Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYATS (EXECUTION OF WORKS DEVELOPMENT SCHEMES, GRANT-IN-AID AND ACQUISITION OF PROPERTY) RULES, 1968 CONTENTS 1. Short title 2 . Authority competent to approve plan of work or development scheme 3 . Authority competent to give previous sanction to work or development scheme 4. Authority competent to give previous sanction for making grant- in-aid 5. Authority competent to give previous sanction to the acquisition property GUJARAT PANCHAYATS (EXECUTION OF WORKS DEVELOPMENT SCHEMES, GRANT-IN-AID AND ACQUISITION OF PROPERTY) RULES, 1968 NO.KP/180/PRR/49/64/JH.-In exercise of the powers conferred by section 323 read with section 289 of the Gujarat Panchayats Act, 1961, the Government of Gujarat hereby makes the following rules, namely:- 1. Short title :- 1 -These rules may be called the Gujarat Panchayats (Execution of Works, Development Schemes, Grant-in-aid and Acquisition of Property) Rules, 1968. 1. Substituted vide GNP and HD No. KP/72.279/PRR-49(3) 72-JH dt. 21st December, 1972. 2. Authority competent to approve plan of work or development scheme :- (1) The authorities specified in column I of the Table annexed 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 asspecified 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 any thing 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 of extension does not exeed:- 1 (i) rupees one thousand in the case of a gram Panchayat; (ii) rupees two thousand in the case of nagar a nagar panchayat; (iii) rupees five thousand and five hundered in the case of a taluka panchayat; and (iv) rupees ten thousand in the case of a district panchayat. 1. Substituted vide GNPH and UDD No. KP/123/PRR-49(4)79 JH, dated 24th January, 1979. 3. 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 of development scheme intended to be undertaken by it as part of its functions and duties. 4. 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 against it in column 3 or 4, as the case may be, of the said Table. \ TABLE 3. In the said rules, after rule 4 the following shall he insterted, namely.- 5. Authority competent to give previous sanction to the acquisition property :- 1 -For the purposes of according previous sanction to the acquisition of property 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 value of the property to be acquired is as specified against in column 3 of the said Table. \ TABLE 1. Rule 5 inserted vide GNP and HD No. KP/129/PRR-42(2) 68-JH, Dt. 13th June, 1969.