Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY VILLAGE PANCHAYATS (SARPANCH) (SUMPTUARY ALLOWANCES) RULES, 1995 CONTENTS 1. Short title 2. Definitions 3. Expenditure from Sumptuary Allowance 4. Dignitaries to be entertained 5. Certificate for the expenditure for the Sumptuary Allowance BOMBAY VILLAGE PANCHAYATS (SARPANCH) (SUMPTUARY ALLOWANCES) RULES, 1995 In exercise of the powers conferred by clause (v-aa) of sub-section (2) of Section 176, read with Section 33-A 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 Mowing 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 (SARPANCH) (SUMPTUARY ALLOWANCES) RULES, 1995 . 2. Definitions :- In these rules, unless the context otherwise requires, - (a) "Act" means the Bombay Village Panchayats Act, 1958 ; (b) "Section" means a section of the Act. 3. Expenditure from Sumptuary Allowance :- Any expenditure to be incurred from sumptuary allowance shall not exceed two per cent of total income of panchayat as mentioned in Section 33A (excluding JRY grants and other grants given by State Government, Zilla Parishads, and Panchayat Samitis for special purpose) or rupees six thousand which ever is less, in any financial year and such allowance shall be utilized for meeting the expenditure on - (a) tea, light refreshment, dinner, lunch and evening reception or 'At home' and (b) flowers, decorations, etc. 4. Dignitaries to be entertained :- A Sarpanch at whose disposal a sumptuary allowance has been placed by the panchayat may incur expenditure on reception or entertainment of- (a) the President or Vice-President of India; (b) the Governor of any State in India (c) a Minister of the Union or any State in India; (d) a Chairman and Members of the panchayat Raj Committee of the State Legislature; (e) a President of Zilla Parishad and Chairman of the panchayat Samitis visiting the panchayat for the official purpose; (f) any foreign dignitary visiting India for the study of the Panchayat Raj; (g) any Government official visiting the Panchayat for official purpose; (h) any other dignitary as may be specified by Government from time to time. 5. Certificate for the expenditure for the Sumptuary Allowance :- A n account of the expenditure on entertainment made from the sumptuary allowance shall be duly maintained by the Sarpanch and in every case the Secretary of the panchayat shall for the purpose of audit certify the expenditure actually incurred and shall specify in the certificate - (i) Nature of entertainment; (ii) The category of the dignitories entertainment. (iii) The number of persons entertained; (iv) The actual expenditure incurred.