Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (LIMITATION OF POWERS OF STANDING COMMITTEE) RULES, 1977 CONTENTS 1. Title and commencement 2. Definitions 3. Powers not to be exercised by the Standing Committee 4. Limitation on power to sanction plans and estimates and to enter into contracts SCHEDULE 1 :- Powers nor exercisable by the Standing Committee KARNATAKA MUNICIPALITIES (LIMITATION OF POWERS OF STANDING COMMITTEE) RULES, 1977 In exercise of the powers conferred by sub-section (2) of Section 63 and Section 323 of the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964), the Government of Karnataka, hereby makes the following rules, the draft of the same having been published as required by sub-section (1) of Section 323 of the said Act in Notification No. HMA 463 MLR 77, dated 1st August, 1977, published as GSR 247 in Part IV, Section 2-C(i) of the Karnataka Gazette, dated 11th August, 1977, namely.- 1. Title and commencement :- (1) These rules may be called the Karnataka Municipalities (Limitation of powers of Standing Committee) Rules, 1977. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means the Kamataka Municipalities Act, 1964. (b) "Section" means a section of the Act. 3. Powers not to be exercised by the Standing Committee :- The powers specified in the schedule shall not be exercised by the Standing Committee but shall be exercised only by the Municipal Council: Provided that the Standing Committee shall, as regards the power to sanction plans and estimates and the power to enter into contracts, exercise power to the extent specified in Rule 4. 4. Limitation on power to sanction plans and estimates and to enter into contracts :- No Standing Committee shall sanction plans and estimates of works or enter into contracts when the value of the work to be executed exceeds the following limits, namely. Explanation.-For purposes of this rule, normal income means the income derived by a Municipal Council from the property owned by or vested in it, from taxes, and interest in investments, excluding opening balance, income from sale of property and grants and loans received and borrowed. SCHEDULE 1 Powers nor exercisable by the Standing Committee SCHEDULE [See Rule 3] Powers nor exercisable by the Standing Committee Powers under section Subject matter l 2 42 Powers in respect of President and Vice-President. 65 Filling up casual vacancies in Standing Committee. 70 Powers, duties and functions that may be delegated to Officers whose expenses may be paid. 71 Joint Committees of local bodies and joint levy of octroi. 72(3) Powers of Municipal Council to lease, sell and (4) contract. 81 Power to acquire and hold property. 83 Provisions (b) and (c) Municipal fund. 84 Application of municipal fund property. 85 Power to deposit and invest surplus fund. 92 Arrangement purporting to be binding permanently or for a term of years. 94 Power to impose taxes. 95(a)(c) Procedure preliminary to imposing tax. 98 Power to suspend, reduce or abolish any existing tax. 132(1) Farming of tolls. 139 Fixed charges and agreements for payment in lieu of taxes in the case of Town of Municipal Council. 141 Power of Municipal Council to impose tax on direction by Government. 175 Power regarding streets. 177 Power to require repair of streets and to declare such streets public. 179(1) Prescribing the regular line of public street. 181(2) Acquisition of land which is within the regular line of a street in the case of town Municipal Council. 185 Level of Buildings. 205(3) Power to transfer the interest of the Municipal Council in pipes, fittings, receptacles or other appliances for or connected with the drains of private buildings or lands to the owner of such buildings or lands. 211(1) Naming of streets. 253 Special Power which may be conferred by Government in respect of over crowded areas notified by Government. 255 Closing places for disposal of deed. 282 Power of compromise, etc. 311 Power to appeal against the orders of the Commissioner (Proviso) regarding extravageance in the employment of establishment. 324 Power to make bye-laws. 328 Appointment of Health Officer. 347(3) Power to enter into a contract without inviting tenders.