Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH GRAM PANCHAYAT (ESTABLISHMENT AND MAINTENANCE OF THE INSTITUTIONS TO TWO OR MORE MANDAL PARISHADS) RULES, 2000 CONTENTS 1. Short title 2. Definition 3. Establishment and Maintenance of Institutions 4. Apportionment of the Cost of Institutions 5. Management of the Institution ANDHRA PRADESH GRAM PANCHAYAT (ESTABLISHMENT AND MAINTENANCE OF THE INSTITUTIONS TO TWO OR MORE MANDAL PARISHADS) RULES, 2000 In exercise of the powers conferred by sub-section (1) of Section 268 read with sub-section (2) of Section 162 of the Andhra Pradesh Panchayat Raj Act, the Governor of Andhra Pradesh hereby makes the following Rules, namely 1. Short title :- These Rules may be called the Andhra Pradesh Gram Panchayat (Establishment and Maintenance of the institutions to two or more Mandal Parishads) Rules, 2000. 2. Definition :- In these Rules, unless the context otherwise requires "Act" means the Andhra Pradesh Panchayat Raj Act, 1994. 3. Establishment and Maintenance of Institutions :- The following institutions may be established and maintained in common by two or more Mandal Parishads, namely (1) (i) Nurseries for supply seedings under Social Forestry Schemes (ii) Agricultural Stores-cum-Museums. (2) Institution for developing forests or woodlands for the supply of fuel, timber, fodder and green leaves (i) Common training centres for the benefit of rural artisans under TRYSEM programmes. (ii) Common rural arts, crafts and Industries Training Centres. (3) Cottage Industries and Agriculture Centre. (4) Hospitals, Primary Health Centres and Sub-Centres. (5) Institutions for conducting anti-malaria and anti-filarial operations. (6) Craft and dress making centres. (7) Beggar houses, Shelters for the distitutes, street children and women, Cyclone Relief Centres. (8) Such other institutions as may be necessary for carrying out the functions specified in the Schedule II of the Act. 4. Apportionment of the Cost of Institutions :- The apportionment of the cost of establishment and maintenance of each of the institutions between the Mandal Parishads concerned and the manner of execution of the works undertaken by these institutions shall be determined by the District Collector or an officer nominated by him in this behalf in respect of each institution. 5. Management of the Institution :- T hese institutions shall be managed by the Joint Committee constituted under Section 175 of the Act.