Section 227 in The Punjab Panchayati Raj Act, 1994
227. Power to make Rules.
(1)The State Government may, by notification, in the Official Gazette and subject to the condition of previous publication, make rules for carrying out the purpose of this Act.(2)In particular and without prejudice to the generality or foregoing powers such rules may provide for all or any of the following matters, namely :-(a)the manner of disposal of assets and liabilities of a Gram Panchayat under sub-section (4) of section 3 ;(b)the manner of rotation to be prescribed under sub-section (4) of section 12;(c)the manner of taking oath under section 13 ;(d)other powers to be exercised and duties to be performed by a Sarpanch under sub-section (1) of section 16 ;(e)the authority to be prescribed under sub-section (2) of section 17 ;(f)the manner of co-option of members under clause (b) of sub-section (2) of section 25 ;(g)the manner of constituting Punjab Panchayat Secretaries Service under section 26 ;(h)the manner of employment of employee by Gram Panchayat under s. 27 ;(i)establishment of provident fund and gratuity of the employees of the Gram Panchayats under section 28 ;(j)duties to be performed by village head-man under clause (b) of section 32 ;(k)conditions subject to which the Gram Panchayat is to perform the functions under section 30 ;(l)publication of general orders under section 35 ;(m)the maximum rates of taxes and manner of levy under section 88 ;(n)the restrictions and conditions for writing off any amount of tax under section 90 ;(o)the conditions for borrowing money under section 93 ;(p)the manner of preparing budget of the Gram Panchayat under section 95 ;(q)the form and manner of keeping accounts of Gram Panchayat under s. 96;(r)the authority for auditing of accounts under sub-section (1) of section 97 ;(s)the manner of reservation of offices of the Chairman and Vice- Chairman of Panchayat Samitis under section 106 ;(t)the allowance to be paid to the Chairman, Vice-Chairman and members of Panchayat Samitis under Section 108 ;(u)Powers to be exercised and duties to be performed by the Panchayat Samitis under section 109 ;(v)the day for holding meeting;(w)the form and manner in which accounts are to be kept ;(x)the manner of holding office under the Panchayat Samitis ;(y)allowances and sitting fees to be paid to the Chairman, Vice- Chairman and members of the Zila Parishad under section 171 ;(z)the powers, functions and duties to be discharged by the Chairman of the Zila Parishad;(za)the manner of keeping account of the Zila Parishads under section 193 ;(zb)the authority for auditing accounts of Zila Parishads under section 194;(zc)services to be constituted under sub-section (2) of section 196 ;(zd)any other matter in relation to which a rule is required to be or may be made;(3)Every rule made under this section shall be laid as soon as may be, after it is made, before the House of the State Legislature, while it is in session for a total period of ten days, which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the successive sessions aforesaid, the House agrees in making any modification in the rule or the House agrees, that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.
