Section 118 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
118. Rules to govern certain matters.
- The following matters shall be governed by rules, namely -(a)making of grants and loans;(b)the accounts to be kept by a Zila Panchayat or Kshettra Panchayat;(c)[ manner of consultation of the Vitta Samiti of the Zila Panchayat by its Karya Samiti and of the Vitta Evam Vikas Samiti, the Shiksha Samiti and the Samata Samiti of the Kshettra Panchayat by its Karya Samiti in regard to budget;] [Substituted by U.P. Act No. 9 of 1994.](d)the manner in which such accounts shall be audited and published and the powers of auditors about disallowance and recommending against members and officers or servants of the Zila Panchayat or the Kshettra Panchayat in respect of loss, waste or misuse of any fund or property of the Zila Panchayat or Kshettra Panchayat occasioned by the negligence or misconduct of such member, officer or servant;(e)the date before which a meeting shall be held for the sanction of the budget;(f)the methods and forms to be adopted in the preparation of budgets;(g)the returns, statements and reports to be submitted by the Zila Panchayat or a Kshettra Panchayat; and(h)travelling allowance including daily allowance that may be paid to Adhyaksha, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).], Pramukh [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).] and members of Zila Panchayat or Kshettra Panchayat.
