In exercise of the powers conferred by
sub-section (1) of Section 95 read with sub-section (4) of Section 7-A of the
Madhya Pradesh Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 (No. 1 of 1994),
the State Government, hereby, makes the following rules, the same having been
previously published as required by sub-section (3) of Section 95 of the said
Act, namely: These rules may be called the Madhya Pradesh
Gram Sabha Swasth Gram Tadarth Samiti (Gathan, Karbar Sanchalan Tatha Baithak) Niyam,
2010. (1)
In
these rules, unless the context otherwise requires, (a)
"Act"
means the Madhya Pradesh Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 (No. 1
of 1994); (b)
"Committee"
means the Gram Sabha Swasth Gram Tadarth Samiti constituted under sub-rule
(1) of rule 3; (2)
The
words and expressions used but not defined in these rules shall have the same
meaning as assigned to them in the Act. (1)
There
shall be constituted a adhoc committee of Gram Sabha to be called as Gram Sabha
Swasth Gram Tadarth Samiti. (2)
The
Committee shall have minimum 12 members and maximum 20 members having interest
in the subject, out of which 50% shall be the women members. (3)
A
person whose name is entered in the voter list of the Gram Panchayat and has
interest in the subject may be a member of the committee. (4)
There
shall be at least one member from the Scheduled Casts, Scheduled Tribes and
Other Backward Classes in the Committee. (5)
At
least one woman member shall be nominated from the Scheduled Castes, Scheduled
Tribes and Other Backward Classes. (6)
All
the women Panchas of the village, Asha Worker, Local Anganwadi Workers, ANM of
the Sub-Medical Centre, Chairperson of the Motherhood helpage Committee,
Chairperson of Self Help Group (SHG) responsible for mid-day meal and hand pump
mechanic/assistant mechanic shall be the ex-officiao members of the Committee. (7)
The
members of the Committee shall be nominated by Gram Sabha by mutual consent. (8)
A
woman member shall be the Chairperson of the Committee and there shall be
separate treasurer for account of Committee and Asha Worker shall be the
treasurer for activities relating to the Public Health Department. The
Chairperson and treasurer shall be nominated by the members of the Committee by
general consensus. All functions of the Committee shall be
performed by the Secretary of the Committee. The management of the Committee
shall be as under: (i)
The
Secretary of the Gram Panchayat shall be the Secretary of the Committee, the
Anganwadi worker of the local Anganwadi centre and the Asha Worker under
National Rural Health Mission (NRHM) shall be the Assistant Secretary who shall
assist the Secretary of the Committee in the administrative work and shall
discharge the function assigned to them by the Secretary during his/ her
absence. (ii)
If
there is more than one Anganwadi and Asha Worker working in the village, then
the individual who possess higher qualification amongst the Anganwadi and Asha
Worker, shall be the Assistant Secretary in case of equivalent education
qualification, the younger in the age shall be selected. (1)
The
accounts of the Committee shall be maintained in the following manner, namely: (a)
There
shall be maintained three scheme wise accounts to be operated by the Committee,
the first account of the Committee shall be called as "Water and
Sanitation Campaign Account", in which the receipts of water and sanitation,
National Rural Drinking Water Programme and related funds shall be deposited in
it. This account shall be operated by the joint signature of the Chairperson of
the Committee and the Secretary of the Gram Panchayat; (b)
The
second account of the Committee shall be called as "Health Fund
Account", in which the funds relating to National Rural Health
Mission shall be deposited. This account shall also be operated by the joint
signature of Chairperson and Asha workers. In case of more than one Asha
workers in the village, the account shall be operated by such Asha worker who
possesses higher educational qualification or in case of equal qualification,
the individual younger in age shall be selected to operate the said account; (c)
The
third account of the Committee shall be called "Nutrition Account"
and this account shall be jointly operated by the Chairperson of the
Committee and the Anganwadi workers, in case of having more than one Anganwadi
workers in the Village, the account shall be operated by such Anganwadi worker
who possesses higher educational qualification or in case of equal educational
qualification, the individual younger in age amongst them shall be entitled for
the joint operation of the said account. (2)
The
Committee shall deposit the funds received by it under the Total Sanitation
Campaign, National Rural Drinking Programme, National Rural Health Mission and
also from the Women and Child Development Department in the accounts separately
and before disbursing the amounts/fund from each account, it shall be
compulsory to obtain the approval/sanitation of the Committee in the meeting. The Committee shall maintain scheme-wise
three cash registers. First cash register to be maintained for entire
transactions under the Sanitation Campaign and National Rural Drinking Water
Programme. The second cash register to be maintained for Health Fund and the
third is meant for Woman and Child Development Department funds of Anganwadi
Programme and the entries of the scheme-wise funds and the funds disbursed for
the schemes, the date, amount and all necessary entries thereof shall be made
by the Secretary, Gram Panchayat, Asha Worker and Anganwadi workers and the
records shall be prepared in two copies and one copy shall be retained by the
Secretary of the Gram Sabha. (1)
The
meetings of the Committee shall compulsorily be held once in a month, however a
special meeting may be called as and when required. (2)
The
notice and agenda of the meeting shall be issued under the signature of the
Secretary of the Committee. (3)
The
date, time, agenda and venue of the meeting shall be decided by the Secretary
in consultation with Chairperson. (4)
The
quorum of the Committee in the meeting shall be half of its total members, if
the quorum is not fulfilled then the meeting may be adjourned for one hour and
for the purpose of adjourned meeting again the quorum shall not be required. (1)
There
shall be one Minutes Register in the Committee. The decision taken in the
meetings shall be entered by the Secretary of the Committee in the said
register. Such members shall sign in the said register who are present in the
meeting and thereafter counter signatures shall be made by the Chairperson and
Secretary of the Committee. (2)
The
minutes shall be recorded in Hindi and the minutes of the meeting shall be
circulated by the Secretary to the Gram Panchayat, Block level Panchayat local
Anganwadi centre and Sub-Health Centre also. (1)
The
terms of the Committee shall be the same as of Gram Panchayat. After new
constitution of the Gram Panchayat the Gram Sabha will re-nominate the members
of the Committee. (2)
If
any member remains absent for consecutively three meetings, then his membership
shall be terminated after approval of at least 50%.percent members. Gram
Panchayat shall fill the vacancy by way of nomination of the eligible member. (3)
When
the campaign/programme of Total Sanitation Campaign, National Rural Drinking
Water Programme, Health Mission and Nutrition programme are completed in all
respect, then the concerned Adhoc Committee shall be dissolved automatically. The Committee is empowered to exercise the
powers and perform the functions of review, supervision, monitoring and
co-ordination of the role and responsibilities assigned to it, like Total
Sanitation Campaign, National Rural Drinking Water Programme, National Rural
Health Mission and nutrition programme. Concerned scheme departments shall
separately and jointly issue administrative directives for implementation of
scheme, role and responsibilities of the Committee. All members relating to Committee shall be
imparted training in respect of their role, functions and responsibilities. The
Panchayat and Rural Development Department, Public Health and Family Welfare
Department, Public Health Engineering Department and Women and Child
Development Department shall develop a joint training manual for such training. The scheme wise audit and accounts of the
income and expenditure and documents relating to finance shall be audited by
the concerned Departments through their Audit team/chartered accountant at the
end of every financial year. (1)
The
Gram Panchayat Secretary shall support in the working and guidance of the Committee. (2)
The
Committee may invite the Sarpanch of the Gram Panchayat reputed Non Government
Organization (NGOs), Self Help Group (SHG), Chairpersons/Members as special
invites in the Committee meetings. (3)
Technical
guidance may be sought from the technical personnel in working in Total
Sanitation Campaign, Public Health Engineering (PHE) and Rural Engineering
Service (RES) by the Committee and their suggestion shall be obtained in Hindi.
The suggestions, if any, shall be addressed to the Chairperson. (4)
All
estimates shall be submitted to the Committee and to any working agency in
Hindi language. (5)
The
appeal against the decision taken in the meeting of the Committee may be
preferred at Janpad level Gram Sabha Appeal Committee. (6)
The
Committee is being constituted as a Adhoc Committee of the Gram Sabha in the
initial stage but the Committee shall be constituted as a Standing Committee in
the public interest as soon as possible.MADHYA
PRADESH GRAM SABHA SWASTH GRAM TADARTH SAMITI (GATHAN, KARBAR SANCHALAN TATHA
BAITHAK) NIYAM, 2010
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