(1)The State Government may, by notification, make rules for for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely;(i)the manner of convening and conducting the meeting of Gram Sabha;(ii)manner of election of Sabhapati and Up-Sabhapati of Gram Panchayat under sub-section (1) of section 17;(iii)manner in which meeting of Gram Panchayat shall be convened under sub-section (2) of section 19;(iv)powers,functions and duties of Sabhapati of Gram Panchayat;(v)power, functions and duties of Sachiva of Gram Panchayat;(vi)manner in which and time within which an appeal may be made under section 42;(vii)manner in which and time within which the Budget shall be prepared by Gram Panchayat under section 46;(viii)manner in which and time within which the supplementary supplementary budget shall be submitted under section 47;(ix)manner in which accounts shall be kept by Gram Panchayat;(x)terms and conditions of appointment of Sachiva of Zilla Panchayat;(xi)duties and functions of Sachiva of Zilla Panchayat;(xii)manner in which and time within which appeal may be made under section 79.(xiii)manner in which and time within which the Budget shall be prepared by Zilla Panchayat under sub-section (1) of section 83;(xiv)manner in which and time within which, supplementary budget shall be submitted under section 84.(xv)manner in which accounts shall be kept by Zilla Panchayat;(xvi)manner in which, time within which, place whereon and the extent to which accounts of the Gram Panchayat and Zilla Panchayat shall be examined and audited;(xvii)manner in which and time within which the matter shall be referred to the State Government under sub-section (2) of section 91;(xviii)manner in which a certificate of the amount due and a copy of reasons thereof shall be sent under sub-section (3) of section 92;(xix)manner of superintendence, direction and control and the conduct of election of members of Gram Panchayat;(xx)manner in which, time within which and the authority to whom the application to questioning the election shall be presented under sub-section (1) of section 119 ;(xxi)particulars to be furnished under sub-section (3) of section 119;(xxii)Powers and authority that shall be exercised by the authority under sub-section (4) of section 119;(xxiii)any other matters which are to be and may be, prescribed.
