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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(6) in Tamil Nadu Panchayats (Preparation and Submission of Administration Report of Village Panchayats) Rules, 1999

(6)Management. - (a) Where is the village panchayat office located? Is the building owned or rented ? If rented, what is the amount paid? Is it accessible to all communities?
(b)Are the prescribed registers and forms maintained?
(c)Establishment. -
(i)State the number of ministerial and contingent staff employed (both full time and part time) and what is the salary paid to them and annual expenditure for the same?
(ii)Are the number of ministerial staff and contingent staff and salary of pay/honorarium is paid in accordance with the orders of the Inspector or Government?
(iii)Has the village panchayat, along with any other village panchayat employed any common staff? If so, furnish details of such staff with information regarding the proportion of cost thereof met by the other village panchayat(s).
II. Communications. - (1) (a) Any road newly formed or bridges and culverts constructed during the year and at what cost ? How were they financed?
(b)What is the total length of roads and streets maintained by the village panchayat? Give break-up details in respect of Cement concrete/Black Topped / Metalled /Gravelled / Earthen;
(c)Number of encroachments pending at the beginning of the year, detected during the year, evicted during the year and pending at the close of the year;
(d)What is the general condition of roads?
(e)What is the budget provision and the percentage to the total budget of the village panchayat for road maintenance?
III. Lighting. - State the number of electric lights. Details of lights maintained ordinary, ' tube lights, sodium vapour lamp, mercury lights. What is the total expenditure on street lighting?