Section 303 in Tamil Nadu District Municipalities Act, 1920
303. Power of [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] to make rules.
(1)The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may make rules to carry out all or any of the purposes of this Act not inconsistent therewith.(2)In particular and without prejudice to the generality of the foregoing power, [they may make rules] [These words were substituted for the words 'he may make rules' by the Schedule to the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] -(a)with reference to all matters expressly required or allowed by this Act to be prescribed;(b)[ with reference to all matters not expressly provided for in this Act, relating to the elections of chairman, vice-chairman or councillors including deposits to be made by candidates standing for election as councillors and the conditions under which such deposits may be forfeited:] [Clause (b) was substituted for original clauses (b) and (c) by section 123(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).][ xxx] [Proviso was omitted by Tamil Nadu Act 26 of 1996.](c)[xxx] [Clause (b) was substituted for original clauses (b) and (c) by section 123(1) of Tamil Nadu Act X of 1930.](d)as to the conditions on which property may be acquired by the municipal council or on which property vested in or belonging to the municipal council maybe transferred by sale, mortgage, lease, exchange or otherwise;(e)as to the [working] [This word was substituted for the words 'establishment and maintenance' by section 123(ii) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] of provident funds;(f)as to the matters mentioned in rule 37 of the Taxation and Finance Rules in Schedule IV; as to the conditions on which grants-in-aid shall be paid from the municipal fund for purposes of education and medical relief and as to the conditions on which grants and loans may be made to co-operative building societies;(g)as to the intermediate officer, if any, through which correspondence between the municipal authorities and the [State Government] [The words 'Provincial Government' were substituted for the words 'Loud Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] or officers of [that Government] [These words were substituted for the words 'the Government' by the Adaptation Order of 1937.] shall pass;(h)as to the preparation of plans and estimates for works which are to be partly or wholly constructed at the expense of the municipal council and the power of the municipal authorities or [officers of the State Government] [The words 'officers of the Provincial Government' were substituted for the words 'Government officers' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] [xxx] [The words 'or the Sanitary Board' were omitted by section 123(iii) of the Tamil Nadu District Municipalities (Amendment) Act 1930 (Tamil Nadu Act X of 1930).] to accord professional or administrative sanction to estimates;(i)as to the accounts to be kept by the municipal council, the manner in which such accounts shall be audited and published and as to the conditions under which the rate-payers may appear before auditors, inspect books and vouchers and take exception to items entered or omitted therein;(j)as to the estimates of receipts and expenditure, returns, statements and reports to be submitted by municipal councils;(k)as to the mode in which the officers of [the State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] shall advise and assist municipal councils in carrying out the purposes of this Act;(l)as to the interpellation of the chairman by the members of the council;(m)as to the moving of resolutions at the meetings of the council;(n)[ for regulating the sharing between local authorities in the [State of Tamil Nadu] [This clause was substituted for the original clause by section 123(iv) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] of the proceeds of the profession tax, [xxx] [The words 'surcharge on income-tax' were omitted by the Adaptation Order of 1937.] tax on carriages and animals, tax on carts, [xxx] [The word 'tolls' was omitted by Schedule I to the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).] and other taxes or income, levied or obtained under this or any other Act;](o)[xxx] [Clause (o) was omitted by section 123 (v) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).](p)as to the form of registers and returns of births and deaths and the manner in which the registers shall be maintained, the dates on which returns shall be made and the officer to whom returns shall be sent;(r)[ as to the powers of auditors, inspecting and superintending officers and officers authorised to hold inquiries, to summon and examine witnesses, and to compel the production of documents and all other matters connected with audit, inspection and superintendence; and [Clause (q), (r) and (s) were added by section 123(vi) of the T.N. District Municipalities Act, 1930 (Tamil Nadu 1930).](s)for determining the costs of buildings and lands.](3)In making any rule, the [State Government] [The words 'the Provincial Government' were substituted for the word 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1930.] may provide that a breach thereof shall be punishable with a fine which may extend to one hundred rupees.
