| Section |
Power or duty |
Remarks |
| 7. |
To co-opt members of the Board. |
|
| 8. |
To direct that a casual vacancy be left unfilledtill the next ordinary election.
|
|
| 28. |
To allow remuneration to member |
Shall be exercised by the Executive Committee |
| 30(1)(a) |
To accept as satisfactory the explanation of amember for absence from meetings.
|
|
| 32. |
To institute a suit against a member |
Shall be exercised by the Executive Committee. |
| 33(2)(f) |
To fix the amount upto which a member may beinterested in occasional sales to the Board
|
|
| 44. |
To require the Chairman to furnish reports etc. |
|
| 46. |
To elect or accept the resignation of aVice-Chairman.
|
|
| 58(5) |
To modify or cancel a resolution |
|
| 59(1) |
To appoint and remove members of the ExecutiveCommittee other than the Chairman.
|
|
| 59(2) |
To appoint and remove members of Committee. |
|
| 59(3) |
To establish and appoint the members of AdvisoryCommittees.
|
|
| 60. |
To appoint person other than members of the Boardto committees.
|
|
| 61. |
To fill up vacancies in Committees. |
|
| 62(1) |
To appoint the Chairman of a Committee. |
|
| 64. |
To call for returns, etc. from a Committee, |
Shall be exercised by the Executive Committee. |
| 65. |
To delegate powers and duties to TehsilCommittees.
|
Shall be exercised by the Executive Committee. |
| 65(2) |
To allot funds to Tehsil Committees. |
Shall be exercised by the Executive Committee. |
| 66. |
To appoint Joint Committees and to vary or rescindany written instrument by virtue of which a Joint Committee hasbeen appointed.
|
Shall be exercised by the Executive Committee. |
| 67(1) |
To sanction contracts for which budget provisiondoes not exist, or involving a value exceeding such amount asmay be fixed by rule.
|
|
| 67(2) & (3) |
To empower a Committee or officer or servant ofBoard to sanction other contracts.
|
Shall be exercised by the Executive Committee. |
| 68(2)(b) |
To empower a person to execute a contract |
Shall be exercised by the Executive Committee. |
| 71. |
To delegate powers and duties conferred or imposedon a Board.
|
|
| 74. |
To pass a resolution for the withdrawal of aSecretary.
|
|
| 75. |
To appoint officers whose appointment isobligatory.
|
May be delegated to the Executive Committee. |
| 76. |
To appoint a person to officiate as an officer towhom section 75 applies.
|
Shall be exercised by the Executive Committee. |
| 80. |
To require the Secretary etc. to furnish returnetc.
|
|
| 83. |
To determine the number and salaries of staff inaddition to obligatory minimum.
|
Shall be exercised by the Executive Committee. |
| 88(a) |
To prohibit the employment of temporary servantsfor any particular work.
|
Shall be exercised by the Executive Committee. |
| 91(2) |
To establish a provident fund. |
|
| 91(3),(4)and(5) |
To grant a gratuity or compassionate allowance,and or to grant or purchase an annuity
|
|
| 97(j) |
To declare expenditure to be an appropriate chargeon the District Fund.
|
|
| 99. |
To co-operate with other local authorities. |
Shall be exercised by the Executive Committee. |
| 100. |
To issue a notice for the removal or alteration ofa projection when compensation is payable.
|
Shall be exercised by the Executive Committee. |
| 102. |
To make, alter, divert or close a public road, toprovide building sites thereon, to take steps to acquire landfor such purposes and to sell or dispose of land so acquired.
|
Shall be exercised by the Executive Committee. |
| 113. |
To impose a tax. |
|
| 117. |
To frame proposals for a tax. |
Shall be exercised by the Executive Committee. |
| 118. |
To pass orders on objections and to modifyproposals etc.
|
May be delegated. |
| 121. |
To direct the imposition of a tax. |
May be delegated. |
| 123. |
To abolish or alter a tax. |
|
| 125(1) |
To exempt from taxation. |
|
| 126. |
To submit an explanation to the State Governmentand to remove defects in a tax.
|
Shall be exercised by the Executive Committee. |
| 148. |
To invest or place any portion of the DistrictFund in deposit.
|
Shall be exercised by the Executive Committee. |
| 151. |
To fix fees. |
Shall be exercised by the Executive Committee. |
| 152. |
To impose fees or tolls in public markets |
May be delegated |
| 153. |
To request the State Government to acquire land |
Shall be exercised by the Executive Committee. |
| 154. |
To undertake the management or control of propertyentrusted to the Board.
|
Shall be exercised by the Executive Committee. |
| 155. |
To manage, control and administer and hold intrust the funds of public institutions.
|
Shall be exercised by the Executive Committee. |
| 159. |
To transfer any property vested in the Board. |
|
| 160. |
To make compensation out of the District Fund. |
|
| 164. |
To discuss and pass or reject a budget as a wholeor reduce or omit any item or items of expenditure
|
May be delegated. |
| 177. |
To make regulations. |
|
| 178. |
To make bye-laws. |
|
| 179. |
To direct that breach of bye-law shall bepunishable with fines.
|
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