Section 11 in The M.P. Zila Panchayat (Business) Rules, 1998
11.
The President shall cause to be submitted the following class of cases after the prior approval of the General Administration Committee to the General Body for its approval or recommendation, as the case may be :-(a)Cases raising questions of policy;(b)Proposed resolutions on Budget Estimates, Annual Accounts and Annual Report on Administration;(c)Matters, related to imposition or reduction or repealing of tax, cess, toll, duty, lees, etc.;(d)Cases relating to grant-in-aid to the non-governmental or non-panchayatiraj institutions;(e)Proposals involving the alienation either temporarily or permanently by way of sale, grant, lease or auction of property owned by Panchayat or under the management of Panchayat, or wherein it is authorised to do so;(f)Proposal involving writing off cases of losses or irrecoverable sums;(g)Proposals for supplementary demands;(h)Re-appropriation of funds from one major head to another major head;(i)Cases in which it is proposed to retain an employee in the service of the Panchayat beyond the age of superannuation.
