Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH GRAM PANCHAYAT (EXECUTIVE AUTHORITIES POWER TO SUMMON AND EXAMINE WITNESS) RULES, 2000 CONTENTS 1. Short title 2. Powers of the Executive Authority 3. Penalty ANDHRA PRADESH GRAM PANCHAYAT (EXECUTIVE AUTHORITIES POWER TO SUMMON AND EXAMINE WITNESS) RULES, 2000 In exercise of the powers conferred by clause (xvi) of sub-section (2) of Section 268 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act 13 of 1994), and in supersession of the rules issued in G.O. Ms. No.31, Panchayat Raj Department, dated the 8th January, 1965 the Governor of Andhra Pradesh hereby makes the following Rules, namely : 1. Short title :- These Rules may be called the Andhra Pradesh Gram Panchayat (Executive Authorities power to summon and examine witness) Rules, 2000. 2. Powers of the Executive Authority :- The executive authority of Gram Panchayat shall have the powers to call for information, to summon and examine witnesses and to compel the production of documents in the manner provided in the Code of Civil Procedure, 1908, in respect of any matter relating to taxation of any licence or permission under the provisions of the Andhra Pradesh Panchayat Raj Act, 1994. 3. Penalty :- Whoever fails to obey the summons issued by the executive authority under Rule 1 without a reasonable cause of excuse which should be intimated to the executive authority atleast two or three days in advance shall be punishable with fine which may extend to one hundred rupees.