Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Panchayats (Execution of Works, Development Schemes, Grant-in-aid and Acquisition of Property) Rules, 1995 CONTENTS 1. Short title 2. Definitions 3 . Authority competent to approve plan of work or development scheme 4 . Authority competent to give previous sanction to work or development scheme 5. Authority competent to give previous sanction for making grant- in-aid 6. Authority competent to give previous sanction to the acquisition of property 7. Repeal Gujarat Panchayats (Execution of Works, Development Schemes, Grant-in-aid and Acquisition of Property) Rules, 1995 Whereas certain draft rules framing the Gujarat Panchayats (Execution of Works, Development Schemes, Grant-in-aid and Acquisition of Property) Rules, 1995 were published as required by sub-section (5) of Sec. 274, read with Sec. 241 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993), at pages 78-1 to 78-4 of Gujarat Government Gazette, Part I-A Central Sec. dated the 24th March, 1995 under the Government Notification, Panchayats and Rural Housing Department No. KP/61 of 1995/PRN 1094/725-J, dated the 24th March, 1995 inviting objections and suggestions from all persons likely to be affected thereby till the 22nd April, 1995; And, whereas objections and suggestions were received from the public with respect to the said draft rules were considered by the Government; Now, therefore, in exercise of the powers conferred by sub-section (1) of Sec. 274, read with Sec. 241 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993), the Government of Gujarat hereby makes the following rules, namely : 1. Short title :- These rules may be called the Gujarat Panchayats (Execution of Works, Development Schemes, Grant-in-aid and Acquisition of Property) Rules, 1995. 2. Definitions :- In these rules, unless the context otherwise requires : (i) "Act" means the Gujarat Panchayats Act, 1993; (ii) "section" means a section of the Act; (iii) "panchayat" means a village panchayat, a taluka panchayat or a district panchayat, as the case may be; (iv) "competent authority" means a competent authority specified in these rules for the purpose. 3. Authority competent to approve plan of work or development scheme :- (1) The authorities specified in column 1 of the table appended to this sub-rule shall be competent to accord approval to a plan of work or development scheme to be undertaken by any panchayat, if the amount of expenditure on such work or development scheme is estimated to be a specified against the respective authorities in column 2 of the said Table in respect of the categories of work specified in column 3 of the said Table against the respective estimated amounts of expenditure. (2) Notwithstanding anything contained in sub-rule (1), the authority competent to accord approval to a plan of work involving repairs or extension of an existing work shall be the panchayat concerned itself, if the estimated expenditure on account of such repairs or extension does not exceed : (i) rupees five thousand five hundred in the case of a village panchayat; (ii) rupees ten thousand in the case of taluka panchayat; and (iii) rupees twenty thousand in the case of a district panchayat. 4. Authority competent to give previous sanction to work or development scheme :- The panchayat concerned shall be the authority competent to give previous sanction, by passing a Resolution in that behalf, for the commencement of any work or development scheme intended to be undertaken by it as part of its functions and duties. 5. Authority competent to give previous sanction for making grant-in-aid :- For the purpose of according previous sanction to grant-in-aid to be made by a panchayat of the class specified in column 1 of the Table annexed to this rule, the authority specified against the respective class of panchayats in column 2 of the said Table shall be competent to accord such previous sanction, if the amount of grant-in-aid is as specified in column 3 or 4, as the case may be, of the said Table. 6. Authority competent to give previous sanction to the acquisition of property :- For the purpose of according previous sanction to the acquisition of property by a panchayat of the class specified in column 1 of the Table appended to this rule, the authority specified against the respective class of panchayats in column 2 of the said Table shall be competent to accord such previous sanction, if the value of the property to be acquired is as specified against it in column 3 of the said Table. 7. Repeal :- The Gujarat Panchayats (Execution of Works, Development Scheme, Grant-in-aid and Acquisition of property) Rules, 1968 are hereby repealed.