Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA VILLAGE PANCHAYATS (LIMITS ON THE PAYMENT OF GRANT-IN-AID) RULES, 1977 CONTENTS 1. Short title 2. Definitions 3. Limits on payment of grantin-aid 4. Purpsoe for which the grant-in-aid may be given MAHARASHTRA VILLAGE PANCHAYATS (LIMITS ON THE PAYMENT OF GRANT-IN-AID) RULES, 1977 In exercise of the powers conferred by clause (x-a) of sub-section (2) of Section 176, read with sub-section (2B) of Section 45 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 MAHARASHTRA VILLAGE PANCHAYATS (LIMITS ON THE PAYMENT OF GRANT-IN-AID) RULES, 1977 2. Definitions :- (1) In these rules, unless the context requires otherwise - (a)" Act" means the Bombay Village Panchayats Act, 1958; (b) "Income" means the income of a panchayat from all sources, but shall not include, - (i) contributions by the State Government or Zilla Parishad or panchayat Samiti by way of grants or loans; (ii) loans from the District Village Development Fund constituted under Section 133 of the Act; and (iii) all sums borrowed under Section 57A of the Act]. (c) "institution" means an institution specified in sub-section (2B) of Section 45; (d) "Section" means a section of the Act. (2) words and expressions used but not defined in these rules and defined in the Act shall have the meanings respectively assigned to them in the Act. 3. Limits on payment of grantin-aid :- (1) a panchayat may give grant-in-aid to any institution (whether situated within or outside the village but not outside the limits of the revenue taluka within which the panchayat functions) upto an amount not exceeding [Rupees three thousand in any financial year.) (2) No such grant-in-aid shall be given by any panchayat to any institution more than once in every five years. Explanation:- For the purpose of this sub-rule, the period of the first five years shall be deemed to commence, where the panchayat is established under the Act for the first time on or after the date of commencement of these rules or is reconstituted under Section 145 or 146 on or after such date, on the date of such establishment or, as the case may be, reconstitution, and in any other case, on the date of commencement of these rules. 4. Purpsoe for which the grant-in-aid may be given :- A grant-in-aid under the rules may be given for the purpose of creation of physical assets of a permanent nature only and not for recurring expenses of the institution.