Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA VILLAGE PANCHAYATS UPA-SARPANCH (RESTRICTIONS ON POWERS AND FUNCTIONS) RULES, 1961 CONTENTS 1. Short title 2 . Upa-Sarpanch not to exercise certain powers and functions of Sarpanch 3 . Upa-Sarpanch required to inform Sarpanch of action taken during latters absence MAHARASHTRA VILLAGE PANCHAYATS UPA-SARPANCH (RESTRICTIONS ON POWERS AND FUNCTIONS) RULES, 1961 In exercise of the powers conferred by clause (viii) of sub-section (2) of Section 176 of the Bombay Village Panchayats Act, 1958 (Bom III of 1959), and of all other powers enabling it in this behalf, and in supersession of all previous rules and orders made in this behalf under any of the enactments repealed by Section 185 of the said Act, and in force in any part of the State, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (4) of that Section, namely 1. Short title :- These rules may be called the MAHARASHTRA VILLAGE PANCHAYATS UPA-SARPANCH (RESTRICTIONS ON POWERS AND FUNCTIONS) RULES, 1961 . 2. Upa-Sarpanch not to exercise certain powers and functions of Sarpanch :- Save as otherwise expressly be provided in sub-clauses (c) of clause (ii) of sub-section (2) of Section 38of the said Act, an Upa- Sarpanch in the absence of the Sarpanch, shall not - R. 3 The Maharashtra Village Panchayats Upa-Sarpanch (Restrictions On Powers And Functions) Rules, 1961 (a) except with the approval of the panchayat, - (i) authorise payment in relation to any expenditure debitable to the village fund (not being expenditure relating to disbursement of salaries of employees of the panchayat); (ii) issue cheques (except for disbursing salaries of employees of the panchayat); (iii) sanction refunds; or (iv) operate the village fund in any manner whatsoever except as provided in sub-clause (i); (b) cancel, revise or modify any order passed by the Sarpanch; (c) commence any new work, or stop or suspend any work in progress provided for in the budget; (d) dismiss any temporary servant engaged by the Sarpanch under Section 61 of the said Act 3. Upa-Sarpanch required to inform Sarpanch of action taken during latters absence :- The Upa-Sarpanch shall inform the Sarpanch of the action taken by him during his absence, immediately after the Sarpanch returns to duty, and in any case not later than at the first meeting of the panchayat held after such return.