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 Andhra Pradesh - Act

Andhra Pradesh Municipalities (Powers of Inquiry Officers) Rules, 1968

ANDHRA PRADESH
India

Andhra Pradesh Municipalities (Powers of Inquiry Officers) Rules, 1968

Rule ANDHRA-PRADESH-MUNICIPALITIES-POWERS-OF-INQUIRY-OFFICERS-RULES-1968 of 1968

  • Published on 28 September 1967
  • Commenced on 28 September 1967
  • [This is the version of this document from 28 September 1967.]
  • [Note: The original publication document is not available and this content could not be verified.]
Andhra Pradesh Municipalities (Powers of Inquiry Officers) Rules, 1968In exercise of the powers conferred by Clause (P) of sub-section (2) of Section 326 of the Andhra Pradesh Municipalities Act, 1965 (Act 6 of 1965) the Governor of Andhra Pradesh hereby makes the following rules prescribing the powers of Officers to hold inquiries, etc. under the said Act, the same having been published at pages 225-227 of Rules Supplement to Part I of Andhra Pradesh Gazette, dated the 28th September, 1967 as required under Clauses (a) and (b) of sub-section (1) of Section 327 of the said Act.

1.

These rules may be called the Andhra Pradesh Municipalities (Powers of Inquiry Officers) Rules, 1965.

2.

All officers authorised to conduct inquiries shall have, for the purpose of holding of such inquiries, powers:-
(i)to summon any person resident within the district whose evidence may appear to them to be necessary for the investigation of any matter under inquiry and also to require the production of any document relevant to the matter under inquiry which may be in the possession or under the control of such person; and
(ii)to grant to any such person such allowance as is admissible to a witness summoned by a civil court and to pass orders as to the person by whom such allowance shall be paid.

3.

(1)The summons shall be in writing and authenticated by the signature and seal of the officer by whom it is issued.
(2)It shall require the person summoned to appear before the said officer at a stated time and place and shall specify whether his attendance is required for the purpose of giving evidence or to produce a document, or for both purposes; and any particular document, the production of which, is required shall be described in the summons with convenient certainty.

4.

The summons shall be served personally on the person summoned or, if he cannot be found, it may be left for him with some adult member of his family residing with him, or with the head of the village in which he lives.

5.

Any person summoned merely to produce a document shall be deemed to have complied with the summons if the causes such document to be produced, instead of attending personally to produce the same.

6.

When the person, whose evidence may be required, is unable from sickness or infirmity to attend before the officer issuing the summons or is a person whom by reason of rank or sex it may not be proper to summon, the officer issuing the summons may, of his own motion, or on the application of the party whose evidence is desired, despense with the appearance of such person and order him to be examined by a subordinate deputed by such officer for the purpose.

7.

Any person who fails to obey a summons issued under these rules shall be punishable with fine which may extend to one hundred rupees.

8.

Nothing contained in this rules shall apply to cases for which provision has otherwise been made by or under the Act.