Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY VILLAGE PANCHAYATS GRANT OF SUBSISTENCE ALLOWANCE RULES, 1969 CONTENTS 1. Short title 2. Definitions 3. Grant of Subsistence Allowance BOMBAY VILLAGE PANCHAYATS GRANT OF SUBSISTENCE ALLOWANCE RULES, 1969 In exercise of the powers conferred by clause (xlvii) of Sub-Section (2) of Section 176 read with sub-section (2) of Section 179 of the Bombay Village Panchayats Act, 1958 (Bom III of 1959), and of all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (4) of the said Section 176, namely :- 1. Short title :- These rules may be called the BOMBAY VILLAGE PANCHAYATS GRANT OF SUBSISTENCE ALLOWANCE RULES, 1969 . 2. Definitions :- In these rules, unless the context otherwise requires, - (a) "Act" means the Bombay Village Panchayats Act, 1958 ; (b) "Civil Prisoner" means [a person] who is detained in confinement in a civil jail in pursuance of the provisions of sub- section (2) of Section 179 of the Act; (c) "Jail Authority" means the authority in charge of the civil jail in which a civil prisoner is detained in confinement in pursuance of the provisions of Sub-Section [(2)] of Section 179 of the Act; (d) "section" means a section of the Act. 3. Grant of Subsistence Allowance :- (1) Subject to the provisions of these rules, there shall be paid to every civil prisoner, a subsistence allowance according to the following scale:- Sarpanch, Upa-Sarpanch, Member - Rs. 2.00 per diem Officer, Servant, Secretary Rs. - 1.50 per diem (2) The Panchayat shall pay in advance to the Jail Authority through the Collector so much amount of the subsistence allowance calculated in accordance with the rate aforesaid as will surfice for the maintenance of such prisoner for the whole month of his confinement. (3) On receipt of the amount of the subsistence allowance, the Jail Authority shall pass a receipt to the panchayat and credit the amount to the account in the Civil Jail Cash Book. (4) Every civil prisoner shall be supplied with good and wholesome food, according to his own choice, provided that, the daily cost does not exceed the amount paid under sub-rule [(I)]: Provided that, subsistence allowance may be given to the civil prisoner in lieu of the food supplied by the Jail Authority, and arrangements, may be made for allowing him to purchase food which he requires from the prison contractor or from a shop-keeper approved by the Jail Authority in this behalf: Provided further that, the Jail Authority may disallow the purchase of or the delivery of, any thing which it considers to be unnecessary, unsuitable or unduly luxurious. (5) On release of the civil prisoner, any balance of the subsistence allowance from the advance payment made under sub-rule (2) shall be duly returned to the panchayat by the Jail Authority and the Jail authority shall send an intimation in that behalf to the Collector.