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State of Tamilnadu- Act

Tamil Nadu Panchayats (Disclosure of Assets and Liabilities by Chairman, Vice-Chairman and Members of Panchayat Union Council) Rules, 1999

TAMILNADU
India

Tamil Nadu Panchayats (Disclosure of Assets and Liabilities by Chairman, Vice-Chairman and Members of Panchayat Union Council) Rules, 1999

Rule TAMIL-NADU-PANCHAYATS-DISCLOSURE-OF-ASSETS-AND-LIABILITIES-BY-CHAIRMAN-VICE-CHAIRMAN-AND-MEMBERS-OF-PANCHAYAT-UNION-COUNCIL-RULES-1999 of 1999

  • Published on 30 August 1999
  • Commenced on 30 August 1999
  • [This is the version of this document from 30 August 1999.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu Panchayats (Disclosure of Assets and Liabilities by Chairman, Vice-Chairman and Members of Panchayat Union Council) Rules, 1999Published vide Notification No. G.O. Ms. No. 183, Rural Development (C4), dated the 30th August 1999 - No. SRO A-64 (a-6)/99Published in Part III - Section 1(a), of the Tamil Nadu Government Gazette Extraordinary, dated the 1st September 1999.G.O. Ms. No. 183. - In exercise of the powers conferred by sub-section (1) of section 242 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), and in supersession of the Tamil Nadu Panchayat Union Councils (Disclosure of Assets) Rules, 1973, the Governor of Tamil Nadu hereby makes the following rules: -

1. Short title.

- These rules may be called the Tamil Nadu Panchayats (Disclosure of Assets and Liabilities by Chairman, Vice-Chairman and Members of Panchayat Union Council) Rules, 1999.

2. Definition.

- In these rules, unless the context otherwise requires, "member of the family" means person related whether by blood or marriage to the chairman, vice-chairman and members of panchayat union council or his wife or her husband and wholly dependant on such chairman, vice-chairman and member.

3. Periodical disclosure of assets of chairman, vice-chairman and members of panchayat union council.

- The chairman, vice-chairman and every member of a panchayat union council shall -
(a)if he is elected after the date of coming into force of these rules, within a period of thirty days, after such election; and
(b)thereafter, at intervals of every twelve months ending with the 31st day of March furnish in duplicate to the Commissioner in the Form appended to these rules a return of -
(i)all properties owned, acquired or inherited by him or his family members including their liabilities; and
(ii)all properties held on lease or mortgage either in his own name or in the name of his family members, including their liabilities together with details of the means by which, or the sources from which, such property was acquired or inherited.

4. Returns to be placed at the meeting and to be public document.

(1)After the receipt of the return specified in rule 3, the Commissioner shall, cause it be placed at the meeting of the Panchayat union council and send a copy to the Inspector.
(2)Such return shall be deemed to be a public document and the secretary, with the permission of the panchayat union council, may, subject to such condition including payment of fees specified in rule 5 give to any person on demand a copy of such return.

5. Fee for furnishing return.

- The fee for furnishing a copy of any return or part thereof shall be ten rupees or the amount to be fixed by the Government, from time to time.AppendixForm(See rule 3)Returns of Assets and Liabilities of The President, Vice-President or Member of The ....................Panchayat Union Council As On The .........Name of the............Date of election:Part-I Assets and Liabilities of the......... {||-| 1.| Immovable property:||||||-|| (a) Land| Owned|| Wet| Dry| Irrigated dry|-||| Extent:|||||-||| Date of acquisition:|||||-||| Value of acquisition:|||||-||| Leased in:|||||-||| Extent:|||||-||| Date of acquisition:|||||-||| Value of acquisition:|||||-|| (b) Building| Owned| Terraced| Tiled| Thatched| Purpose for which the building is used,commercial or residential.|-||| Plinth Area:|||||-||| Date of acquisition:|||||-||| Value of acquisition:|||||-||| Leased in| Terraced| Tiled| Thatched| Purpose for which the building is used,commercial or residential.|-||| Plinth Area:|||||-||| Date of acquisition:|||||-||| Value of acquisition:|||||-| 2.| Business Interests:||||||-|| (a) Shares||||||-|| (b) Stock||||||-|| (c) Scrip||||||-|| (d) Partnership||||||-|| (e) Debentures and Securities.||||||-| 3.| Other interests:||||||-|| Bank Accounts.||||||-| 4.| Jewellery:||||||-|| (a) Gold:||||||-|| (b) Precious stones||||||-|| (c) Silver ware||||||-| 5.| Moveables (including motor vehicles)|-| 6.| Details of Trusts with which he has anyconnection|-| 7.| Remarks, if any, of the..(Explain the nature ofacquisition of properties)|-| 8.| Liabilities|}Part-II - Assets and Liabilities of His Family Members Name of the family member............................
1. Immovable property:          
  (a) Land Owned   Wet Dry Irrigated dry
    Extent:        
    Date of acquisition:        
    Value of acquisition:        
    Leased in:        
    Extent:        
    Date of acquisition:        
    Value of acquisition:        
  (b) Building Owned Terraced Tiled Thatched Purpose for which the building is used,commercial or residential.
    Plinth Area:        
    Date of acquisition:        
    Value of acquisition:        
    Leased in Terraced Tiled Thatched Purpose for which the building is used,commercial or residential.
    Plinth Area:        
    Date of acquisition:        
    Value of acquisition:        
2. Business Interests:          
  (a) Shares          
  (b) Stock          
  (c) Scrip          
  (d) Partnership          
  (e) Debentures and Securities.          
3. Other interests:          
  Bank Accounts.          
4. Jewellery:          
  (a) Gold:          
  (b) Precious stones          
  (c) Silver ware          
5. Moveables (including motor vehicles)
6. Details of Trusts with which he has anyconnection
7. Remarks, if any, of the ..(Explain the nature ofacquisition of properties)
8. Liabilities
DeclarationI,................, declare that to the best of my knowledge and belief the information furnished in the above return is true and complete.Place:Date:Signature.