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State of Madhya Pradesh - Act

The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Niyam, 1997

MADHYA PRADESH
India

The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Niyam, 1997

Rule THE-M-P-LOK-ABHIKARANON-KE-MADHYAM-SE-BIS-SUTRIYA-KARYAKRAM-KA-KARYANVAYAN-NIYAM-1997 of 1997

Published on 20 June 1997
Commenced on 20 June 1997
[This is the version of this document from 20 June 1997.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Niyam, 1997Published vide Notification No. F-7(1)-97-43-1, dated 20-6-1997, Published in the M.P. Rajpatra, (Asadharan) at pp. 622 (2-4)In exercise of the powers conferred by Section 11 read with Section 3 of the Madhya Pradesh Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Adhiniyam, 1980 (No. 13 of 1980), the State Government hereby makes the following rules, namely :-

1. Short title and commencement.

(1)These rules may be called the Madhya Pradesh Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Niyam, 1997.

(2)These rules shall come into force with effect from the date of their publication in the "Madhya Pradesh Gazette".

2. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"Act" means the Madhya Pradesh Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Adhiniyam, 1980 (No. 13 of 1980);

(b)"Section" means a section of the Act.

3. Nomination of Members of Committees at different Levels.

(1)The number of non-official members in each Block Level Committee and each Urban Area Committee shall be 11.

(2)The number of non-official members in the State Level Committee and each District Level Committee shall be 15.

(3)The Chief Minister shall be the Chairman of the State Level Committee, the Minister Incharge for the District concerned shall be the Chairman of District Level Committee. The Chairman of the Block Level Committee and Urban Committee shall be nominated by the Minister Incharge for the District.

(4)Elected Members of Parliament and the Members of the State Legislative Assembly returned from the constituencies which fall wholly or partly in the District/Block/Urban area shall respectively be ex-officio members of the District Level Committee, Block Level Committees and Urban Committees. Member of Parliament and the member of the State Legislative Assembly may nominate their representatives to participate in the meetings of the Committees on their behalf.

(5)The President of the Zila Panchayat, Chairman of District Co-operative Bank and Land Development Banks shall be ex-officio member of the concerned District Level Committees.

(6)President of the Janpad Panchayat shall be an ex-officio member of the concerned Block Level Committees.

(7)The Mayor of the Municipal Corporation/President of the Municipal Council/Nagar Panchayat shall be ex-officio members of the concerned Urban Committee.

(8)The Chief Executive Officer of the concerned Zila Panchayat/Janpad Panchayat/Commissioner of the Municipal Corporation and the Chief Municipal Officer of the Municipal Council/Nagar Panchayat shall be the Member-Secretary of the respective District Level Committee/Block Level Committee/Urban Committee, as the case may be.

4. Representation of different sections of the people in the Committees.

- The State Government may issue guidelines regarding proper representation of Scheduled Castes, Scheduled Tribes, Other Backward Classes, Minorities and women in the Committees.

5. Term of the Committee.

- The term of the Committees shall be two years.

6. Casual vacancy.

- In the event of death, resignation or disqualification of any of the members of the Committees or on his becoming incapable of holding office before the expiry of his term a casual vacancy shall be filled as soon as practicable and the person so nominated shall hold office for the unexpired term of his predecessor.

7. Qualification/Disqualification of the Members.

- The State Government may issue guidelines regarding qualification/disqualification of nominated members of the Committee.

8. Travelling Allowance.

(1)Every non-official member of District Level Committee, Block Level Committee and Urban Committee shall be entitled to TA and DA at the rates applicable to the members of the District Panchayat, Janpad Panchayat and Municipal Corporation/Municipality as the case may be, for attending the meetings of the Committees and spot inspections in connection with the work of the Committee.

(2)Every non-official member of the State Level Committee shall be entitled for TA and DA, at the rates as applicable to the Grade-I officers of the State Government under the Madhya Pradesh Travelling Allowance Rules for attending meetings of the Committees and for spot inspections in connection with work of the Committee.

9. Meetings of the Committees.

(1)The District Level Committee Block Level Committee and Urban Committees shall meet once in every month at the District/Block/Urban headquarters on a date and time fixed by the Chairman. The State Level Committee shall ordinarily meet twice in a year.

(2)The Chairperson, on or in his absence a member elected from amongst themselves by the members present shall preside over the meetings of the Committees.

10. Quorum.

(1)Except for the State Level Committee the quorum for meeting of every Committee shall not be less than one-third of the total number of members. There shall be no quorum for the State Level Committee.

(2)If there is no quorum at the meeting, the Chairman/Presiding Officer shall adjourn the meeting to such date and time as may be fixed by him.

11. Decision by Majority of votes.

- All matters brought before any meeting of a Committee shall be decided by a simple majority of votes of the members present and voting. In case of equality of the votes, the Chairman/Presiding Officer shall have a casting vote.

12. Absence from meetings.

- If any member remains absent from three consecutive meetings without prior notice showing appropriate reasons therefor, he shall automatically cease to be a member of that Committee.

13. Minutes.

(1)The proceedings of each meeting of the Committee shall be circulated to all members as soon as practicable.

(2)A report about the action taken on the decisions of the preceding meeting shall be submitted in the next meeting of the Committee.

14. Powers and functions of the Committees.

(a)The Committees shall monitor and review the schemes and programmes laid down in the Second Schedule of the Act.

(b)The Committees shall mainly review the implementation of the Schemes/Programmes and offer their guidance and suggestions.

(c)The Committees shall not summon elected representatives other than the members to attend the meeting. However, they may call for information from the executive officers of the relevant local bodies.

(d)The Committees in its meeting shall review point-wise the achievement of the target fixed for different programmes/schemes. The Committee may undertake site visits for making qualitative evaluation of the programmes.

(e)The Block Level Committees and Urban Committees shall submit its suggestions to the District Level Committee and the District Level Committee shall forward such reports and its suggestions to the local Head of Department at the District Level or to the State Government.

(f)The Committees shall be provided with the facility of touring by Government Vehicle for spot inspection/evaluation of development schemes.

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