MADHYA PRADESH PANCHAYAT (POWERS AND
FUNCTIONS OF SARPANCH AND UP-SARPANCH OF GRAM PANCHAYAT, PRESIDENT AND
VICE-PRESIDENT OF JANPAD PANCHAYAT AND ZILA PANCHAYAT) RULES, 1994[1] In exercise of the powers conferred by the
sub-section (1) of Section 95 read with Section 48 of the Madhya Pradesh
Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994), the State Government hereby
makes the following rules, the same having been previously published as
required by the sub-section (3) of Section 95 of the said Act, namely : These rules may be called the Madhya Pradesh
Panchayat (Powers and Function of Sarpanch and Up-Sarpanch of Gram Panchayat,
President and Vice-President of Janpad Panchayat and Zila Panchayat) Rules,
1994. In these rules, unless the context otherwise
requires, (a)
"Act"
means the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994); (b)
"Chief
Executive Officer" or "Additional Chief Executive Officer"
means Chief Executive Officer or Additional Chief Executive Officer of Janpad
Panchayat or Zila Panchayat as the case may be; (c)
"Secretary"
means the Secretary of Gram Panchayat; (d)
"Section"
means the section of the Act. (1)
The
Sarpanch shall be directly responsible for carrying out or getting to be
carried out : (a)
the
resolutions of the Gram Panchayat passed by it for the purpose of carrying out
the provisions of the Act; (b)
all
directions issued by the State Government or any other authority authorised by
the State Government under the Act; and (c)
all
functions assigned to the Gram Panchayat under Section 49 of the Act. (2)
In
the absence of the Sarpanch, the powers and functions of the Sarpanch shall be
exercised and performed by the Up-sarpanch. (3)
In
addition to the powers and functions which are specifically conferred by or
under the Act : (i)
the
Sarpanch shall (a)
preside
over and regulate the meetings of the Gram Panchayat; (b)
ensure
proper custody and maintenance of records and register of the Gram Panchayat; (c)
exercise
supervise and control over the acts done and action taken by the employees of
the Gram Panchayat; (d)
be
responsible for the safe custody of the Gram Panchayat Fund; (e)
operate
the Gram Panchayat Fund including authorisation of payment, issue of cheques
and refunds etc. as per the provisions of the Act; (f)
cause
to be prepared all statements and reports required by or under the Act. (ii)
the
Up-Sarpanch shall (a)
in
the absence of the Sarpanch preside over and regulate proceedings of the
meetings of the Gram Panchayat; (b)
exercise
the powers and perform the functions of the Sarpanch pending the election of
the Sarpanch or in case the Sarpanch is unable to attend the meeting due to any
reason. (1)
The
President shall be directly responsible for carrying out or getting to be
carried out : (a)
the
resolutions of the Janpad Panchayat passed by it for the purpose of carrying
out the provisions of the Act; (b)
all
directions issued by the State Government or any other authority authorised by
the State Government under the Act; (c)
all
functions assigned to the Janpad Panchayat under Section 50 of the Act. (2)
In
addition to the powers and functions which are specifically conferred by or
under the Act : (i)
the
President shall (a)
preside
over and regulate the meetings of the Janpad Panchayat; (b)
ensure
proper custody and maintenance of records and registers of the Janpad
Panchayat; (c)
exercise
supervision and control over the acts done and action taken by the employees of
the Janpad Panchayat; (d)
be
responsible for the safe custody of the Janpad Panchayat Fund; (e)
operate
the Janpad Panchayat Fund including authorisation of payment, issue of cheques
and refunds etc. as per the provision of the Act; (f)
cause
to be prepared all statements and reports required by or under the Act, and (g)
submit
to the Janpad Panchayat all matters which require its sanction. (ii)
the
Vice-President shall (a)
in
the absence of President, preside over the meetings of Janpad Panchayat; (b)
exercise
the powers and perform the functions of the President pending the election of
the President or in case the President is unable to attend the meeting due to
any reason. (1)
The
President shall be directly responsible for carrying out or getting to be
carried out : (a)
the
resolutions of the Zila Panchayat passed by it for the purpose of carrying out
the provisions of the Act; (b)
all
directions issued by the State Government or any other authority authorised by
the State Government under the Act; and (c)
all
functions assigned to the Zila Panchayat under Section 52 of the Act. (2)
In
addition to the powers and functions which are specifically assigned by or
under the Act : (i)
the
President shall (a)
preside
over and regulate the meetings of the Zila Panchayat; (b)
ensure
proper custody and maintenance of records and registers of the Zila Panchayat; (c)
exercise
supervision and control over the acts done and action taken by the employees of
the Zila Panchayat; (d)
be
responsible for the safe custody of the Zila Panchayat Fund; (e)
operate
the Zila Panchayat Fund including authorisation of payment, issue of cheques
and refunds etc., as per the provisions of the Act; (f)
cause
to be prepared all statements and reports required by or under the Act; and (g)
submit
to the Zila Panchayat all matters which require its sanction. (iii)
the
Vice-President shall (a)
in
the absence of President, preside over the meetings of Zila Panchayat; (b)
exercise
the powers and perform the functions of the President pending the election of
the President or in case the President is unable to attend the meeting due to
any reason. All rules previously made in this behalf are
hereby repealed. [1] Vide Notification No.
B-1-2-95-P-2-XXII, dated 9-1-1995. Published in M.P. Rajpatra (Asadharan),
dated 10-1-1995 at pp. 20 (2)-(4).MADHYA
PRADESH PANCHAYAT (POWERS AND FUNCTIONS OF SARPANCH AND UP-SARPANCH OF GRAM
PANCHAYAT, PRESIDENT AND VICE-PRESIDENT OF JANPAD PANCHAYAT AND ZILA PANCHAYAT)
RULES, 1994
PREAMBLE