[Cites 0, Cited by 0]

State of Tamilnadu- Act

Tamil Nadu Panchayats (Constitution of Committees of Village Panchayats and Delegation of Functions To Such Committees) Rules, 1999

TAMILNADU
India

Tamil Nadu Panchayats (Constitution of Committees of Village Panchayats and Delegation of Functions To Such Committees) Rules, 1999

Published on 10 August 1999
Commenced on 10 August 1999
[This is the version of this document from 10 August 1999.]
[Note: The original publication document is not available and this content could not be verified.]

Tamil Nadu Panchayats (Constitution of Committees of Village Panchayats and Delegation of Functions To Such Committees) Rules, 1999Published vide Notification No. G.O. Ms. No. 168, Rural Development (C-4) dated the 10th August 1999 - No. SRO A-59(fa)/99G.O. Ms. No. 168. - In exercise of the powers conferred by clause (vi) of sub-section (2) of section 242 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) and in supersession of the rules relating to the Constitution of Committees of Village Panchayats and the delegation of functions to such Committees, the Governor of Tamil Nadu hereby makes the following rules: -

1. Short title.

- These rules may be called the Tamil Nadu Panchayats (Constitution of Committees of Village Panchayats and Delegation of Functions to such Committees) Rules, 1999.

2. Definition.

- In these rules, unless the context otherwise requires, "Act" means the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).

3. Constitution of Committees.

(1)Every village panchayat shall constitute the following committees, namely: -

(i)Appointments Committee.

(ii)Welfare Committee.

(iii)Health, Water and Sanitation Committee.

(iv)Public Distribution System Committee.

(v)Agricultural Production Committee.

(vi)Works Committee.

(vii)Education Committee.

(2)The village panchayat concerned shall select members for each committee and the total strength of each committee shall not exceed five and of which not more than two shall be persons other than the members of the village panchayat concerned nominated by the village panchayat from out of persons representing Non-Government Organisations, Social Workers who can contribute ideas in the field concerned for the betterment of villagers. The president and members of the village panchayat may serve in one or more committees:Provided that the appointment committee of the village panchayat shall consist of only the members of village panchayat concerned.Published in Part III-Section 1(a), of the Tamil Nadu Government Gazette Extraordinary, dated the 16th August 1999.

(3)The Chairman for each committee except Appointment Committee shall be selected by the members of the respective committee among themselves. The Chairman of the Welfare Committee, Health, Water and Sanitation Committee and Public Distribution System Committee shall be selected from among the women members of the village panchayat concerned. No such member shall act as Chairman for more than three committees.

4. Appointments Committee.

- The Appointments Committee shall consist of the president of village panchayat and its two members elected from among its members annually. Every person for appointment to any of the posts sanctioned in the village panchayat as prescribed in section 101 of the Act (except the post those, which is specifically excluded from the purview of the provisions of the Act or the rules made thereunder) and the pay of which is debitable to the funds of the village panchayat shall be selected by the Appointments Committee.

5. Welfare Committee.

- The Welfare Committee shall look after the welfare of women, children, physically handicapped, destitutes, widows, aged people, bonded labourers, Scheduled Castes and Scheduled Tribes with particular reference to (i) formation of self-help groups, (ii) eradication of child labour, (iii) prohibition of liquor, (iv) female infanticide prevention, (v) anti-dowry promotion, (vi) communal harmony promotion, and (vii) eradication of untouchability.

6. Health, Water and Sanitation Committee.

(1)The Health, Water and Sanitation Committee shall promote community maintenance of assets in the field of health, drinking water and sanitation, supervise the protected drinking water supply to all the areas of the panchayat village, to ensure prevention of communicable diseases, organise immunisation and vaccination camps and promote better health care and creation of awareness to promote, organise and participate in campaigns, relating to public health, water and rural sanitation. The Committee shall inspect sub-health centres and health centres located in panchayat village, submit its observations and suggestions for discussion in village panchayat. The Committee shall promote participation of the users of drinking water in maintenance of water supply system. The committee shall also promote individual household toilets, group toilets, school and community sanitation.

(2)The committee shall assist the village panchayat in the maintenance of hand pumps, power pumps, overhead tanks and any other means of drinking water supply in the panchayat village.

7. Public Distribution System Committee.

- The Public Distribution System Committee shall assist the village panchayat to watch the functioning of ration shop under public distribution system in the panchayat village. The committee shall monitor timely supply of goods in prescribed quantity and quality, display of daily stock position in retail shop, price of each commodity sold, supply among the card holders and suggest steps to redress the public grievances.

8. Agricultural Production Committee.

- The Agricultural Production Committee shall plan and assist for the implementation of programmes relating to agriculture, horticulture, sericulture, floriculture, pisciculture, dairy development, poultry development, drought prone area development, watershed, waste land development, social forestry, soil conservation, water management. The Committee shall organise farmers forum in panchayat village to promote application of latest technologies.

9. Works Committee.

- The works committee shall assist the village panchayat to execute centrally and State sponsored schemes where the guidelines prescribed for the execution of works through public and monitor other works executed in the panchayat village including works related to Government departments and organisations to ensure quality and timely execution. The Committee shall also assist the village panchayat in the preparation of village development plan based on the requirements and local resources.

10. Education Committee.

- Notwithstanding anything contained in sub-rule (2) of rule 3, the Education Committee shall consist of the members of the village panchayat, public and representatives of Parents Teachers Association It shall monitor the functioning of all schools in its area. The Committee shall plan and organise public participation to develop school infrastructure including building. It shall organise campaign for universal education, non-formal education, maintenance of libraries and promote the literacy and reading habit among public.

11. Constitution of Temporary Committee.

(1)A village panchayat may constitute any committee other than the Committee specified in sub-rule (1) of rule 3 for any specific purpose of exercising such powers discharging such duties and performing such functions as it may delegate (except irrigation) to such committee, and may also constitute any committee as and when required to inquire into and report or advise on any matter which may be referred to it. The tenure of such committees shall not exceed six months from the date of its constitution. If a committee needs to function for a period longer than six months, prior sanction of the Inspector of Panchayats shall be obtained.

(2)The president shall be ex-officio member of all the committees constituted under sub-rule (1) of this rule.

12. Inspection.

- Every committee may visit and inspect such centre, establishment or institution within the area of the panchayat village. The Chairman of the committee shall intimate in writing to the head of the centre, establishment, institute, as the case may be, three days in advance clearly indicating the date, time and purpose of visit or inspection.

13. Notice and agenda for Committee.

- The chairman of the committee shall fix the date, time and venue of the meeting of the committee and circulate the agenda for discussion at least three days in advance.

14. Periodicity of meeting.

- Every committee, except the Appointments Committee, shall meet once in two months. The Appointments Committee shall meet whenever selection for any post in the village panchayat is to be made.

15. Plan preparation.

- Every committee shall prepare respective sectoral annual and perspective development plan for panchayat village. The chairman of each committee shall submit such plan to the village panchayat for discussion and decision.

16. Approval of panchayat.

- Every observation, suggestion or recommendation of each committee shall be placed in the meeting of the village panchayat for consideration and decision.

17. Grama Sabha to be appraised about the recommendations of the committee.

- The village panchayat shall compile the recommendations of the committee every year and appraise the Gram Sabha during its meeting to be held in the quarter of January to March.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu- Act