Section 12 in The M.P. Zila Panchayat (Business) Rules, 1998
12.
The President shall cause to be submitted the following class of cases alter the consideration of the to the General Body for its sanction, approval or recommendations or information, as the case may be :-(a)Cases which effect or likely to effect the interests of Scheduled Castes, Scheduled Tribes, Other Backward Classed or Weaker Sections of the people;(b)Any case or class of cases, in which under the present circumstances special importance may be given;(c)Proposals to vary or reverse the decision taken at a meeting of the General Body subject to the provisions of rules relating thereto;(d)Proposal involving any important change in the policy;(e)Cases relating to the different Standing Committees, wherein the department of Standing Committee do not agree;(f)Cases in which orders arc passed by the Panchayat under the provisions of any other law or rules made thereunder if a new principle is enunciated or if it is proposed to override the opinion of the Legal Advisor of Panchayat on any point of law;(g)Such cases, which arc not specifically delegated or assigned to any Committee or Authority;(h)Proposals received from Janpad Panchayats for grant regarding any special purpose;(i)Cases related to the plans, projects, schemes or other works common to two or more Janpad Panchayats;(j)Cases related to resource mobilisation;(k)Disputes between Zila Panchayat and any other Local Body;(l)Consideration of the audit report and accepting the compliance report of such reports;(m)Abstract of receipts into the Zila Panchayat Fund and Drawals from the said Fund after its previous meeting;(n)Proposals to make or adopt rules, sub-rules, regulations and bye-laws;(o)Abstracts of decisions taken in the meeting of Standing Committees;(p)Proposals regarding delegations of financial or administrative powers to the Chief Executive Officer or Secretary of the Standing Committee or any class of officers as the Zila Panchayat may deem fit;(q)Cases relating to the nominations of Panchayat Office bearers or non-office bearers or officers to consultative committees for departments, local bodies or any.appointment in any honorary capacity;(r)Cases relating to resignation or leave of members;(s)Acceptance of the compliance report of committees constituted by the General Administration Committee;(t)Cases relating to major penalty in disciplinary proceedings against such categories of employees under the control of Zila Panchayat; as may be specified;(u)Appeals preferred to the Prescribed Authority in accordance with the concerned rules against the order passed in disciplinary cases against the Panchayat servants;(v)According administrative sanction to such an extent as the State Government may determine;(w)To maintain information regarding the inspection report of the Zila Panchayat submitted by the Prescribed Authority and to consider the compliance of such report;(x)Cases relating to circulars embodying important changes in the Administration of Zila Panchayat;(y)Cases relating to reallocation of subjects amongst the Standing Committees and sending the proposals thereof to the Prescribed Authority;(z)Cases relating to recommendations regarding changes in the name of villages, rivers, railway stations etc.;(aa)Cases relating to naming of institutions owned by panchayats;(bb)Acquisition of land for the execution of any scheme/project entrusted to Zila Panchayat;(cc)Approval of Annual Plan of the district for economic development and social justice after consideration by the concerned Standing Committee;(dd)Approval of Annual Plans in respect of the schemes entrusted to Panchayat by the law and those assigned to it by the Central Government or State Government after consideration by the concerned Standing Committee;(ee)To consider the reports for evaluation of the progress of schemes, works, projects and functions entrusted to Panchayat by any law and those assigned to it by the Central Government or State Government;(ff)Any case or class of cases not specified herein, which the President or the Chairperson of the Committee may direct to be brought before the General body or to which special importance may be given by the present circumstances; and(gg)Any other important cases which the President may consider necessary.
