Section 122 in The Punjab Panchayati Raj Act, 1994
122. Power of Panchayat Samiti to make bye-laws.
- A Panchayat Samiti may, and if required by the State Government shall, from time to time, make by notification in the official Gazette bye-laws consistent with the provisions of this Act and the rules made thereunder, for carrying out all or any of the purpose of this Act, and, without prejudice to the generality of the forgoing power such bye-laws may make provision for all or any of the following matters, namely.(i)the time and place of the meetings of the Panchayat Samiti and its Committees;(ii)the manner in which the notice of the meetings and adjourned meetings shall be given;(iii)conduct of proceedings at the meetings and adjournment of meetings;(iv)custody of common seal and the purposes for which it shall be used;(v)persons by whom receipts shall be granted on behalf of the Panchayat Samiti for money received under this Act;(vi)the conditions on which registers, documents, resolutions, maps and plans of the Panchayat Samiti may be inspected by the public and copies thereof supplied, and fees payable for such inspection or for supply of such copies;(vii)quorum necessary for the transaction of business at the meetings of any Committee;(viii)any other matter relating to the proceedings of the Panchayat Samiti or Standing Committees, exclusion of a member of the Panchayat Samiti from a meeting in which any contract in which he has a pecuniary interest is under consideration, the holding and regulation of meetings and conduct of debate, the inspection of Minute Books and supply of copies of minutes to the members or other persons and the fees payable therefor;(ix)the exercise by any employee of the Panchayat Samiti except the Executive Officer of powers conferred upon the Panchayat Samiti by this or any other Act for the time being in force, and the conditions and limitations subject to which such powers may be exercised ;(x)the regulating of the appointment, powers and proceedings of standing committees or any consultative committee set up by the Panchayat Samiti ;(xi)the defining of the limits of and regulating the use and management of, and for the maintaining in a sanitary condition, a fair, agricultural show, or an industrial exhibition;(xii)assessment and collection of fees, taxes and cesses imposed under this Act;(xiii)licensing and fixation of fees leviable under this Act and the conditions on which licences are to be granted and may be revoked ;(xiv)maintenance, management and control of all matters defined and duties of the Panchayat Samiti in Sections 119, 120 and 121 ;(xv)protection from injury and interference of the property of the Panchayat Samiti or of the State Government vested in the Panchayat Samiti ;(xvi)appointment of persons to register sales of animals in a public market or fair and the fixation of fees leviable by them ;(xvii)the sale of articles of food and drink ;(xviii)the registration and licensing of vehicles, other than motor vehicles or bullock carts, and, the conditions on which such licensees are to be granted and the regulation of traffic of such vehicle ;(xix)the protection of roads and streets from damage and encroachments, the protection of public from danger and inconvenience arising from dangerous structures, unfenced, concealed and dis-used wells, fallen trees and unpiped drains ;(xx)provision and improvement of pastures and grazing lands;(xxi)improvement of breeding of cattle, sheep and goats and prevention of cattle diseases ;(xxii)cleansing and protection of springs, tanks, ponds and the like ;(xxiii)provision and supervision of burial and burning places;(xxiv)control of vehicles stands ;(xxv)destruction of mosquitoes and other anti-malaria measures ;(xxvi)destruction of rats, locusts and other pests and other anti- plague measures; destruction of dogs and other anti-rabic measures ;(xxvii)housing improvement such as provision of ventilators and other anti-tuberculosis measures ;(xxviii)provision of play fields and recreation grounds and promotion of physical culture ;(xxix)seizure and disposal of ownerless animals straying within the limits of the Panchayat Samiti area ;(xxx)inspection and proper regulation of encamping grounds, ponds, sarais, bakeries, dhabas, tandurs, smokeless chullahs, aerated water factories, flour mills, foodgrain godowns, slaughter-houses, dhobighats, markets and stalls;(xxxi)inspection and proper regulation of the premises used as staples, cow-houses or houses or enclosures for sheep, goats or swine ; and(xxxii)inspection and proper regulation of buildings ordinarily utilised for the residence or treatment of persons suffering from infectious diseases.(2)The bye-laws made under this section shall be subject to previous publication.
