Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY VILLAGE PANCHAYATS (BUDGET AND ACCOUNTS) RULES, 1959 CONTENTS 1. . 2. . 3. . 4. . 5. . 5A. . 6. . 7. . 8. . BOMBAY VILLAGE PANCHAYATS (BUDGET AND ACCOUNTS) RULES, 1959 In exercise of the powers conferred by clauses (xvi) and (xIvii) of sub-section (2) of Section 176 of the Bombay Village Panchayats Act, 1958 (Bom.III of 1959), and of all other powers enabling it in this behalf the Government of Bombay hereby makes the following rules, namely 1. . :- These rules shall be called the BOMBAY VILLAGE PANCHAYATS (BUDGET AND ACCOUNTS) RULES, 1959 2. . :- In these rules, unless the context otherwise requires, - (i) "Act" means the Bombay Village Panchayats Act, 1958 ; 1 [(ii) "financial year" or "year" means the year commencing on the first day of April;] (iii) "Form" means a form appended to these rules; (iv) "Section" means a section of the Act; (v) "Village chavdi" includes a place deemed to be a chavdi under the Bombay Land Revenue Code, 1879 , or any law corresponding thereto in force in any part of the State; (v-a)2 [* * *] (vi) words and expressions not defined in these rules but defines in the Act shall have the meanings assigned to them in the Act. 1. Subs, by G..N. of 20.1.1965 2. Deleted by G.N. of 20.1.1965. 3. . :- 1 (1)On or before the 31st day of December in each year, a panchayat shall submit to the [Panchayat Samiti] in Form I, a statement of - (a) the opening balance in its fund and estimated income of the panchayat for the following year; (b) the expenditure proposed on the establishment and discharge of its duties under sub-section (1) of Section 45 ; and (c) the amount to be contributed to the District Village Development Fund established under Section 133 . 2 [(2) If the panchayat fails to submit such statement on or before the 31st day of December of any financial year as provided in sub- rule (1), the Secretary shall prepare such statement in the said Form I and submit it to the panchayat Samiti on or before the 31st day of January of such financial year.] 1. Ins. by G.N. of 27.7.1976 2. Ins. by G.N. of 27.7.1976. 4. . :- 1 (1) Where the panchayat desires to appropriate the sums sanctioned by the [panchayat Samiti] for one head in the statement referred to in rule 3 for another head in the said statement, the panchayat shall prepare a statement of reappropriation in Form 2 and submit the same to the [panchayat Samiti]. 2 (2) Subject to the provisions of Section 62 , the panchayat Samiti shall approve the statement or re-appropriation with or without modification as it shall think fit. 1. Ins. by G.N. of 27.7.1976. 2. Added by G.N. of 20.1.1965. 5. . :- (1) The Secretary shall keep the accounts of the panchayat in 1 [Forms 3 to 27]. (2) On or before the 1st day of June in each year, the accounts kept in Forms 3 and 4 of the year immediately preceding shall be sent to the [panchayat Samiti and the Zilla Parishad]. 1. Subs, by G.N. of 30.12.1971. 5A. . :- Payment of any sum in excess of five hundred rupees from out of the Village Fund shall be made by means of cheques signed jointly by the Sarpanch and Secretary of the panchayat. 6. . :- Notwithstanding anything contained in the foregoing rules 1[the 2 [Standing Committee] may, in special circumstances to be recorded in writing], exempt any panchayat from keeping accounts in any of the Forms referred to in rule 5. 1. Subs, by G.N. of 30.12.1971. 2. Subs, by G.N. of 25.7.1969. 7. . :- A panchayat shall contribute every financial year to the [District Village Development Fund] constituted under Section 133 five per cent of its income raised during the preceding financial year for all sources (including contributions from the State Government). 8. . :- The Village Panchayat Budget and Accounts Rules, 1934, made under the Bombay Village Panchayats Act, 1933 and all corresponding rules made under - (i) the Bombay Village Panchayats Act, 1933, in its applicfltion to the Kutch area of the State of Bombay. (ii) the Saurashtra Gram Panchayat Ordinance, 1949, (iii) the Hyderabad Gram Panchayats Act, 1956, and (iv) the Central Provinces and Berar Panchayats, 1946, are hereby repealed.