Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH GRAM PANCHAYAT GENERAL POWERS AND FUNCTIONS RULES, 2000 CONTENTS 1. Short title 2. Definitions 3. Subjects for the development of the village 4. Making of availability of funds 5. Receipts and expenditure in the approved budget 6. Work entrusted by the Government shall not detrimental to the Gram Panchayat 7. Advance sanction for particular subject 8. Ban for the use of special taxes 9. Mobilisation of public contribution and expenditure 10. Maintenance of register to the subject specified in Schedule I ANDHRA PRADESH GRAM PANCHAYAT GENERAL POWERS AND FUNCTIONS RULES, 2000 In exercise of the powers conferred by sub-section (2) of Section 45 read with Section 268 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act No.13 of 1994), the Governor of Andhra Pradesh hereby makes the following Rules relating to general powers and functions of Gram Panchayats namely : 1. Short title :- These Rules may be called the Andhra Pradesh Gram Panchayat General Powers and Functions Rules, 2000. 2. Definitions :- In these Rules unless the context otherwise requires, "Act" means the Andhra Pradesh Panchayat Raj Act, 1994. 3. Subjects for the development of the village :- After fulfilling the civic needs specified under sub-section (1) of Section 45 of the Act, the Gram Panchayat may take up any of the subjects for the development of the village, specified in Schedule I of the Act. 4. Making of availability of funds :- T he surplus funds shall be made available or the funds shall be accumulated through the levy of special taxes on agricultural lands intended for a specific purpose, as required under clause (ii) of sub- section (3) of Section 60 of the said Act. 5. Receipts and expenditure in the approved budget :- There shall be clear provision for receipts and expenditure in the approved budget of that year. 6. Work entrusted by the Government shall not detrimental to the Gram Panchayat :- The entrustment of any subject to the Gram Panchayat by the Government specified in Schedule I of the Act shall not be detrimental to the normal functioning of the Gram Panchayat. 7. Advance sanction for particular subject :- If sanction of any authority is required to make expenditure on a particular subject, it shall be obtained in advance. 8. Ban for the use of special taxes :- Any fees or special taxes collected shall be formed into a earmarked fund for the purpose for which it is collected and it shall not be used for any other purpose. 9. Mobilisation of public contribution and expenditure :- (1) The Gram Panchayat may also mobilise public contributions on issuing miscellaneous receipt and credit to Gram Panchayat funds. (2) The expenditure shall be made available for the development of the village, intended for public welfare. (3) The funds shall be spent in the Gram Panchayat area only. 10. Maintenance of register to the subject specified in Schedule I :- The Gram Panchayat shall maintain a Register of assets pertaining to the subjects specified in Schedule I of the Act, which are either taken up by the Gram Panchayat or entrusted by Government.