193. Constitution of Village Revenue Committee (Section 225-C).
(1)There shall be a Village Revenue Committee for each Gram Panchayat and the Committee shall have not more than five members including the Chairman.(2)The Chairman of the Land Management Committee shall be the Chairman of the Village Revenue Committee.(3)The first runner, if any, for the post of Pradhan in the election shall be the Deputy Chairman of the Village Revenue Committee. If there is no first runner for the post of Pradhan, the Deputy Chairman shall be elected by the members of the Revenue Village Committee from amongst themselves.(4)As soon as may be after the commencement of these rules, and every time thereafter when a Land Management Committee is reconstituted, the Chairman of every Land Management Committee shall, by a written order appoint a date on which the members of the Land Management Committee shall meet and elect from amongst themselves, the three members to constitute the Village Revenue Committee under section 225-C of the Code.(5)On the issue of the order under sub-rule (4), the Secretary of the Land Management Committee shall give to the members of the Land Management Committee at 108 least one week's notice stating therein the number of members of the Village Revenue Committee to be elected by Land Management Committee, and the date, time and place of the meeting.(6)The Quorum necessary for the meeting shall be two third of the total number of the members of the Land Management Committee for the time being.(7)As soon as the meeting commences, the Chairman shall invite nominations for election for the post of member of the Village Revenue Committee supported by two members of the Land Management Committee one as the proposer and the other as seconder:Provided that a candidate may propose his own name.(8)The Chairman shall take down the names of all validly nominated candidates on a register and announce the same immediately.(9)If the number of the validly nominated candidates is equal to the number of members to be elected, the Chairman shall declare all such candidates duly elected.(10)If the number of the validly nominated candidates is less than the required number of seats, the Chairman shall declare all such candidates duly elected. The proceedings shall then be taken a fresh to fill up the remaining seats in accordance with the procedure prescribed in these rules.(11)If the member of validly nominated candidates exceeds the number of seats, the required members shall be elected by secret voting by all the members of the Land Management Committee present in the meeting.(12)Votes shall be cast in person and no votes shall be received by the proxy. Every member shall have one vote: Provided that the Chairman shall not have a right of vote.(13)The Chairman shall, as soon as may be, after the votes have been cast, prepare in the presence of the members present, a record of the voting and declare, upto the number of the seats, candidates, who are found to have secured, in order, the highest number of votes, to have been duly elected.(14)In the event of there being an equality of votes between the candidates, the Chairman shall draw lots in the presence of the members and the candidate whose name is first drawn shall be declared to have been duly elected.(15)For filling a casual vacancy in the membership of the Village Revenue Committee, the procedure to be followed shall, as far as possible, be the same as laid down in the foregoing rules.(16)The Bhumi Prabandhak Samiti shall forward the proposal along with the list of validly elected candidates for the constitution of Village Revenue Committee to the Collector through the Sub-Divisional Officer for the necessary approval. After approval by the Collector the Village Revenue Committee shall be deemed to be constituted.(17)If the direction for submitting the proposal for constitution of the Village Revenue Committee is not complied with by the Bhumi Prabandhak Samiti the Collector may exercise the power under section 71 of the Code.(18)The Village Revenue Committee shall discharge the duties and perform the functions, imposed or assigned by the Code or the rules or the regulations or the directions issued from time to time by the State Government or by the Board.(19)If the Collector, after necessary inquiry, is satisfied from any complaint supported with affidavit or otherwise that the Village Revenue Committee has refused or failed without reasonable cause or excuse to discharge the duties or perform the functions, imposed or assigned by the Code or the rules or the regulations or the directions issued from time to time by the State Government or by the Board, he may dissolve the Village Revenue Committee and may constitute a new Village Revenue Committee in accordance with the provisions of these rules:Provided that the Village Revenue Committee shall not be dissolved without being afforded the reasonable opportunity of hearing.(20)The resignation of the Chairman or member of the Village Revenue Committee may be accepted by the Collector and the vacancy for the post of Chairman or members shall be filled in, in the manner hereinbefore enumerated in this rule.(21)If any member of the Village Revenue Committee is not discharging his duties or performing his functions as hereinbefore enumerated, the Land Management Committee may pass a resolution for removal of such member and the same shall be forwarded for approval of the Collector through the Sub-Divisional Officer.(22)If the resolution submitted by the Land Management Committee for the removal of the member is approved by the Collector, the post of the member concerned shall fall vacant which shall be filled in, in accordance with law.(23)No act or proceeding of a Village Revenue Committee shall be invalid merely on the ground of the existence of any vacancy in, or any defect in the constitution of the same.
