Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 145 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

145. Repeal.

- The Punjab Panchayat Samitis Taxation and Fees Rules, 1963, the Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965, the Punjab Panchayat Samitis and Zila Parishads Services (Travelling Allowances and Honoraria) Rules, 1964, the Punjab Panchayat Samitis and Zila Parishads Servants (Punishment and Appeal) Rules, 1964, the Punjab Zila Parishads (Power and Function) of Secretaries Rules, 1952 [the Punjab Panchayat Samitis and Zila Parishads, Non-Official Members (Payment of Allowances) Rules, 1965] [The words inserted vide no. G.S.R. 72/HA 11/94/S. 209/97 dated 29.9.1997.] and Punjab Panchayat Samitis and Zila Parishads (General) Financial, Budget, Accounts and Audit Rules, 1964, in their application to the State of Haryana are hereby repealed :Provided that anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under the corresponding provisions of these rules to the extent it is not inconsistent with the provision of these rules.Appendix A(See rule 74)
S. No. Rule for the purposes whereof the power is to be exercised Nature of power Authority competent to exercise power and the extent to whichpower may beexercised______________________________________________________________________________________
      Gram Panchayat up to Rs. Panchayat Samiti up to Rs. Zila Parishad upto Rs. Zila Parishad for Panchayat Samiti upto Rs. Government for Gram Panchayat, Panchayat Samiti and ZilaParishad upto Rs. Remarks
1 2 3 4 5 6 7 8 9
Scheme Heads : "B - Agricultural Extension" to "N-Forests" and Works expenditure under appropriate head
1 52 To sanction individual schemes .. 1,00,000 2,50,000 2,50,000 Full powers  
2 52 To sanction expenditure on the purchase of store and materialsthrough prescribed sources for the execution of each scheme. .. 10000 30000 30000 Full powers  
3 52 To sanction grant-in-aid to the Gram Panchayats and toeducational public health or any other public institutions .. 10,000 (in each case) 25,000 (in each case) 25,000 (in each case) Full powers The competent autority as in column 6 shall exercise thesepowers, provided the expenditure is declared as valid charge onthe Zila Parishad fund under rule 37 of these rule.
4 52 To accord administrative approval to original works Chapter XII         These powers are subject to the approval of estimatestechnically, by the competent authority as laid down in ChapterXII.
5 52 To accord administrative approval for the repairs andmaintenance of works Chapter XII          
6 52 To sanction the repairs of tools and plants including theagricultural implements and other demonstration equipment 500 (in each case) 2,000 (in each case) 2,000 (in each case) .. Full powers  
HEAD OF ACCOUNT : A - Establishment - OtherExpenditure (Contingencies)
1 2 3 4 5 6 7 8 9
7 52 To sanction purchase of stationery 1,000 (per annum) 5,000 (per annum) 15,000 (per annum) 10,000 (per annum) Full powers  
8 52 To sanction printing charges 1,000 (per annum) 3,000 (per annum) 15,000 (per annum) 5,000 (per annum) Full powers  
9 52 To sanction advertisement charges .. 2,000 (per annum) 5,000 (per annum) 5,000 (per annum) Full powers  
10 52 To sanction supply of liveries, summer clothing, belts, crossbelts, badges and clothing to the Tax Collector Driver, ProcessServers and a Peon to the Chairman, Panchayat Samitis orPresident Zila Parishad, as the case may be   ..Full powers Full powers .. .. Subject to the conditions in the rules for the supply ofliveries etc., Provided that a Tax Collector shall be entitled tothe uniform subject to any limit that may be laid down byGovernment.
11 52 To sanction purchase of postage stamps Full powers Full powers Full powers .. .. ..
12 52 To sanction small monthly payments for supplying drinkingwater and for dusting offices Full powers Full powers Full powers .. .. Subject to the condition that the monthly rate shall notexceed the limit fixed by the Deputy Commissioner of theDistrict.
13 52 To sanction the renting of buildings for use as office orstore .. 1,000 (per month) 3,000 (per month) 3,000 (per month) Full powers Subject to the condition that the reasonability of rentcertificate shall be obtained from the Executive Engineer,Panchayati Raj Public Works if the rent exceeds Rs. 500 permonth.
                 
SCHEME HEADS : "A - Establishment - OtherExpenditure (Contingencies)"
14 52 To sanction the hiring of ceiling fans for use in office for aperiod not exceeding five months (1st May to 30th September) .. Full powers Full powers .. .. In the case of Panchayat Samiti office, the expenditure onaccount of hiring of ceiling fans is normally met from the blockbudget. The sanction to hire ceiling fans from Samiti fund shouldbe accorded in very exceptional cases.
15 52 To sanction payment of rates or taxes levied by statute bylocal rules or order Full powers Full powers Full powers .. .. ..
16 52 To sanction expenditure on binding of registers and books Full powers Full powers Full powers .. .. ..
17 52 To sanction remittance of pay and allowances by money order orthrough bank-drafts to establishment serving at a distance ofmore than eight kilometers miles from the headquarters of thePanchayat Samiti or Zila Parishad as the case may be .. Full powers Full powers .. .. ..
18 52 (a) To sanction expenditure on petrol, oil and lubricants ofvehicles .. 1,500 (per month) 5,000 (per month) 2,500 (per month) Full powers  
    (b) To sanction expenditure or repair and maintenance ofvehicles .. 5,000 (per annum) 10,000 (per annum) 10,000 (per annum) Full powers The repair of vehicles is to be got done from GovernmentWorkshop as per Government instructions.
19 52 To sanction payment of audit fee Full powers Full powers Full powers .. ..  
20 52 To sanction charges and expenses out-side the Samiti area .. .. .. 50000 Full powers Provided such charges are for the benefit of Samiti area.
21 52 To sanction law charges 4,000 (in each case) 4,000 (in each case) 4,000 (in each case) .. Full powers These charges are for cases in High Court and Supreme Court,only. Cases upto District Courts shall be conducted through theLegal Officer of Panchayat Department.
22 52 To sanction expenditure on fairs, shows and exhibitions forwhich fees have been levied under Sections 91 and 149   10,000 (on each occasion) 10,000 (on each occasion) .. Full powers  
HEAD OF ACCOUNT : "D - Other Expenditure"or "A - Establishment - Other Expenditure (Contingencies)"
23 52 To sanction non-recurring expenditure chargeable tocontingencies, where special power is prescribed in this Appendix .. 2,000 (on any one item) 5,000 (on any one item) 5,000 (on any one item) Full powers For the purpose of this rule, furniture will be treated as oneitem, which will include tables, chairs, stools, benches, racks,trays, foot-rests, waste-paper baskets, almirahs, confidentialboxes, floor durries, washing stands, towel stand and commode.
24 52 To sanction recurring expenditure chargeable to contingencieswhere no special power is prescribed in this Appendix .. 1,000 (per month) 2,000 (per month) 2,000 (per month Full powers  
25 52 To sanction the payment of bills on account of electric energyand telephone calls .. Full powers Full powers .. ..  
26 077(3) Note 2 To sanction the conversion of percentage deduction from thebills of contractors into any other form of security .. Full powers Full powers Full powers Full powers  
27 077(3) Note 4 To sanction the repayment or retransfer of security to thedepositor or to dispose of otherwise except in accordance withthe terms of the security or agreement Full powers Full powers Full powers Full powers Full powers  
28 73 Waiving of and 86(2) recovery of overpayments .. 100 (in each case) 500 (in each case) 1,000 (in each case) Full powers  
29 173(1) To write off stores rendered unserviceable in normal workingor use .. 1,000 (each item) 2,000 (each item) 2,000 (each item) Full powers In exercise of these powers, the furniture will be treated asone item as defined against Sr. No. 23 of this Appendix.
30 77(1) To exempt an official to deposit the amount of security whenhe is appointed in leave vacancy or as a temporary measure Full powers Full powers Full powers .. ..  
31 86(2) To write off losses on account of shortage of stores .. 500 (during the financial year) 1,000 (during the financial year) 1,000 (during the financial year) Full powers  
32 86(2) To sanction disposal by public auction of stores found uselessor obsolete or have been rendered surplus and cannot be put toany use .. 1,000 (each item) 2,000 (each item) 2,000 (each item) Full powers In exercise of these powers, the furniture will be treated asone item as defined against Sr. No. 23 of this Appendix.