(1)The chief Commissioner may, subject to the condition of previous publication by notification in the Official Gazette, make rules consistent with this Act to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for -(i)any matter for which power to make provision is conferred expressly or by implication on the Chief Commissioner by this Act.(ii)the establishment of Circle Panchayats and Panchayati Adalats;(iii)the time and place of the meetings of Gaon Sabha and Circle Panchayat, the manner of convening meetings, giving notice thereof and the conduct of proceedings at the meetings;(iv)the establishment of committees and the determination of all matters relating to the constitution and procedure of such committees;(v)the records and registers that shall be maintained by Gaon Sabha, Gaon Panchayats, Circle Panchayats and Panchayati Adalats and the form in which they are to be;(vi)the action to be taken on the occurrence of a vacancy in the Circle Panchayat and Panchayati Adalat;(vii)the authority by which dispute in relating to appointments to Circle Panchayat, other committees or Panchayati Adalats may be decided and the procedure to be followed therein;(viii)management and regulation of provident fund for servant of Circle Panchayati if the system of provident fund is adopted by any Circle Panchayat;(ix)[ [****.] [Sub-clause (ix) and (xii) omitted by Delhi Municipal Corporation Act, 1957.](x)the establishment, administration and control of libraries, reading rooms, the construction and repairs of building connected therewith and the supply of medicine and medical assistance to the poor inhabitants of the local area of a Gaon Sabha;(xi)the discovery, removal and destruction of water hyacinth on any land, premises, or water, the construction offences and barriers for checking its movement and the cost incurred in carrying out such work;(xii)[ [* * * *] [Sub-clause (ix) and (xii) omitted by Delhi Municipal Corporation Act, 1957.].(xiii)the framing of budgets and earmarking funds for specific purposes;(xiv)the returns to be submitted by Gaon Panchayats, Circle Panchayats and Panchayati Adalats, the form in which they are to be, the authorities to which and the time when they shall be submitted;(xv)the levy of taxes and license fees, the authority by which and the manner in which the taxes may be assessed and the authority to which an appeal from an assessment order may be made;(xvi)the method and time of payment of taxes and other dues the procedure of recovery and the authority whose assistance may be taken by Gaon Panchayat in the recovery of taxes and other dues;(xvii)the method of account keeping the Gaon Panchayats or Circle Panchayats;(xviii)the maintenance of public building and nazul land;(xix)the formalities to be observed when transferring any property and the manner in which a deed of contract may be executed by a Gaon Sabha;(xx)powers of auditors, inspecting and superintending authorities to hold inquiries, summoning and examining witness, compelling the production of documents and all other matters connected with audit, inspection and superintendence;(xxi)the issue, service or execution of summons, notices and other processes of Panchayati Adalat and issue and service of notice by Gaon Panchayats;(xxii)the transfer by a Panchayati Adalat of summons and other processes to another Panchayati Adalat or any court for service or execution;(xxiii)the fees to be levied by Panchayati Adalats for institution of suits, for issue of processes for obtaining copies of documents and other matters;(xxiv)the court fees and other fees payable where a Panchayati Adalat, with the consent of parties, entertains a suit which is otherwise beyond the jurisdiction;(xxv)the procedure for execution of decrees and orders passed by Panchayati Adalats;(xxvi)the allotment by Gaon Panchayats of funds for the performance by Circle Panchayat or Panchayati Adalats for their duties under this Act or any rule or bye-law and the extent to which fees paid to Panchayati Adalats may be appropriated by Gaon Panchayats;(xxvii)the powers that may be exercised by the District Board or any prescribed authority in the discharge of their obligations under this Act and the manner in which such powers may be exercised;(xxviii)the procedure to be observed in the making of bye-laws by the prescribed authority for Gaon Panchayats or by Gaon Panchayats or for Circle Panchayats;(xxix)the printing of the prescribed forms and registers;(xxx)the submission for approval of plans, designs, specifications and estimates;(xxxi)the duties, power and functions of village volunteer force, if any;(xxxii)the submission of annual reports by Gaon Sabha and their review;(xxxiii)persons other than members of the Gaon Sabhas who may be present in an advisory capacity in meeting of Gaon Sabhas;(xxxiv)channels of correspondence between a Gaon Panchayat, Circle Panchayat and other authorities;(xxxv)disposal of assets and liabilities of a Gaon Sabha or Circle Panchayat on its supersession;(xxxvi)[****].(xxxvii)the conditions subject to which sums due to a Gaon Sabha may be written off as irrecoverable, and the conditions subjects to which the whole or any part of a fee may be remitted and generally for the guidance of Gaon Sabhas, Gaon Panchayats, Circle Panchayats, Panchayati Adalats, committees, servants of the State and other authorities in any matter connected with the carrying out of the provisions of this Act;(xxxviii)the regulation of the election of the members of the Gaon Panchayat and panches of Circle Panchayats in order to secure the adequate representation of the Scheduled Castes;(xxxix)the mode of assembling the votes and recording their votes;(3)[ All rules made under this Act shall be laid for not less than thirty days before both Houses of Parliament as soon as possible after they are made and shall be subject to such modifications as Parliament may make during the session in which they are so laid or the session immediately following.] [Clause (3) added by Central Act 9 of 1959.]
