Section 176 in The Maharashtra Village Panchayats Act, 1959
176. Rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying into effect the purposes of this Act.(2)In particular but without prejudice to the generality of the foregoing provision, the State Government may make rules-(i)[* * * * *] [Clause (i) was deleted by Maharashtra 21 of 1994, Section 32(1).](ii)under sub-section (1) of section 7, prescribing the date, [place, time and manner of convening] [These words were substituted for the words, 'place and time for' by Maharashtra 21 of 2000, Section 3.] meetings of the Gram sabha;[(ii-a) under clause (b) of sub-section (1) of section 10, prescribing the manner in which the number of wards and the number of members to be elected from each ward may be determined;] [This Clause was inserted by Maharashtra 36 of 1965, Section 73(1).](iii)under sub-section (2) of section 10, [the manner in which the [State Election Commission] [ These words were substituted for the words, 'prescribing the number of seats to be reserved' by Maharashtra 13 of 1975, Section 32(a)(1).] shall determine the number of seats to be reserved] for the Scheduled Castes and Scheduled Tribes [and Backward Class of citizens and women] [These word were inserted by Maharashtra 21 of 1994, Section 32(2)(b).] [and prescribing the manner and rotation of] [These words were inserted with effect from the 1st day of July, 1980 by Maharashtra 10 of 1990, Section 9.] [such reservation of seats] [These words were substituted for the words 'reservation of seats for women' by Maharashtra 21 of 1994, Section 32(2)(c).] in each Panchayat and under sub-section (3) of the said section, prescribing the manner of [publication of the names of members falling under clause (a) of subsection (1)] [These words were substituted for the words 'publication of elected and appointed members of a Panchayat' by Maharashtra 36 of 2001, Section 3.]:(iv)under section 11, prescribing the manner in which the election of members shall be held;[(iv-aa) under sub-section (1) of section 29, prescribing the manner in which the resignation shall be delivered;] [Clause (iv-aa) was Inserted by Maharashtra 13 of 1975, Section 32(a)(ii).][(iv-aaa) under section 30, prescribing the number of office of Sarpanchas of Panchayats to be reserved for Scheduled Castes. Scheduled Tribes, Backward Class of citizens and women in a Panchayat and the manner and rotation of such reservation;] [Clause (iv-aaa) was inserted by Maharashtra 21 of 1994, Section 32(3).][(iv-a) under section 32-A, prescribing the travelling and daily allowances to be paid to the members of the Panchayat including its Sarpanch and Upa-Sarpanch-,] [This Clause was inserted by Maharashtra 36 of 1965, Section 73(2).](v)under sub-section (2) o,f section 33, prescribing the powers of, and the procedure to be followed by the [* * *] [The words 'Collector or other' were deleted by Maharashtra 5 of 1962. Section 286, Tenth Schedule.] officer presiding;[(v-aa) under section 33A, prescribing the manner in which the sumptuary allowance shall be placed at the disposal of the Sarpanch;] [Clause (v-aa) was inserted by Maharashtra 10 of 1992, Section 6.][(v-a) under sub-section (3) of section 34, prescribing the manner in which the notice of resignation shall be delivered;] [This Clause was inserted by Maharashtra 36 of 1965, Section 73(3).](vi)prescribing the form of notice under sub-section (1) of section 35;(vii)under section 36, prescribing the time and place of sitting and the procedure at a meeting of the Panchayat-,(vii-a)[* * * * * *] [ Clause (vii-a) was deleted by Maharashtra 4 of 1981, Section 4.](viii)under sub-section (1) of section 38, prescribing the rules for the performance and exercising of powers and duties of Sarpanch by Upa-Sarpanch in the absence of Sarpanch-,(ix)under sub-section (1) of section 43, regulating the manner in which the notice of a vacancy in the office of a Sarpanch, Upa-Sarpanch or member of a Panchayat shall be given:(x)[under entry 44 of Schedule 1] [This was substituted for the words, figures and letter 'under section 45(i) 11(2)' by Maharashtra 36 of 1965, section 73(5).] prescribing the principles for the extension of village sites and regulation of buildings;[(x-a) under sub-section (2B) of section 45, prescribing the limits subject to which grant-in-aid may be given by a Panchayat to institutions specified in that sub-section:] [Clause (x-a) was inserted by Maharashtra 13 of 1975, Section 32(a)(iii).][(x-b) under sections 49 and 49A, for any matter for which rules are required to be made or generally for carrying out the purposes of the said sections;] [This Clause was inserted by Maharashtra 23 of 2003 Section Section](xi)[under entry 50 of Schedule 1] [This was substituted for the words, figures and letters 'under section 45(1) IV (a)', by Maharashtra 36 of 1965, Section 73(d).], prescribing the person in the village from whom and the manner in which the cost of watch and ward shall be levied and recovered;(xii)under the proviso to sub-section (2) of section 51 prescribing the manner of publishing the notice for the stoppage or discontinuance of public road or street:[(xii-a) under sub-section (1) of section 56, for the purpose of vesting property of the Zilla-Parishad or Panchayat Samiti in a Panchayat; and under subsection (3) of the said section, for the purpose of visiting work in a Panchayat:] [This Clause was inserted by Maharashtra 36 of 1965 Section 73(7).](xiii)under section 58, prescribing the custody in which all funds received by and all sums accruing to Panchayat shall be kept;(xiv)under clause (c) of sub-section (3) of section 59, prescribing the manner in which the notice of any inquiry shall be given to any person;[* * * * * * *] [Clause (xv) was deleted by Maharashtra 11 of 1976, Section 3 Second Schedule.][(xv-a) under section 61, prescribing the rules regulating the terms and conditions of service of servants referred to therein;] [This Clause was Inserted by Maharashtra 36 of 1965, Section 73(8).](xvi)under section 62, prescribing the date and form of the statement, the percentage of the total income from all sources to be contributed to the District Village Development Fund and the form in which account shall be kept;[* * * * * * ] [Clauses (xvii), (xviii), (xix), (xx), (xxi), (xxii), (xxiii), (xxiv), and (xxiv-a) were deleted by Maharashtra 13 of 1975, section 32(iv).][* * * * * *] [Clause (xxv) was deleted by Maharashtra 36 of 1965, Section 73(11)](xxvi)under section 124, laying down the maximum and the minimum rates and manner in which and the exemptions subject to which taxes and fees specified in the section shall be leviable:(xxvii)[ ***.] [Deleted by Maharashtra Act No. 11 of 2018, dated 16.1.2018.](xxviii)under sub-section (1) of section 128, prescribing the maximum rate of tax;(xxix)under sub-section (2) of section 129, prescribing the form of the writ to be presented to the defaulter:(xxx)under sub-section (4) of section 129, prescribing the manner of distriant and sale of moveable property of the defaulter;(xxxi)under sub-section (5) of section 129, prescribing the rates of fees for writ of demand, distress and cost of maintaining any livestock seized;(xxxii)[ under sub-section (6) of section 129, prescribing the manner or recovery of any tax or fees payable on demand;] [Clause (xxxii) was inserted by Maharashtra 43 of 1962, Section 26, Schedule.][* * * * * *] [ Clause (xxxiii) was deleted by Maharashtra 34 of 1970, Section 25.](xxxiv)prescribing the manner in which refunds may be allowed and paid, in respect of any amount of tax, fee or other sum, not due or paid in excess;[(xxxiv-a)] [Clause (xxxiv-a) was inserted by Maharashtra 35 of 1972, Section 6.] under sub-section (3) of section 132B, prescribing for all matters connected with the [Village Water Supply Fund;] [These words were substituted for the words 'Village Employment Fund' by Maharashtra 5 of 1997, Section 6.][* * * * * *] [Clause (xxxv) and (xxxvii) were deleted by Maharashtra 5 of 1962, Section 286, Tenth Schedule.](xxxvi)under sub-section 133, prescribing the officer or authority in whom the District Village Development Fund shall vest, the manner of the investment of the find, the rate of interest to be paid on the contributions made to the fund by Panchayat, the purpose for which and the terms and conditions on which loans may be granted and all matters incidental to the grant and repayment of such loans;[* * * * *] [Clause (xxxv) and (xxxvii) were deleted by Maharashtra 5 of 1962, Section 286, Tenth Schedule.][* * * * *] [Clause (xxxviii) was deleted by Maharashtra 43 of 1962, Section 26, Schedule.](xxxix)under section 135, prescribing the other functions which may be performed by a [Zilla Parishad and Panchayat Samiti] [These words were substituted for the words 'Zilla Parishad' by Maharashtra 36 of 1965, Section 73 (12).];(xl)under section 136, prescribing the functions of the District Village Panchayat Officer;(xli)under section 140, prescribing [the authority by which and] [These words were inserted by Maharashtra 13 of 1975, Section 32(a)(v).] the manner in which the audit of accounts of Panchayat shall be carried out;(xlii)under section 162, prescribing the duties of the pound-keeper;(xliii)under section 166, prescribing the manner in which auction shall be held;[(xliii-a) under section 168-A, prescribing the form of, and the procedure relating to the declaration, and the scales of deposits to be made;] [This Clause was inserted by Maharashtra 36 of 1965, Section 73(13).](xliv)under sub-section (2), of section 179, prescribing the form of the warrant;[* * * * * *] [Clause (xiv) was deleted by Maharashtra 13 of 1975, Section 32(a)(vi).](xlvi)authorizing the payment of contributions, at such rates and subject to such conditions as may be prescribed in such rules, to any provident fund which may be established by a Panchayat or with the approval of the Panchayat by the officers and servants of the Panchayat;(xlvii)for any other matter for which rules are required to be made under this Act, or generally for carrying out the purposes thereof.(3)In making any rule under this section, the State Government may provide that for any breach thereof the offender shall, on conviction, be punished with fine which may extend to fifty rupees and in the case of continuing breach, with fine which may extend to five rupees for every day during which the breach continues, after conviction for the first breach.(4)The rules to be made under this section shall be subject to the condition of previous publication:[* * * *] [This Proviso was deleted by Maharashtra 52 of 1994, Section 5.](5)[ Every rule (except rules made under clause (xxvi) of sub-section (2)) made under this section shall be laid, as soon as may be, after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions and if before the expiry of the session in which it is so laid or the session immediately following both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made and notify such decision in the Official Gazette, the rule shall from the date of publication of such notification have effect only in such modified form or be of no effect, as the case may be; so however, that any modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.] [ Sub-section (5) was substituted for the original by Maharashtra 13 of 1975, Section 32(b).](6)The draft of every rule made, under clause (xxvi) of sub-section [(2)] [These brackets and figure were substituted for the brackets and figure '(1)' by Maharashtra 11 of 1976, Section 3, Second Schedule.] shall, as soon as may be after it is published in the Official Gazette as required by subsection (4), be laid before each House of the State Legislature and shall be subject to such modifications as may be made by the State Legislature, before it is finally published as required by sub-section (1).
