

189. (r) Districi If the Districr Judge. after makins such incuirv as be thioks ncces- Judgc. sary, finds, in respect of any pcrson-whose elecfionls called in q-uestion by a petition that his election was valid, tbe p€tition shal! be dismisscd against such pirson with cosr.

_. (3) If the Disttict Judge fitrds that the election ofany person was invalid, hc

shall either-

(o) declare a casual vacancy to hav6 arisen, or

(D) declare another candidtre to have been duly elected, whichever course anpe. ar6, in the parricular circumstanc€s ofthe case, to be more appropriate, and in either case the District Judgc rnay award costs it his discretion.

(t) In the event ofthe District Judge declaring a casual vacar.cy to have arjsen, he shall direct the Electioo Conmission to take proceedings for filling the vacancy. AYoidsoc!

ol Elcctio!. 190. (r) Notwithstatrdirg [nything conraired in section I89 if rhe Districr .ludge, in the course ofhearing an election petitioD, is of the opinion that the evidence discloses thit corupt practices at lh€ electi?on proctedings in question, have ptevailed to such aa extent a3 to reDder it advisablo to set asidc thewholi of the i:lectioil proce€- dings,^he shatl pass a conditional order to this effect and give noticr th€reof r_b everv candidate declared €lected who has not alrady been made a party to the case. callini upto suah candidate to show eause why such conditiooal order should not be mad; final.

.. {.a) Thereupou elery sgch candidate appear.and show cause, and nay recall lbr tho purpose of putting quclion ro^-mhi^am^y , any witncss who had appeared ii the case.

{J) The District Judge shall thereafirr €ither canc€! the conditional order or make it !.bsolut6 in which case he shall direct the Ele€tion Connrnission to take measutes for holding fiesh election procecdings,

Disqua$fi-

191, The Distxict .Iudg€ may declate cati6n for

any candi&te found to haye cobmitted c$tupt or arty corupt p(actic6 to be ineligible for being a nember of a Gram Sabha or for illegd contesting an electior under this Regulation or for being appointed or rctained in prgc!rcG

any office or place ia the Governmerr or any local authority or for beinl reeistcf€d as a mglab€f, of &ny Gram Sabha for such period not excrrding five yiari as the District Judge may determine.

B8r to iutcf-

fq'!oco.Ut ....I9. (r). Noflrrithctanding anything- contained ia this Regulation, the col!fig !n validity ofany law Blaritrg to delimitation of constitucncies or allotm;nt of s;ate to ckc*srsl s$ch co$titrsl€ies nade or purporting to be made under this R.egutation shali not Erattctt,

0G caRed rn quesuon |n any couft.

. .. (e) Spv.o" 3s othstvits provided in Sections l8t, 188, 189, 190 _ antl l9l no crvil courc snau hav.8 ju{E{ucuon to-,q\tetlon &€ l€gality,or yalidity of any actioo otea of _(I€ctston givet .by ttrc El€€tio! csdmisiion or thc chid sccretary or tho Deputy.Corn'nissidrer in connection ririth thi, condrpt of elections under-tfii Regulation,

44

45

Pow€r^to

193. The Assistant Commissioner in the case of Cram PaDdPyat.ai9.P*ly entgr. corrTtiio"*"iti iiJ casi o1 rancnayat Samiri and Zilla Parishad rnav authortse ary^of his Officers to eote, ,o.aoc fiiJtii^or cuu"c to be entered and inspecled any immovable Ptoperty occbprcc ov inf ct* iao"h"yat or- Psnchavat Samiti or ffiffiy#Tt*x#F,n"'*;l$y"****orsuchGrirnrPanchavat'

19{. (t) No action lie against any member, officer.' serYant or agont Ba! of{cuon

agaiarl

-shall

of a Gram panchayut o,^o ruv"-yu iii;ti"t oi'" i"ocLiat samiii or zilla Parishad fanchryat,elc.r. ard $iHtuHt1'\T;iTE'J'f #.#i'^gf #'I',xFf i'"'"1$i#Jll*"'#;:"t

prevrous nouc! ii"tiiid* trtid n.gulation or any rule or bye-law made tbereutder' bcforc il-stifi ior, {r) Ttc orovisions oftbe Judicial officqr'8 protecdon Act' 1850 shall apply to tne m'Jfrbers oi tho Nyayu Panchayat'

(r) No action sball be brought against any Panchayat or a Pancbayat Samiti :lrlill*F,giHllt:itln:y'-l';itt':i"n"rTffi i,!!,ry$il it irrlii6"iGi!-"tti*rs, servanrs or ag€nts for anytbing done or puroortrns^{to De} done unrler this Regulabons F"-i{ i"i's-iofG-riurud ih"iuundi until rhe exoiration of rwo months "n".o*i" totf tii notici ln wridng-Aas been left or tlelivered ilil';ifil';ffich-Panchavat ii rly"v". i"1"1'"y"t otf.ul:h?,1t samiti or zilla F"i-ri"a ufro at the residence of sirch of their me'mbers officers' servarts or ae.nts aca"rinias t acuon rs ttrrenqe,,;o G -uiouett The notice shap-state the case of ;ffH,iffiiffi;o,itiei"iiii sougnt tlrc ai'ount of compensation' if -anv' claimed and thc name and place or aoooc6i the person who intends to bring the action'

(a) Every such action shall be commencedwithin six months after the accrual of tho&use of action and not afterwar'ls'

195. Every orember ofa Grarn Paochayat or a Nyaya Panchavat or Pancba- M€mbels' *t s"iliti oizirii Furirnoa una .uJfJncei"iro ri.""otioi'intained 5y orcmp oy..ed

stc, of Patr" fi:ff; d;ilTffiliavqt oI a Niiv" p"ocl"vat or a. Panchavat samiti or zills

cba:/at6 ctc . ilrfin"i i[.tU U" O*m;a to * a'pirUiic G"ioi'*itUo tl".uaning of scction 2l^of

to ro publis$vaEt. tho Irrdian Penal Code. 196,^No member qf a GraE Panrchayet or- a Nyaya PqlchaJat ot- a Panchayat Membcrs

s"-i.iii'" iitti purishad br any oftheir officers haviig arl p.utY 1o Perf^omr in connec

€tc. to rof(-ain from

45 of 1986

ffiiiiii iril"ti thG i6gdation' shafi directlvbr indirectlv bid for' or acqut' taking part .iilfint"r*t io o""ndye pr roperty sold at such sale'

at salc, ' t9?. Every Police Offiqr shall gire immediarc .infogration to tbe^Gram

Pow€rs a ,dutirs of^-' Policr in

**:H"t#'m j;l*ml*rot*lxgi,?s'i*fi ,ffi fft :;f fiti"t'6v"ju* madl thereunder and shal! assist all-oembers^and se"rv?anlt"sf {orf 'tTh€' rcspect of

otfrnc€3 asd,

iffi#v"t:^G' iryly? Faocuayat, Panchayat Sarniti and Zlla Parishsd in^tbe

a$idanc€to Pancha- ixerci;^of their ia*ful authority" t"ts.

15. Every Gram Panchayat' irlyaya !an1b4yat, Panchayat Samrti and Zilla

Chssifica* tiol and p*i.ffisnun*iiitsly uoo prc,eo"e its ieiords in thl manner prescribed' rcdcf,Yatio a ofrtcords.

lltD- Everv Gram Panchayat, Nyaya Panchoyat, Pam'hayat Samiti and Zlla InspcctioD

4od c.opi6

p"rirUli'*df: oi * applicatoti niaatd it by an-y-pereon int.(es*.Gd" allo\fl-i'sp€c- or [lcordi . ii-"l"Fii. ,."i,r6, ,"a giint ce*ii;eo copiee tbeicof on payment ofths p4lscfi6 feo.

110. The proYisions of the Court^Feo Act, l8?0 shsl not apply to any proc€e- Corut fcls

Act not

7 ot r8?0'

dings bofore a IiIYaYa PanchaYat'

apFlicable 20r. (r) rf *""t#"Tffi Rcmoval ofdifricultica, Rcsulation, the Adm"i royi strator^t$,tl,iT**l lfl"thr,&"&lutiti" iilifiiii.l.ri not inconei$€ar with ihc provieions of this.leguletion as airyca$ tb ffiio t o*t*"y or expcdient for remoring of thst difficulty:

[lAnr f,- Provided that no such ord* shall be made after the a'piration of two yeen lrom the commenceme&t of this Regulation

. (a) _ 4yoy urder made_uirdsr this section shsll rs soon as may be afror iti made be laid befors each Housc of Parliamenr.

Itfof r to

rrtc rule&

. ZPZ, (:). The Administrator may, subject to rhe condition ofprevious publi- cqtigq by_ notlficatiou in the Otficial Gszetee, make rul€s to cauy oufthe profidons of this Regulation

(a) In particular and wittroit p.cjudice rf tru g"n"Jity of rhe forogoingt power, snch rules may provide fbr-

(a) the manner inwhich asscrs and liabilitier of a Cram Sabha which has ce&sed to exist shall be disposed of undor sub.section fu) of seetion 6;

(r) the preparation, revision and publication of thc ele€toial rolls of membels of a Gram Sabha and the part.iculars which it shall contaiu and the mannar in shich it shall bc revised under section 8:

(c) the me€tings ofthe Granr Sabha and noticc ofsuch mcetings under sub. section tJJ of sJction 9;

(d) th€ rnanaer in which the seais allotted ro Scleduled Tribes shall be rotated between different constituencies under sub-section fui) of 3ection 11;

(e) the manner in.)i'hich seats reserved forwornen sha[ be rotated amoncst ditibient constituescies under suir-scotion (7) oi section. I l;

(l) the rnanner in which the ofliccs of Pradhan resorved for the Schedul"d Tribes lnd wo:nea shall be rotated amongst diffefqna Gram Panchayats under sub-seciion (9) of section I l;

^k) tne p..riod for whick notice is. required to-be given^for o

moving a no

confidenco motion under sub-s€ction (r) of section 2l;

(r) the psriod for which notice is required to be given for moving a no- confide*ce motion against thr Up-Pradhan under subcection (r) of section 22;

(i) the ierms and conditions of service of the S€cretary end other officefb and se(vants undcr sub-section (5) of section 24;

0) the time and place of meetings of a Gram PJnchayat and rhe proccdure to be followed at such meetings rrndcl suh.section {r) of section 25:

(ft) the produce for mrving rcsolntions afld putring questions under sutr. section (z) 'of section 25;

(/) the controls and restriciion-s subject to whicfi a Gram Panchayrt may appoint Committees under subsection (r) of section ?6;

(m) the reasons.for and the ;nanner in which Conimittees may be dissolved or r€-constituted under sub-section (:) of section 26; , (r) the conditions subjcot to which the Administrator may entrust to the Grsm Panch4yat thc funcliolrs and duties of collecting land rev€nue aird other dues recoverablc as arear* of land rcvenue under sub-section (r) of s€ction 3t :ⁱ

(r) the custody in which the Gram Fuad shall he kept un&r sub.section

(J) of rcction 34;

(p) the manner in *tich the taxes and fees shall bc assessed and rcalised under sub-section (e) of saction 37;

(C) the forF in which the dernarid notics shall be sent under sub-sectioh,

(r) of section 4l ;

46

T!{tr CAZSTTS OF ]NDIA TXINAORDIN'MY 47 (/) the mamei in ',vhich a demand notice shall be leryed undef rub{ection(.:) of section 4l I , (r) _ the form inwhich account ofrecdipts and a(po*litUra shall br naintai- eod under section 42;

- (r) the time atwhich - and th€ nanner itrwhich budget shall be prepared^bythe Gram Panchayat under sub-section (r) of scctioi43;

(u) the period wirhin which the Zilla Parishad may aDDroy€ or return the .-.budget undor subsection (e) of section 43;

(y) ths pfiiod within which the budgct has to be re-submitted to ths Zilla Parishad under subseclion (3) of secdon 43;

. (\) - the period.within which the Zilla Parishad has to approvc thc budget urder subsection (t) of secrion 43; (:r) the manner in which accounts of a Gram Panchayat shall be audited

unilcr sub-section (l) of section^.14;

.(r) -9uch other duti€s which may be performed by the secretary uoder section 5?; (z)

- _ Segrilating the conduct. distribution of businoss and proceedings beforea Nyaya Panchayat times and_ plac€s of sitr ings of the Nyaya-Panchayai and any olber matter n-ec€ssary for lhc proper and efficient conduct of proceedings

before Nyaya Panchayat under soction ??:

(aa) the fees to be paid tbr the insritutior of a suit or case bcfore thc

]\lyrya Panchayat under sub.section (1) of scction ?8;

(P) th9 register in which substan@ of a case instituted ora i shall be recorded under sub-section (2) of section 78;

(or) the fornr inrvhich summons shall be served under section 82; kO tne manner in which summixs shall be served under section^g4; (ae) the register inwhich tho substaoce of a cis€ has to tre recorded beforc the Nyaya Panchayat can'pass a sedtencs under sub-section (2) of section gZ; - (aJr) the refrister inu,hich rhe Nyaya Panchayat - shall record the satisfaction ol dccrces oi adjustmcntr under section l0l; (,r?) the rcgistor in \r,hich the amount realiscd shall be eriered under section

104;

(..ir) the form in wi,ich and a dare before which a Nyaya panchayat shall

subn)it irs aruual report under soction 105;

- (ai) the-period fo1 rvhlct Pradhans shall be rotared under clause (a) ofsub-section (3) of section f07; ll qij the manner in $'hich offices reserved for Schedded Tribes and women

// shall bc rclated under sub-s€ction (5) of section 112; -. .------,_='_tl

(ak) the notice for moving a motien of no-confidence asainst pramukh or

Upapramukh und€f, sub-section (l) of section lt?;

,.

(aI) the time and piace of meetings of the pRnchayat Samities and the proccdui'e lbr such mectings under sub-section (r) of seciion l2l; (atr) the manner in which a ruember of panchayat Samiti may move resolu_ tions atrdlrut questiotrs tc Pramukh or Upapramuki under sub-ieotion (e) of section l2l;

-

47

(aq) tie procedure and limits subject to which taxes'dutries tolls'cess^and fees itrirll be levied under sub'section (1) of section ll8; (or) the form in which demand notice shall be sent under sub-section (r) of section 132;

(as) the manner inwhich notice ofdemand shall ir served under sub-section

(2) of section 132; (4r) the manner in which accounts of receipts and exponditure shall^be maintained under section^133;

(ar) the time and manner in whicb ths Pancha!-at Samitis shall prepare the 6udget under sub-section (l) of section^134;

(ar) the period within whiclL the budget shall be resubhitied under^sub- section (3) of seciion^134;

(dw) the psriodwithinwhicb and manner inwhich supplementary estimate shall bs prepaied under sub-section (5) of section 134; (ax) the manner in which accounts of lhe Panchayat Samities shall^be audited under sub.section (1) of section 135;

(ay) the ootice for moving a no-confidence motion under sub'soction (r) of section^156;

fuz) the terms and cotrdiiions of the Additional Chief Executive Officer appointert under sub-section (e) of section 157;

(ba) fhe constitution of savices und€r sub-seclion (6) of section^157; (bD) such other fuuctions and powers which lhe Chief Executive Officer may exercise under clause (e) of sub-section (r) of section 158; (bc) the time and place of meetings of tbe Zlla Parishad and the proceduro to bs fdllowed at such meetings under sub-scction (r) of section 160; (bd\ the mamrer iu which questions may b€ Put and resolutions may^be rnoved before the ZiUa Parishad undcr sub-section (e) of section 160; {6e) the manner in which committees may be dissolved or re-constituted undei iub-secdon (2) of section 16l;

(b/) the procedure aad lirnits subject to which taKes may be levied under sub.section (l) of section 170;

(bs) the conditions subject towhich the Zilla Parishad may levy duties and fees iridrr sub-section (2) of seclion 170;

(rr) the form in which denand notice shall be giren under gub'section⁽¹⁾ of section^174;

(ti) the mannsr in which a notice of demand may be served under^sub- section (2) of section i74;

(6i) the form in which the Ziila Parishad shall maintain accounts of its receiitd and expetrditure under section^175;

48

49

(6/r) the time and manner i rvhich budget may bo prepared uncler section 176;

(tl) the period within which th€ Admiristrator ruay approve or teturn the budget under sub-section (2) of secrion l?6;

(6zr) the period witbinwhich the budget shau be retum€d for the approval

. of ths Administrator under sub.-section (3)^of ioction 176;

(62) ihe timo and marner in which the supplemeotary budget rnay be sub- mitted io the Administrator for approval und# sub-secti6n (t-of s€ciion^175; (6o) the menner in which ths accounts of the Zilla Parishad shall be auditsd under seciion 177;

(Dp) the manner in which records shall be classified and presorved undo scction 198:

(6q) the fee io bo paid for inspoction ofrecords and grant ofcertified copies under section 199;

(br) any other matter whicl is requhed to be or may be prescribed,

203. (1) Subject to the provisions of this Regulation and the Rul€s^made

Porer to thoreunder, tbe Deputy Commissioner may frame bye laws:-

malc rulcr.

(4) to prohibit the removal or use ofwater for drinking purpose from any sonrce which is likoly to causo danger to health;

(D) to prohibit or regulata tho discharge ofwater from any draid or promises on a public str€€t or into a river, pond, tanl, wcll or any oth€r plac6;

(c) to prevent damage to public streets;

(d) to r€eulate salitation, conseftancy and drainage in the area of the Gram;

(e) to prohibit or rcgulate the use of public streets or other public place^by shopkeepers;

(f) to resulate the manner in which tank* ponds and cess pools. Dasture tandsl btay gr6'unds, manure pits, land for disp6sil for dead bodibs and bathing places shall be maiqtained and used; and

(2) Ary by+law made under sub-sec.tion (1) may prolide that a cotrifaveu' tion thereof shall be punishable with fine which may exlend to rupees ten and in the case of a continuing contraventionwith fine which may extend to rupe6 two for each day during which the contravention continues.

aH. Everv Lgvitr of-b eru le and everv bveJaw made under this Regulation shall be laid irs sooo as may after it is 6adi before each House of Pirliament whilc it is

rulls bcfca Pdlirncrt. in scssibn for a total period of thirty days which may bo comp'risid in one session or in two or moro suc@ssive sessions, ard if, before the cxpiry ofthe sessicin inmediately following the session or the successive sessions as aforesaid both Houses agre for making any modification in the rule or byeJaw or boih Hous€s agree that the rule or bydlaw should not be made, the rde 6r byeJaw shall thereafter have effect^only in mbdified form or be^of no eilect as the case may be; so how^ever that any^sush modification or annulment shall be without prejudice to the validity of anything previously dono uoder &at rule or byclaw

t 205. (1) The Andaman and Nicobar Islands (Gram Panchayats) Regula- Ropcal atld tion, 196t is hereby rolraled.

savio$. No 4 of 1961.

(2) The repeal of the said Regulation shall not affcct,-

(a) the previous opetalio.qg of the said B"gu!a!!gn gr anythirg 4.U1y dggs or sutlered tbereunder, gI

(i) any r{ght, privilege, obligation or liabitity acquired, accrued or incu*ed uador the said Regdation, or

(c) any penalty, forfeiture or punishmcnt incurred ia respect of any offence committed against the said Regulation, or

.. (rl) any invcstigation, legal procoediug or rernedy in respect of such. right' nrivil'eie. oblisation, liaUitiU,-foifelture or punishment as aforesaid, and any iucl Gvatigilion, bgal ptding or rcoedy may b'€ instituted. contrnued or iri"*a-"t-t r"i'suci peflel1y, foifeiture or puniilment may be inpcncd as if thrs Regutation had not been promulgated.

THE FIRST SCHEDULE

(See SECTIONS 19, 54, 115 AND 153) be€n

Adhyaksha/

and allegiance to the Constitution of hold lhe

ot favout or ill-will.

THE SECOND IICHEDULE

[,See SECTION 28 (l) ) MATTBRs tN REsPEcr oF lttttclt GRAM P,lNcHev,ct rflLl HAVE THE Aurncmrv so ls TO BNABLB IT TO FIJNCTION AS AN INSTTTUTION OF SELF GOVERNMENT IN RESP'gT O} TIIB PRTFARAfiON OF FLANS FOR E@NOMIC AND SOCIAL ruSfiCE.

I. In the sphere of sanitatibn and heatth-

(a) supply ofwater for domestic use and for cattle;

(b) construction and cleaning of public roads, drains, ponds, tanks^and wells other than ianks aad wells used flor irrigation pwposes and other public places;

. (c) sanitatio.n, cons€rvancy, the prevention and abate$cnt of nuisalce;

. (d) p*eservati,on and improvement ol public health, eetablishing and naiirtrinrng public hospitals and dispensaries providing public relief;

(e) regulation by licensing or othcrwise of tea, coffee and milk s}ops; (/) provisioa, malnienance and reguiation of burning;

(g) ensuring systemadc disposal ofcarcassos, provision ofdcfinite pldce for the purpose and other nreals for the disposal of unclaimed corpses and carcasses; (lr) construction and maintenance of public latrines;

(i) teking of neasures to pJevent the outbreak, spread and recurrencc of {l1y inf€ctious diseaso;

$) roclatning of unhealth localities;

50

vaccination; and animal humafl of encouragement (rr) the pils;compost of maintenance and provision the ft)

strayagainst steps necessary taking and cattle of keeping the (a) rcgulating dogs;and catd€s

ortrad€ or dangerous offensive of abating and checking (p) regulating, practices;

placcs; alld streets public (q) wat€ring

pri-being not spaces. andall sewcrs, places and strc.]ts' public (r) clcaning placessuch plbli:1Y!:lher thc. of lojovment tti itt" op"n *TiJriai" l""pi.ii, and abatingvcgetation' ooxi6us tlt" noi;iiniouing or panchayal ""t" in the are vcsted public nuisancesi all

occur;fires when property and pr'rtecting life fires' and (s) cxtinguishing

plac€s inand or public streets in projeclions and (t) obstrugtion removing the of the opin.to are prop"tli'*nlcn private bcing not soa@s -enjoyment to Govsrnutentlbelorg panchavat or in the re*i'il ;ri;;il;t6;ffddipice'dre places; or buildiogs dangerous removing or (ir) securing

pancha.culverts, public maintaining aad (r,) alteriug $feeJs, constructing, drains' privares' urimls' hoists' mart*i.-slault'ter *t #"#;;;;k;:' fount-plac€s' drinking rvashing batbs' woitts *"*"tu'g" ffifi"d;totft"' #;*. [ke; th; and dams , i'it*'iitit.-ilEir.' suffiand proper ofwaler' supply. additional an of supply a (w) obtaining insufficieocv frorhthe in'bat'itants ofthe r'iutth io.*t" ouorio pi"r.oiinE supplysupply or addirional such ,n" o, "i"oiiJ, or unwholeomenes. "*,rrilfffiliwhin cost;r€asonabls & at be obtained can of such expenditure contingent tho and -Uy salary paying the (.r) -account purposes offor the pandhayats. t[e t"quit"d * *"y gunrds as or oolie prop€rty;panchavat any 6f proiedion t}re for Iniiif,J.i f"iff#'x'"# ;iTs ty.x",1$l?ii,lyi"ri'nxiffii1f,: ,*yJ",?J;"f*f

works'-of sPhere Public the 2. ln

places or pP.bJt:--tJl*tt it projections and obstructions (a) o! removing such public*'hether the t6 arc olren wflicd p'i"ut"pt;'frtlt beisg not iiiirne, and GoverDment; to belong oi panchavit iiri in iriL'-"i?iiia bund's drains' public roads' of repair and maintonance (&) consuuction,

bridge*:ond.

Providedthatiftheroads,drains,bundsa.ndbridgesvestinanyotherpublicthat authoritv;of consent tlie ulidiiukenwithout ut oot iii"u iu?6

"otr,oiii"l,,'.iii rrft ffiT:.ti#"*irr#,illltllhr,1t#'#xl3iFT village; the of (d) liehting

51

(e) control of faits, bazars, torga-stand and cartstands; (/) construction and maiDtenance or control of slaughter houses;

(g) planting of trees il rnarket places and other public places and their maintenance of preservation;

" (i) construction and maintenance of Dharmashalas;

(i) management and control of bathing ald washing ghats which are not managed by any aBthorlty;

(j) establishment and nraintenance of markets; {k) construction and nraintenatrce of housss for cousenancy 'staff^and vlllage futctionarios of the panchayat;

(l) cstablishment, control aud management of cattle pourlds;

(m) establishment and maintenance ofworks for the provision of employ- meni particularly in tirnes of scarcity;

{n) extcnsion of village sites and the regulation of building and housing schemes in accordance witb such principles as may be prescribed;

(o) construction and maintenance of buildings for warehouses, shops, purciasing centrcs and such others;

fr) construction and maintenance of buildings for corumon use and of buil- dings necessary for development activities;

3. In the sphere of education and culture-

(a) visits to educational institutions;

(6) check on attendance and other registers to enquire and repot to con' cerned authorities on educational deficiencies and requkemotrts in the village;

(c) submission of recommendations on the annual budget tf schools, adult and ionformal centres, and preprimary and early childhood care and educational cent(€s;

(d) construction and repair work of educatronal nstitutions enlrusted to the Gran Pancbayat;

(e) submission of reports on regulariiy of students, ieachers attendaDce and school functioning ;

(fl haming of the school caleudar under the giuidanc€ of the Zillo Parishad.

4. In the sphere of self-defence and village defence;

(c) watch and ward of the village and of crops therein bnd raising volunteer orga.aiiation or org0nisalions of any other kind, encouraging and assisting such organisations;

(b) providing for training facilitics to the youth of the gram for the purpose of self-defence and village defence and assisting such training that fiay be crgani- sod by the Goverr,nent;

(c) preventing of fires, rendering assistancs in extinguishing fires and protecting life and property when fire occurs;

5. In the sphere of planning and administration-

(a) the preparation of plans fol the development of th€ villagp;

52

(i) assisting tbe implementetion of soil improvemeni projects of the State Government;

(c)economicsurveyofihegramaccompaniedbythe-provisionofemploy. -"ni? tn.'"ni*ploye.i^or undYr emplol'e

therol;

- (r!) preparation of budget. collection^and ncaintenance of accoglts::1s-t-odJ

una ,,:iiizitioii ot funds, assessment and collection of taxm and tnaintenance oI

an Account Code;

(e) use of asslstanc€ gven by the Central or State Government for^any ourpilie of^the village;

or assisting such sulvev utder-

,*"sr**l'**nffi*i1xH'H?"Tl*,Tam

(g) tecruitmelt, training and management of staff to be employed by pan-

chsyat;

(i) control of ciattle-stands, thrashing floors' glazing grounds and comm' unity lands;

(i)establishment,maintenanccandregulationoffairs,pil8limagesand f€stivals;

(j) reporting to proper arnhorities complaints which are not removable by the Panchayat;

(lr) prcparation, -maintenanca^ald up-keep of^the panchayat rccords;

(I) resistration of bfths, deaths and rnarriages in such manner and in .*t''i*;";;;JL-iaia oowJii'lilii"it Goi"'o-"ot general or special ordor in this behalf'

(nr) numbering of Premises'

6-^{In the} sphere of Community D€vBlopment-

. (o) relief of^the cripple'1, destitute and the sick;

(D) a$sistance to the residents when any natural calamity occurs;

. (c) organising.,. encowaging and assisling co-op€rative activities jD lhc

economic and sooal hel6s;

(d)' propagation of family planning;

(e) organising voluntary labour for community works and worls for^the uDliftment of the village;

(fl oPening fair-Price shoPs'

?.^{In the} sphere of agriculture, preserYation of forests and pasture lalds-

(c) planned improvement of agriculture;

(D) securiag mairrimum standards of cultivation in the gram with a view to increiiing agricultural production ;

(c) ensuring conservation of manurial rcsources' preparing composts and sale of manure ;

(d) production of improved-seeds' the-establishing of nurs€(ies or improved secds' and promoling the use oI imProved seeos:

53

(e) promoting the use of improved agricultural irnplemenis ald making such implements easilY available;

(fl the promoti on of co-operative farming;

(g) cropprotection and crop-experiments; * (lr) minor iniqation' construction and maintenance of filled channels and distribirtion of wat6r; treatmsnt of drainage lincs by dugouts with vegetative drains, loose boulder dams, filtcr steps and other measwe for improving water conservation aod preventing soil erosion-

(j) raising, preseryation and improvement of village forests, pastures and orchards;

(j) taking steps against harmful animals rvrth a view to protee;ioo of crops.

8. In the sphere of Animal Husbandry-

(a) improvement of cattle and cattle-brceding;

(6) the general care of live-stock;

(c) pioviding and maintaining stud bulls for purposes of cattJe breeding;

(d) promotion of daitY farming.

9. In the sphere of village Industries-

(a) surveying and harnessing tiny and village iridustrial and other employ- ment potential of the gram;

(b) providing necessary raw materials for cottage industries and artis and crafts;

(c) making efforts for the production by the village craftsmen of modern and improved tools for cottage industrie$ and mrking such tools easily available to lhem;

(d) oncouraging and .assisting artisans for trainitg ir coitago irdustries and han

(e) providing forthe organisation, managemeni and developm€nt ofcottag€ industries on a co-oDerative baais.

10. Subject to the conditions of sectio[ 35 maintenance ofrecords relat-ing to land revenue in such manner and in such form as may be prescribed from time to time by or under any law relating to land reyenue.

THE THIRD SCHEDULE

(See section 65)

OFFENCES TRIABLE BY A NYAYA PANCHAYAT

UNDSE TriB INDTAN PENAL CoDE. 1860 Section Brief description

l4O Wearing false uniforms.

160 Affray. 172 ,A.bsconding to avoid sewice of summons or other proceeding.

54

174 Noa-altandance in cbedience to cn order from public servant. l7g Refusing to ans*er public servart authorised to question, ' 277 Fouling water of public spring or reservoir. 295- Negligent corduct with respcct to fire or combustible matter. - 289 Negligent conduct with respect to anirnals, 2n public nuisance it caJes not otherwise provided for.

294 Otscens acts and songs.

323 Voluntarily causing hurt.

334 Voluntarily causilg hurt ox provocation.

341 Wrongfulrcstraitrt.

352 Assault or criminal force ol.h-erivise than on grave provocation.

357 Assaurt or criminal force in attenpt wrongfuny to codine a person, ;15E Assault or criminal forci'on grave provocation.

374 Unlawful computsory labour. 379 rheft where thc value of the subject m4ttef does not excred Rs. 50,

403 Dishonest misaoorc,nriation of nropcrty wlere the value does not exce,iii ns. of subject mauer50,

411 Dishonestly teceivilg stgl^en property ^ $,here the value of the subjcct does not erc€ed^Rs. matt€r50. ) 426 Mischief.

4Zt yir_"!h!!t!,1_*g o-rAaiming cauie, etc,, of nny value value ol o, any ten admat rupees. of tbe ' 430 Mischief by injury to works of irrigation or wrongfully diverting water. public

441 Criarinaltrespass.

448 Housatrespass. -.j 50il Intentional insult with the ilteBr to provoke brcach of peace.

506 Criminalintimidation. - j09 ' *brds, gestffe, or act iotended io insult the modesty of a woman. S10 Misconduct in put{ic by a drunken persoa,

UNDER TnE Carrlr Tnrspass Acr, lgTl

24 Forcibly opposing the seizure of Cattle or rescuing tbe same.

26 Causing damage by cattle to land crop and public road.

55

U-

UNDER Tr*$ RBcuLAlroN oR rBE Rurxs iND BYE LAws FRAMED THeRBIJNDm:

Any offencc under this Regdation or any rule or bye-law framed therunder'

- UNDBR ANY orHER ENAcrMENrs:

Any such compou-ndable offence as may by aotification^be declared by thc

A,Iiini.trator,'to be cognizable by e Nyaya Patrchayat' THE FOURTI{ SgHEDULE

[Sea section 69 (1)]

OTFBNCES tND MAxIMIral PBNAI,rES

(a) Under the Indian Penai Code-for^the offences specified io th€ Third schedii6. fine not exceeding Rs' 251-'

G) Under the Cattle rrespasJAct'.tfZl-for^thc offences speoificd io^the rura56rtJut", iine^not exceeding Rs' 10/-'

{c) Uader this Regulatlon of the n:les or bye'laws framed thereunder-finc not ci6eeding Rs' l0/-.

TI{E FIFTI{ SCHEDULE

lsee s€ction 124 (1I

o*''"*^'

*^f; "^#',#;'s"'J"Ktr1."i1?ff""i;sff *HaHi'*lff

l.^{In the} sphere of sanitation and health-

(a) cont{olling epidemics aud expansion^and mainti:iranbi of health s€rvice$;

(6) familY Plannirg;

(c) providing facitities for pule drinking water;

-=

(d) maintenance aad.suporvision of stores ofdrugs' dispenstri6' pbarma'

cies,'il"te-rnity homes end piinary health centrcs;

(e) oultivating public opinioo on following mcthods for^the prcscrvation

of hiaith aod sanitation-

(i) nouri$hment;

(ii) maternity and child welfare; (ifi) conttol and eradication of contagious disea'soe;

,:I

(f) proviriirg for help and protection to the peopls against epidenics' 2.^{In the} spho-re of commgnicstion-

-

(a) obstruction and mainteaaoce of viltags link roads;

56

(t) providiag nec€ssaqr assistalrce for construction and maintenanc€ of village approach roads.

3. In the sphere of education and culture-

:

- {a)- recruitment^of staff_ tb:: Adult Educalion, Non-Formal Education, Early Childho{rd Car€ and Educalon programmcs. i,)appolntm€ntofstaffinsclroolsfromapprovedpanels:

.(c)transferoftcacherswithintheifjurisdiction5tbjecttoguidelines;

(d) acedcmic supervrsion of all institrtions upto upper primary levels; _ {e) delegation^of powers of supervision over composite upper primary school! to the Gram Paochayat for pucposes cf cootinuity:

_ (/) preparation of budget and sanction of plans and expendifure ftorn the Pancha\/Bt Samiti &lucation Budger ;

fi;) disbursement of funds to aided institutions under supervision of Zlla Parishad;

(lt) lelrying of development fees and.otber l'ces to raise resources;

(i) raising of public contrjhutions and dorntions.

4. In the sphere of sociai educatioft -

. . To oultiyate a new outlook, among the people to nake them sElf-reliant- industrious and co-operation minded ind isfricianf.-

. (c) establishng anC maintaining iaformation centres. community educational centres and recrealion c€ntrci; (D)- gtablishing institutions fur rendering social service such as

youtlr.clebs, womcn's

n

clubs and farmers' associations and encouraging any such institutions if already established;

(c) establishing a village Gfence corps;

(d) ehcouraging physical and cultural activities;

(r) establishin$ yoluntary health associations;

(f) training gram-sevtks and utilising theif seryices;

(g) lraining gram-sevaks and utilisiag rhcir servirts:

(i'I promotirg childrens, activiries.

5, In the sphere of comrnunity del'elopment- .. (4). plannjng for.increased employmenr and |roducrion as *ell as for co- ororratron or vlls.ge lnstttutroDs;

(t) i.raiDing in self-help and self-sufrciencv among the village conrmunity on tne pnnclpte o! mutual cooporatidn:

(c) -utilising the surplus cnergy, resources and tin:e of the village forbeD€fit of tha community;

57

(a) planning for agriclltural improvemeni in the Block; iD) use of lanil and writcr i.:ioutces an

(r:) consnuction "nl *aint"oao."

of irrigeuon works in the block;

(r/) ruclarnttion and ccnscivation of agriJultural land ia^thc block;

(e) mtinl?nan:c of s::'l multiplication far:ns, assist;ng registored seed pro'

. duc,..is'and distribution of seeds in the block; (./) raising the p{oductior of fiuirs^and vegetables; {g} cons:rvillion of manuiial resouf,ccs. prepaiitlg c{mpost manure' orga- nlc nianure and .mixture and tc adange for rnaking ttlem easity avallaulc;

(t) pronoting tha-use of. improved sgriculi"fxl implcments and arrang- ing io mirke thenr casily available; .':

(ii th? protcclion o!'r:rops, lruit-tlees md plants against dis€aso;

(j) providing cruiri arrd othsr facilities for irrigation and agricultural ds!Jopnenl:

{t) incrca.irrs thc ale:l of [c])'l utlder irrigation by construction and repair .f *;iil, J;ii;e ;,id reFairs ot private ponds -bv underraking nrinor irrigation work :rnd by sup€rvislon ol I teld cnannels.

(/) prcvitting foi tire time'ly al1d equitable distribution and full use of water avriiabG undur itrigation schemes.

7. In the sphere of auimal husbandry- d

(a) imnrovins cattle-bre,ad by introduction of stuti bulls, b1' castration of ,truy Uirtto.ili *oO &tabtishnrenr arid nraintaining anificial insermination centres: O ' (b) introducirig improved bieeds of cattle, shcep poultry ets' giving grants the,':for and nt :litrtsnance of small bt'ccding centres;

(a) contrrlling rnd clrecking infectious diseases:

(d) inlrodu:ing improved giass and cattle ie':ds and providing fot their stJiagcl

{e)startingandnaintainingI.irst.aidccntr'.sar'rdvetetinar1'disperrsaries; (/) Providing for milk -suPPlY;

fu) sohing ths problem^of s'iray cattle'

8. In the sphere oi vittage and small-scale indlstrics--To Promole' cottage' '"illaee and small-scale iftlustrieswith a view to proYiding incrcas€c emPloyment anc raitiig p€oples' standard of living and espocially-

(o) 1o estabtish and maintain production and training centr€s;

(6) to improve the skills of artisans.' {c) to popularisc improved implcments; ld) to ensur€ lhe implcinentation ' f scheme for Cottag:, V;llage anC- Srralt- .cafJ-rita,i.tiioo run by ti,c Khadi and village Industries Board asd ctltcr All hdia Assoclation

58

9. ln thc sphei-o of goqperation- ,^To promote' tbc idea of cg'oper^tion in different fields of Life and^to - , ' orgEnis€ and-€r,rcourago cGoperative institlitions ifl ths economic and spcial ficlds and epecially-

(a) to establish and promote thc development of multipurpose a1

10. Irr thc sphere of womcn's w€lfare- .;. Imnjpaentins of schemes for women's and.cl.dldren's welfare and maintain- ' ,+r ing worien's andihildren's welfare rxntres, iduc:rtic'n centfes, craft ccntres aod taitariqg c3ntrss.

. 11. In the sphere of social rvelfars-

(a) implenenting schedes of rural housir:g; -'>

(6) maiatainirg decr"'pit bugga;s;

(c) sponsoring voluntary instiFrti,'ns of socia! welfare and cc-ordinating i:nd assisting their activities i

(d) propsganda for prohibition und against drug addiction'

12. In the sphcre of relief- Provi

L3. In the sohcre of collectioil of statistics-

:()1 Colecting^and co-ordiruting statistics ::-rd inay be required by the village , i p:rnchayats, taluka panchayats or district panchayats or by the State Govemtll€nt. o" l,l. In the sphcro of trusts-

'

Managiag trusts in furtherinc*^of -rhe

r bie('ts of any programme that rnay be carried out with the talula f';nd.

15. In the sphere of r;ral hcusing- i Developrneot of villagr sites wilh thr cc -cFrraticn cf ti.c villagc pcpulation

. .and planning of rural hcusing.

16. Ia thc spherc of infornl;r1ior-.

. (t) arangrng cxhibitiom:

(c) publications. TIIE SIXTI{ SCHEDULE [See Scction 163 (l[ : MrnsRs ti$ RBsPEcr oF lf,'{IcH 1ic ZTLLA PAr$gAD wlLL HAVP 1E AurqoRrrY 60 tA lo Ex rlr IT m fUNCITON AN lligllruFro{ or sEL}' GOVRNI,BNT' ^s

1. In the sphcre of s{initation'anil hodth-

(a) eriabli:shmbnt ;nd ;ainteoaboe of dispcnsgics;

59

THti OF 6{DI3. lPrrr

(b) provision watcr afld mainteoatrce of drinting supply;

(c) taking public necessary action or stepa for imprbvement in healih ard public amenities;

(d) pd;lary astablishment and maintonancc of health centr€s;

(e) assisting family-planning; supply children of milk to families and nuiiing mothers in in the 0) . group; ,ow rncome

(g) prcvidrrg for training to mrd.-wives;

(l) giving protectiort against whooping diphtheria, cough and tetanus; establishment and maintenance ofayuriedic aad homoeopathic dispcn- {i) . saries;

(j) provisron ofrnedical reliefthrough ayurvedic and homoeopathic centres; (ft) assisting medical recognised reli€f-centres;

(4 providing for uaining of nurses.

In public 2. sphere the of works-

. (a) construction and maintenan* of roads;

(6) planting the rearing and of trees on sides the both of roads;

(c) execution of *orks entrustcd to it tba State by Govemment; pre$ervation supervision, repairs and vested (d) of building the in dish:et panchayet;

F'

(e) construction and mainteiance buildines of required for the activities. - Ipancbayat. of the district In 3- the sphere of education and other cultural activities-

(a) sstlabishruett and maintcnance of schools upto secondary level, in- _ -payment oluding recruitmert, appointment and transfer of sta{f, of salariej and'guidelines;exercise of control over the staff subject to Government

(6) exercise of control and academic supenision ofall schools including private schools aided and sccondary upto level subject guideliaes;to Govemment

(c) laying down of academic and administrative norms for better function- ing of educatiorial institution<;

,.fsr36gr disburscn'en" 16 ei6s6 sghools srbject guidglirc$;to Governm€nt {r0

(e) .i:* supenision !i [ducation Committees at and village block level; (/) prepsration and sanction of educarional budget;

(g) administr4tion of district educd$onal furd; (,) p.r.eparation of.perspective ptan for rhe distlict;

(i) propUsal of measures including ievy of cess, surcharge forand taxes mobilising additional resources for education to the Zill& Paiishdd:

q4uaged ofipr,{nar} {.i) iosp€cl,on by glhoqfp the Pagchayat.Samities and oI Inelr e:{amtnauons rr cotrouct afly:

60

t- tfc. rl'

. T|E errfiTfP OF INDIA EXTRAORDINARY ''^I (ft) atropting and managing cducatronal fulds;^1l

(l) assisting, €ncouraging and gu;ding all educational activiti€s in th' dist(ict;

or vilage

{rr) orgpis.i"C:uj,p_i:.:":S,i"iff;i;l"ri"-"1,l;ii1tjii',members blbck pauchayats 3nc trlsrric! Pzruerr.'4' I -panchayats, .'

i' ^{,1. In the} sphere

of administration-

(s) coll*ting^of nectssary stores-and materials;

(6) publication of statistical an'l other lnformation relating to activities of^jt j^I

panchaYats;

I

(c) co'ordination aud use of statistics and other info-rmat'ion required for

,n" ;iri]*tn-. p*trtiviii' Uio"r'pa"ctavott und distrrct panchavatsl 'l

"[iiti "Ai"g" 'j (d)perjodrcaisupervisionandevaluaiion.oftheprojectsandprogrammes e"td;tcd i; t-h;.ifferlut panchavats in the district;

(e) accepting donatrons in^the furtherance of^the purposes for whish

luod might havn been rerseo'

5. In the sphcre of cohounity deYelopmed- I (a) co-ordiration and lntegration of the-development scheme of all blocks

ln rFklstiici-ana preparing u-ft"n itte"tnt^for the whole district; 1-

(6) prepararion of projects' plals^and schemes concetning two or^more

I

I blocks in the district;

I

(c) (i) promoting the establishment aud development of pancbayats; (ti) in^(pectio6, tegulation and control of the block panchayat samities in ;h

the disfict:

t r.c

(iii) performance of all s,uch functions as are assigned.to it under any law * 4' '{2y'be assigned by the'Administrator from ttms to tmo;

i.

(C) implernentation of^any dev-elopment programme that^may be €nirusted by the Mminjstrator;

(s) distribution and co'ordination of work among villagp panchayats' tloci- fanclrayats and ilisttict panchayats' .f. 6.^{In the} sPhere of agriculture*

(o) undeitaking rntensive pioneoring schemes relating to paddy vegetables' rurtJi,' oiiiJr'-ptoitation crois and horticulture;

(,)constuctionaud'caiRtenanceofbuildingforscedsdistributionc€ntres;

(r) implemeniation of schentes of matrure'

(d) arranging fbr^the purchase and sale of necessary equipmort for^thc Drot€gtion of Plants;

(e) arra$ging for^the purcha'se and saie of insecticides;

61

I

(a) ostablishmont and mainrainiog supitly-{entres for canh brccdini; (Di grving encauragEment and assistancc to catllc tn€dir8 (cn(rcs ftt t l by recogniicd ;nstitutions; j l

(c) provlsion for the roaring of $tuid cslec6; I (d)^-thc tlovolopmcni of fotlder-hnd6;

(c) cncouraging aod assisting schemcs fot thc $torags of grass; (/) implcmenting schemcs of ponltry farsiing;

(g) the iElpl€nentation of the schomes of catdo brocding; (r,) €stablishmeot' and maintaiuing lstelimrY hospitals ard disponsaries'

8. In the sphere of village and s'tall scaie industries- {a) examining thc possibilitics^of villa6e industr'es ald emall scalc indusu^ies io tf,iiiti.tiiii prep'uraliin and erecuriorr cl plans for tbeir revival, organieation and development;

l1 (6) providing for nocessar;- stance ar]d enccurager€nt of technic a'-assi rl^I

trainl-ni ti,- iinag.'workerc iu v'rilige indusrries and small-scale industries fela-

ting to their crafts;

i

ti

(c) cstabtishing, maintaining, expanding and aiding seccndary, technical aud industrial schools.I rl 9. In the sPhere of *ocial welfare-

i (c) providing D.e@ssary ass;stance and encouraf-ctrent to the wort ofl1l .-l

iastitution$ of $ocial servlce; lr

(5) oo nducting tecessary social welfare activities in ihe district'

* I li

10. {n the sPhere of relief-

i-q il

Establishrhehi and management of relief centres i1 tjcres of natural calami- ties iiit' ii tarnirij uno si".6ity, floods, fire and earthquake'I

I

tl. ln the sphrc of millor in"igaiion Projects'- {a) digging new po ds and wells ard repairing cld ponds' wells fot iriga- ^d:

ticn;

(b) giving assislance for^the purchase ol'pumping sets and machinery ; {c} ptovision nnd propagnndr for improved Lits;

{d) encorriaging and assisting irrigstion schemes on a co'operalinE basis'

SHANKER DAYAL SHARMA

Prcsideht.

K.^L.MOHANPURIA' Secy'^tothe Govt, of India, i . .lf

fl:'^-.1

rRTNl! 9 BY f!!S l\.tA!{AAE& OVARHIf,SNIi OF INDIA PRBSS' Mnfro ROADI NEW DEI'E AND ?urlls$D 8Y TliE c?r{riott,ER oF PUBLlcr'TIsr{i Dtu{' t994'

.tl':

I 'r'. /

62