Section 121(2) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner in which assets and liabilities of a Gram Panchayat which has ceased to exist sha11 be disposed of under sub-section (3) of section 6;(b)authority that shall convene the meetings of the Gram Sabha under second proviso to sub-section (1) of section 8;(c)the manner of giving notice of time and place of meetings under sub-section (4) of section 8;(d)manner of constituting supervisory committees under sub-section (1) of section 11;(e)the manner in which seats reserved for women sha11 be rotated amongst different constituencies under sub-section (5) of section 12;(f)the manner in which the offices of Sarpanch reserved for the Scheduled Castes, the Scheduled Tribes and women shall be rotated amongst different Gram Panchayats under sub-section (7) of section 12;(g)the manner in which the officers shall be rotated amongst Gram Panchayats under proviso to sub-section (9) of section 12;(h)manner of holding election of the members of the Panchayat and the manner of voting under section 16;(i)the manner of election of Upa-Sarpanch under sub-section (1) of section 17;(j)the number of officers and employees and the manner in which such officers or employees shall be appointed under sub-section (4) of section 25;(k)the terms and conditions of service and duties of Panchayat Secretary and terms and conditions of service of other officers under sub-section (6) of section 25;(l)the time and place of meetings of a Gram Panchayat and the procedure to be followed at such meetings under sub-section (1) of section 26;(m)the manner of moving resolutions and putting questions under sub-section (2) of section 26;(n)the control and restrictions subject to which a Gram Panchayat may appoint Committees under sub-section (1) of section 27;(o)the reasons for and the manner in which Committees may be dissolved or re-constituted under sub-section (2) of section 27;(p)the conditions subject to which the Administrator may entrust to the Gram Panchayat the functions and duties of collecting taxes, land revenue and other dues recoverable as arrears of land revenue under sub-section (1) of section 32;(q)rules subject to which the Gram Panchayat may organise a Voluntary Village Force under sub-section (1) of section 33;(r)the custody in which the Gram Fund shall be kept under sub-section (3) of section 35;(s)rules subject to which Gram Panchayat may levy tax under sub-section (1) of section 38;(t)the time and manner in which the taxes and fees shall be assessed and realised under sub-section (2) of section 38;(u)the procedure for lease by public auction or contract under section 41;(v)the form in which the demand notice shall be sent under sub-section (1) of section 42;(w)the manner in which a demand notice shall be served under sub-section (2) of section 42;(x)the form in which accounts shall be maintained under section 43;(y)the time at which and the manner in which budget shall be prepared by the Gram Panchayat under sub-section (1) of section 44;(z)the period within which the District Panchayat may approve or return the budget under sub-section (2) of section 44;(za)the period within which the budget has to be re-submitted to the District Panchayat under sub-section (3) of section 44;(zb)the manner in which accounts of a Gram Panchayat shall be audited under sub-section (1) of section 45;(zc)the authority which shall carry out the audit, completion and forwarding thereof to the Chief Executive Officer and the Gram Panchayat under sub-section (2) of section 45;(zd)the form and manner in which roaster of reservation according to which the office of President shall be reserved for the Scheduled Castes and the Scheduled Tribes shall be kept under sub-section (5) of section 61;(ze)the terms and conditions of service of the staff under sub-section (6) of section 68;(zf)framing the rules for controlling the officers and employees of the District Panchayat under clause (c) of sub-section (1) of section 70;(zg)such other functions and powers which the Chief Executive Officer may perform and exercise under clause (e) of sub-section (1) of section 70;(zh)the time and place of meeting of the District Panchayat and the procedure to be followed at such meeting under sub-section (1) of section 72;(zi)the manner in which questions may be put and resolutions may be moved before the District Panchayat under sub-section (2) of section 72;(zj)the rules subject to which the District Panchayat may appoint members of the Standing Committees under sub-section (1) of section 73;(zk)composition and tenure of committees under sub-section (2) of section 73;(zl)the rules subject to which and the rates at which the District Panchayat may levy duties and fees under section 83;(zm)the procedure for lease by public auction or private contract under section 86;(zn)the form in which demand notice shall be given under sub-section (1) of section 87;(zo)the manner in which a notice of demand may be served under sub-section (2) of section 87;(zp)the form in which the District Panchayat shall maintain accounts of its receipts and expenditure under section 88;(zq)the time and manner in which budget may be prepared under sub-section (1) of section 89;(zr)the period within which the Secretary (Panchayat) may approve or return the budget under sub-section (2) of section 89;(zs)the manner in which the accounts of the District Panchayat shall be audited under sub-section (1) of section 90;(zt)the manner in which the annual report on administration of District Panchayat for previous year shall be prepared under section 91;(zu)the manner in which, the intervals at which and the officers by whom of the social audit of major works shall be carried out under sub-section (1) of section 92;(zv)the officer to whom the report of social audit shall be submitted under sub-section (2) of section 92;(zw)the form of oath or affirmation of the Ombudsman under sub-section (4) of section 101;(zx)the form in which the election petitions relating to a Gram Panchayat or District Panchayat shall be filed to the District Judge under sub-section (1) of section 103;(zy)the manner in which records shall be classified and preserved under section 116;(zz)the fee to be paid for inspection of records and grant of certified copies under section 117;(zza)the manner of and the date of forwarding the developmental plan under sub-section (1) of section 118;(zzb)the number of members constituting of district planning committee, the purpose and conditions for undertaking district planning under sub-section (1) of section 119;(zzc)the meetings and functions of the committee under sub-section (2) of section 119;(zzd)the honorarium, perquisites of Sarpanch and Upa-Sarpanch of Gram Sabha and President and Vice-President of Gram Panchayat and allowances of every Member of Gram Panchayat and District Panchayat under section 120;(zze)the amount of fine for contravention and continued contravention of the bye-laws under sub-section (2) of section 122;(zzf)any other matter which is required to be or may be prescribed.
