Section 115(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may be made-(a)with reference to all matters in respect of which rules are expressly required or allowed by this Act to be made;(b)for determining the mode of elections of Panchayat Samitis and Zila Parishads allowances, if any, payable to members and generally for regulating elections under this Act including rules for the following matters, namely:-(i)for the definition of the practices at elections held under the provisions of this Act which are to be deemed to be corrupt;(ii)for the investigation of allegations of corrupt practices;(iii)for making void the election of any person proved to the satisfaction of the Government to have been guilty of a corrupt practice or to have connived at or abetted the commission of a corrupt practice or whose agent has been so proved guilty or the result of whose election has been materially affected by the breach of any law or rule for the time being in force;(iv)for rendering incapable of becoming a member of a Panchayat Samiti or Zila Parishad either permanently or for a term of years any person who may have been proved guilty as aforesaid of a corrupt practice or of conniving at or abetting the same;(v)for prescribing the authority by which questions relating to the matters referred to in this clause shall be determined; and(vi)for authorising courts to take cognizance of breach of any such rules on the complaint of the Deputy Commissioner or some person authorised in writing by the Deputy Commissioner;(c)for conduct of proceedings of Panchayat Samitis, or Zila Parishads, and for the election of Chairman or Vice-Chairman thereof;(d)for generally determining the relations between the Panchayat Samitis, Zila Parishads and Gram Panchayats and guiding the Panchayat Samitis and Zila Parishads and the Government Officers in all matters connected with the carrying out of the provisions of this Act;(e)as to the powers of supervision to be exercised by the Commisisoners and Deputy Commissioners;(f)for regulating the powers of Panchayat Samitis and Zila Parishads to make, vary and dispose of investments;(g)for regulating the sale, lease or other alienation of public places, lands, and other immavable property belonging to, vested in, or under the management of Panchayat Samitis and Zila Parishads;(h)for regulating the powers of Panchayat Samitis and Zila Parishads to contract and do anything necessary for the purposes of their constitution and the mode of executing contracts;(i)as to application of the Samiti Fund and Zila Parishad Fund and regulation of Provident Fund established under this Act;(j)as to appointment and payment of auditors for auditing the accounts of Panchayat Samitis and Zila Parishads, the adoption of pre-audit system and the disposal of audit notes and removal of audit objections;(k)for the guidance of Panchayat Samitis and Zila Parishads when suits or other proceedings are intended to be or have been instituted by or against them in the Courts;(l)for determining the intermediate offices, if any, through which the correspondence between Panchayat Samitis or Zila Parishads or the members thereof and the Government or its officers shall pass;(m)for determining the language in which business of Panchayat Samitis and Zila Parishads shall be transacted;(n)as to specification of posts under Panchayat Samitis and Zila Parishads appointments to which shall be subject to the previous approval of the Deputy Commissioners and Commissioner, respectively;(o)as to the qualifications of candidates for employment as servants of Panchayat Samitis and Zila Parishads and as to the general principles which shall regulate the action of Panchayat Samitis or Zila Parishads in respect of such matters as the grant of leave, traveling and other allowances, maximum salary, the establishment and maintenance of Provident Funds and annuities;(p)as to the nature of punishment and procedure to be observed for inflicting any such punishment on servants of Panchayat Samitis and Zila Parishads;(q)as to the classes or grades of servants who shall have the right of appeal under section 116 and the condition subject to which such appeal shall lie;(r)as to the conditions on which loans may be granted by Panchayat Samitis and Zila Parishads to their servants;(s)as to the powers and duties of inspecting officers appointed by Panchayat Samitis and Zila Parishads;(t)as to the control which may be exercised over Panchayat Samitis and Zila Parishads in financial matters generally and as to the authorities who may exercise such control;(u)as to the forms in which the accounts shall be kept and estimates of income and expenditure or other statements and abstracts shall be prepared; and(v)generally for the guidance of Panchayat Samitis or Zila Parishads and Government servants in all matters connected with the administration of this Act.
