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State of Andhra Pradesh - Act

Andhra Pradesh Gram Panchayat (Executive Authorities Power to Summon and Examine Witness) Rules, 2000

ANDHRA PRADESH
India

Andhra Pradesh Gram Panchayat (Executive Authorities Power to Summon and Examine Witness) Rules, 2000

Rule ANDHRA-PRADESH-GRAM-PANCHAYAT-EXECUTIVE-AUTHORITIES-POWER-TO-SUMMON-AND-EXAMINE-WITNESS-RULES-2000 of 2000

  • Published on 29 February 2000
  • Commenced on 29 February 2000
  • [This is the version of this document from 29 February 2000.]
  • [Note: The original publication document is not available and this content could not be verified.]
Andhra Pradesh Gram Panchayat (Executive Authorities Power to Summon and Examine Witness) Rules, 2000Published vide Notification No. G.O. Ms. No. 72, Panchayat Raj and Rural Development (Rules), dated 29.02.2000Last Updated 27th August, 2019No. G.O. Ms. No. 72. - In exercise of the powers conferred by clause (xvi) of sub-section (2) of Section 268 of the Andhra Pradesh Panchayat Raj, Act, 1994 (Act 13 of 1994),and in supersession of the rules issued in G.O.Ms.No. 31. Panchayat Raj Department, dated the 8th January, 1965 the Governor of Andhra Pradesh hereby makes the following rules, namely: -

1. Short title.

- The rules may be called the Andhra Pradesh Gram Panchayat (Executive Authorities Power to Summon and Examine Witness) Rules, 2000.

2. Powers of the Executive authority.

- The executive authority of Gram Panchayat shall have the powers to call for information, to summon and examine witnesses and to complete the production of documents in the manner provided in the Code of Civil. Procedure. 1908, in respect of any matter relating to taxation of any licence or permission under the provisions of the Andhra Pradesh Panchayat Raj Act, 1994.

3. Penalty.

- Whoever fails to obey the summons issued by the executive authority under Rule 1 without a reasonable cause of excuse which should be intimated to the executive authority at least two or three days in advance shall be punishable with line which may extend to one hundred rupees.