EXTENT OF THE INDEPENDENT AUTHORITY OF THE MUNICIPAL COUNCIL IN RESPECT OF THE PUBLIC INSTRUCTIONS MAINTAINED OUT OF THE MUNICIPAL FUND RULES, 1970

EXTENT OF THE INDEPENDENT AUTHORITY OF THE MUNICIPAL COUNCIL IN RESPECT OF THE PUBLIC INSTRUCTIONS MAINTAINED OUT OF THE MUNICIPAL FUND RULES, 1970[1]

PREAMBLE

In exercise of the powers conferred by sub-section (1) and clause (xiv) of sub-section (2) of Section 355 of the Madhya Pradesh Municipalities Act. 1961 (No. 37 of 1961), and in supersession of all rules previously made on the subject, the State Government hereby makes the following rules, the same having been previously published as required by sub-section (3) of Section 356 of the said Act, namely :

Rule - 1. Short title.

These rules may be called the Extent of the Independent Authority of the Municipal Council in respect of the Public Instructions maintained out of the Municipal Fund Rules, 1970.

Rule - 2.

In these rules, unless the context otherwise requires,

(a)      "Chief Municipal Officer" means the Chief Municipal Officer of the Council;

(b)      "Council" means a Municipal Council;

(c)      "Government" means the State Government;

(d)      "Government Officer" means an officer of the State Government.

Rule - 3.

The management, control and administration of a public instruction maintained out of the municipal fund shall vest in the Council.

Rule - 4.

The Council shall exercise independent authority in respect of public institutions subject to the following, namely,

(i)       The Council shall conform to the policy and orders of Government issued from lime to time and no changes shall be made without the previous sanction of the Government;

(ii)      Every such institution shall be open to inspection by any Government Officer authorised by the Government in this behalf and the Chief Municipal Officer shall be bound to do all in his powers to facilitate such inspection;

(iii)     The Council shall take into consideration the advice and suggestions of the officers when received through the Government and shall make compliance with least possible delay;

(iv)    The temporary closure of the institutions on account of sickness or epidemics or other emergencies affecting public health or public safety shall rest with the Council under an authority of a resolution passed at a special meeting. Occasions for closing them on other days shall also be fixed by the Council but they shall be as few as possible.

Rule - 5.

All cash receipts shall be paid to the Municipal Cashier with least possible delay for credit into municipal fund.

Rule - 6.

The Accounts of the grant-in-aid received from the Government in respect of such institution shall be kept separate to verify that it has been properly utilised in the course for which it has been given.

Rule - 7.

All the accounts of receipts and expenditure are subject to audit of the auditors of the Local Fund Audit Department.

Rule - 8.

These rules shall be general for all municipalities.