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State of Haryana - Section

Section 32 in Haryana Panchayati Raj Rules, 1995

32. Repeal and saving.

- The Punjab Panchayat Samiti and Zila Parishad Chairman and Vice-Chairman (Election) Rules, 1961, the Punjab Panchayat Samiti (Co-option of Members) Rules, 1961, the Punjab Panchayat Samitis and Zila Parishads (Sale, lease and other alienation of property and public places) Rules, 1964, the Punjab Panchayat Samitis and Zila Parishads (Conduct of Proceedings) Rules, 1961, the Punjab Panchayat Samitis (Vacation of office by Chairman and Vice-Chairman) Rules, 1963 and the Punjab Panchayat Samitis and Zila parishads (Suits) Rules, 1963 and the Punjab Gram Panchayat Rules, 1965 in their application to the State of Haryana and the Haryana Gram Panchayat (Co-option of Women Panches) Rules, 1971 and the Haryana Panchayat Samitis (Primary Members) Election Rules, 1981, are hereby repealed :Provided that anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under the corresponding provisions of these rules to the extent it is not inconsistent with these rules.Form I(See rule 12)Cash BookYear ____________Gram Panchayat _______ Block______ Tehsil _______ District ________Receipts
Income to be deposited into Government Treasury
1 2 3 4 5 6 7 8
Serial No. Date Name of the person making the payment Court fee Copying fee Process fee Fines Total
               
9 10 11 12 13 14 15 16 17
Compensation Amount deposited as expenses of witnesses Taxes Voluntary contribution Grant from Government or local Bodies Other receipts No. and date of receipt Grand total Signature of Sarpanch
                 
Payments
18 19 20 21 22 23
Serial No. Date Name of payee Nature of payment Amount transferred to Government Treasury Compensation
           
24 25 26 27 28 29
Amount paid to witnesses as expenses Other expenditure Signature or thumb impression of payees Total Signature of Sarpanch Balance
           
Notes. - (1) Every entry must be signed by the Sarpanch.
(2)In the case of money transferred to the Government Treasury, the money order coupons or the receipted copies of the challans should be pasted in the column (26) "Signature or thumb impression of payee."
(3)At the end of every month the total income and expenditure of the month should be calculated and the balance struck. In column 29 for 'balance' details of the amount in hand with the Sarpanch and the amount deposited in the Saving Bank, etc., should given.Form II(See rule 12)Proceeding Book Gram Panchayat of ........ Block ........ Tehsil ........ District........
1 2 3
Date Name of Panches present Business transacted
     
Signatures of the Sarpanchand other Panches presentForm III(See rule 12)Inspection BookGram Panchayat ......................................Tehsil ................................ Block............................... District ..................
1 2 3 4 5
Serial No. Date of inspection Name and designation of the person making the inspection Note of Inspection, with signature of the person recording it Action taken by the Gram Panchayat to remove the defects, ifany
         
Form IV   Form IV  
(See rule 12)   (See rule 12)  
Receipt Book   Receipt Book  
(1) Name of Gram Panchayat.......................   (1) Name of Gram Panchayat.......................  
       
{|
  {|
(2) Serial No. of| Civil SuitCriminal Case
|}|| {||-|| {||-| (2) Serial No. of| Civil SuitCriminal Suit|}|}||-|||||-| (3) Date of Payment ...........................|| (3) Date of payment ...........................||-| (4) Name of payer...........................|| (4) Name of payer..........................||-|| Amount paid|| Amount paid|-|| Rs. P.|| Rs. P.|-| (1) Fees|| (1) Fees||-| (2) Fines|| (2) Fines||-| (3) Taxes|| (3) Taxes||-| (4) Compensation|| (4) Compensation||-| (5) Voluntary contributions|| (5) Voluntary Contribution||-| (6) Grants from Government or Local Bodies|| (6) Grants from Government or Local Bodies||-| Total____________| Total____________|-| Signature of Sarpanch| Signature of Sarpanch|}Form V(See rule 12)Attendance RegisterGram Panchayat ...............................Block ............................ District ..............
Serial No. Date of meeting Description of Meeting Name of Sarpanch
Initial or thumb impression
 
Name of Panch Name of Panch Name of Panch Name of Panch
Initial or thumb impression Initial or thumb impression Initial or thumb impression Initial or thumb impression
       
Form VI(See rule 12)Register of Demand and Collection of Taxes, Duties, Cesses and FeesGram Panchayat .. ................... Block ................. Tehsil .................... District .... ...........
1 2 3 4 5 6 7
Serial No. Name and parentage etc. of the assessee Nature of Tax Balance of last year Amount assessed Remission of Tax No. and date of resolution remitting the tax
      Rs. P. Rs. P.    
 
8 9 10 11 12 13
Total amount to be realised Result of appeal, if any Amount collected Date of collection with Receipt No. Balance at the end of the year Remarks
Rs. P.   Rs. P.   Rs. P.  
 
Form VII(See rule 12)Register of Court Cases
Name of Applicant and description of plaintiff/applicant Name and description of respondent/Defendant Details of matter involved in case Area of land, if involved Date of institution Name of the Court and case number Date of decision
1 2 3 4 5 6 7
 
Brief description of judgment/order Date of application for certified copy Date of delivery of certified copy Appeal Revision Review High Court Final position Remarks, if any
filled by whom with date Decision with date
8 9 10 11 12 13 14
 
Form VIII(See rule 12)Application for Land AcquisitionName of Gram Panchayat ________ Block _______Tehsil ______________ District ______
Description of land Purpose of acquisition Whether Private negotiations to purchase the land were madeand have failed
1 2 3
 
Signature of SarpanchForm IX(See rule 12)Register of Fees and FinesGram Panchayat ________ Block _________ Tehsil _________ District___________________________________________________________
Fee paid/Fine imposed   Amount recovered  
Serial No. Case Number Name of accused Amount Date Number of receipt Amount Date
1 2 3 4 5 6 7 8
               
      Rs.     Rs.  
Serial Number of General cash book challan Amount Number and Date of Treasury Initial of Sarpanch Remarks
    Amount Credited  
9 10 11 12 13
  Rs.      
Form X(See rule 12)Stock Register of MaterialGram Panchayat ______________________ Tehsil _____________ District ________ __ Block _______________________Description of Material
Date Opening Balance Number or quantity of articles received Total To whom issued Number or quantity of articles issued Balance Signature of the person in acknowledgement of his havingreceived the articles Remarks
1 2 3 4 5 6 7 8 9
                 
Form XI(See rule 12)Works RegisterName of BlockName of villageName of workAmount of Administrative approvalAmount of Technical sanction
Sr. No. Date Particulars of item Reference to stock register Quantity Value Total Signature Remarks
1 2 3 4 5 6 7 8 9
                 
Form XII(See rule 12)Register of Muster Roll
Serial No. Name of Gram Panchayat and person incharge of work Date of issue Date of return Remarks
(i) (ii) (iii) (iv) (v)
         
Form XIII(See rule 12)Register of Immovable Property (other than Shamlat Deh)Gram Panchayat ________________ Block ____________ District ________