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State of Haryana - Section
Section 66A in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
66A. [ Approval of tour programmes sections 99 and 209. - Approval of the tour programme of various elected representatives of Zila Parishads, Panchayat Samities and Gram Panchayats will be accorded by the authorities as shown against each of them below:-] [Added vide no. G.S.R. 72/HA 11/94/S.209/97 dated 29.9.1997.]
| Sr. No. | Elected representatives | Authority for approval | |
| 1 | 2 | 3 | |
| Within State | Outside State | ||
| 1 | President, Zila Parishad and Vice-President, Zila Parishad | Divisional Commissioner | Government |
| 2 | Chairmen, Panchayat Samitis and Vice-Chairmen PanchayatSamitis | Deputy Commissioner | Divisional Commissioner |
| 3 | Member, Panchayat Samiti and Member, Zila Parishad | Concerned Chairman and President respectively | Deputy Commissioner |
| 4 | Sarpanch,[-] [The words 'Up-Sarpanch' omitted vide Haryana Government Notification No. S.O.65/H.A. 11/1994/S. 209/2002, dated 12.8.2002.]Panch | Chief Executivie Officer (within Block) | Deputy Commissioner (outside Block and outside State) |