Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Rajasthan - Act

The Provisions of The Panchayat (Extensions to the Scheduled Area), Act, 1996

RAJASTHAN
India

The Provisions of The Panchayat (Extensions to the Scheduled Area), Act, 1996

Act 40 of 1996

  • Published on 24 December 1996
  • Commenced on 24 December 1996
  • [This is the version of this document from 24 December 1996.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Provisions of The Panchayat (Extensions to the Scheduled Area), Act, 1996(Act No. 40 of 1996)Published in Gazette of India, Extraordinary, Part II Section I, No. 70, dated 24.12.1996.An Act to provide for the extension of the provisions of Part IX of the Constitution relating to the Panchayats to the Scheduled Areas.Be it enacted by Parliament in the Forty-Seventh Year of the Republic of India as follows: —

1. Short title.

— This Act may be called the "Provisions of the Panchayats (Extension to the Scheduled Areas) Act, 1996".

2. Definition.

— In this Act, unless the context otherwise requires, "Scheduled Areas" means the Scheduled Areas as referred to in clause (1) of Art. 244 of the Constitution.

3. Extension of Part IX of the Constitution.

— The provisions of Part TX of the Constitution relating to Panchayats are hereby extended to the Scheduled Areas subject to such exceptions and modifications as are provided in Section 4.

4. Exceptions and modifications to Part IX of the Constitution.

— Notwithstanding anything contained under Part IX of the Constitution, the Legislature of a State shall not make any law under that Part which is inconsistent with any of the following features, namely:
(a)a State legislation on the Panchayats that may be made shall be in consonance with the customary law, social and religious practices and traditional management practices of community resources;
(b)a village shall ordinarily consist of a habitation or a group of habitations or a hamlet or a group of hamlets comprising a community and managing its affairs in accordance with traditions and customs;
(c)every village shall have a Gram Sabha consisting of persons whose names are included in the electoral rolls for the Panchayat at the village level;
(d)every Gram Sabha shall be competent to safeguard and preserve the traditions and customs of the people, their cultural identity, community resources and the customary mode of dispute resolution;
(e)every Gram Sabha shall —
(i)approve the plans, programmers and projects for social and economic development before such plans, programmers and projects are taken up for implementation by the Panchayat at the village level;
(ii)be responsible for the identification or selection of persons as beneficiaries under the poverty alleviation and other programmers;
(f)every Panchayat at the village level shall be required to obtain from the Gram Sabha a certificate of utilisation of funds by the Panchayat for the plans, programmers and projects referred to in clause (e);
(g)the reservation of seats in the Scheduled Areas at every Panchayat shall be in proportion to the population of the communities in the Panchayat for whom reservation is sought to be given under Part IX of the Constitution:
Provided that the reservation for the Scheduled Tribe shall not be less than one-half of the total number of seats;Provided further that all seats of Chairpersons of Panchayats at all levels shall be reserved for the Scheduled Tribes;
(h)the State Government may nominate persons belonging to such Scheduled Tribes as have no representation in the Panchayat at the intermediate level or the Panchayat at the district level:
Provided that such nomination shall not exceed one tenth of the total members to be elected in that Panchayat;
(i)the Gram Sabha or the Panchayats at the appropriate level shall be consulted before making the acquisition of land in the Scheduled Areas for development projects and before re-setting or rehabilitating persons affected by such projects in the Scheduled Areas; the actual planning and implementation of the projects in the Scheduled Areas shall be coordinated at the State level;
(j)planning and management of minor water bodies in the Scheduled Areas shall be entrusted to Panchayats at the appropriate level;
(k)the recommendations of the Gram Sabha or the Panchayats at the appropriate level shall be made mandatory prior to grant of prospecting licence or mining lease for minor minerals in the Scheduled Areas;
(l)the prior recommendation of the Gram Sabha or the Panchayats at the appropriate level shall be made mandatory for grant of concession for the exploitation of minor minerals by auction;
(m)while endowing Panchayats in the Scheduled Areas with such powers and authority as may be necessary to enable them to function as institutions of self-government, a state Legislature shall ensure that the Panchayats at the appropriate level and the Gram Sabha are endowed specifically with —
(i)the power to enforce prohibition or to regulate or restrict the sale and consumption of any intoxicant;
(ii)the ownership of minor forest produce;
(iii)the power to prevent alienation of land in the Scheduled Areas and to take appropriate action to restore any unlawfully alienated land of a Scheduled Tribes;
(iv)the power to manage village markets by whatever name called;
(v)the power to exercise control over money lending to the Scheduled Tribes;
(vi)the power to exercise control over institutions and functionaries in all social sectors;
(vii)the power to control over local plans and resources for such plans including tribal sub-plans;
(n)the Sate legislation's that may endow Panchayats with powers and authority as may be necessary to enable them to function as institutions of self-government shall contain safeguards to ensure that Panchayats at the higher level do not assume the powers and authority of any Panchayat at the lower level or of the Gram Sabha;
(o)the Sate Legislature shall endeavour to follow the pattern of the Sixth Schedule to the Constitution while designing the administrative arrangements in the Panchayats at district levels in the Scheduled Areas.

5. Continuance of existing laws and Panchayats.

— Notwithstanding anything in Part IX of the Constitution with exceptions and modifications made by this Act, any provision of any law relating to Panchayats in force in the Scheduled Areas immediately before the date on which this Act receives the assent of the President which is inconsistent with the provisions of Part IX with such exceptions and modifications shall continue to be in force until amendment or repealed by a competent Legislature or other competent authority or until the expiration of one year from the date on which this Act receives the assent of the President:Provided that all the Panchayats existing immediately before such date shall continue till the expiration of their duration unless sooner dissolved by a resolution passed to that effect by the Legislative Assembly of that State or, in the case of a State having Legislative Council, by each House of the Legislature of that State.