Section 110(2) in The U.P. Panchayat Raj Act, 1947
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for -(i)any matter for which power to make provision is conferred expressly Or by implication on the State Government by this Act;(ii)the establishment of [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] [***] [Omitted 'or Nyaya Panchayat' by U.P. Act No. 6 of 2017.] or the constitution of [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(ii-a) qualifications for the [* * *] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).];(ii-b) distribution of assets and liabilities of [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] [***] [Omitted 'and Nyaya Panchayat' by U.P. Act No. 6 of 2017.] consequent upon a change in their circles;[(ii-c) presentation and disposal of election petitions and applications for revision under Section 12-C] [Substituted by U.P. Act No. 37 of 1978.];(ii-d) taking of oath by Pradhan, [* * *] [The word 'Up-Pradhan' omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).], members of [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.], Panch, Sahayak Sarpanch and Sarpanch;(ii-e) filing of resignation by Pradhan, [* * *] [The word 'Up-Pradhan' omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).], members of [Gram I Panchayat] [Substituted by U.P. Act No. 9 of 1994.], Panch, Sahayak Sarpanch and Sarpanch;(ii-f) holding of general elections and bye-elections;[***] [Omitted '(ii-g)' by U.P. Act No. 6 of 2017.](ii-h) grant of leave for absence to office-bearers of [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] [***] [Omitted 'and Nyaya Panchayat' by U.P. Act No. 6 of 2017.]; and(ii-i) the carrying out of the duties of the Pradhan and [* * *] [The word 'Up-Pradhan' omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] in their absence for any cause;(iii)the time and place of the meetings of [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.], [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] [***] [Omitted 'and Nyaya Panchayat' by U.P. Act No. 6 of 2017.], the manner of convening meetings and giving notice thereof;(iv)the conduct of proceedings including the asking of questions by members at meetings and the adjournment of meetings and also minute books of meetings;(v)the establishment of committees and the determination of all matters 'relating to the constitution and procedure of such committees;(vi)the suspension and removal of office-bearers;(vii)the records and registers that shall be maintained by [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] [***] [Omitted 'and Nyaya Panchayat' by U.P. Act No. 6 of 2017.] and the form in which they are to be;(vii-a) periodical revision and amendment of [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] and [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] registers;(viii)the action to be taken on the occurrence of a vacancy in the executive committee, joint committee, any other committee [***] [Omitted 'and Nyaya Panchayat' by U.P. Act No. 6 of 2017.];(ix)the authority by which disputes in relation to appointments to executive committee, joint committee any other committee [***] [Omitted 'or Nyaya Panchayat' by U.P. Act No. 6 of 2017.] may be decided and the procedure to be followed therein;(x)the amount and nature of security to be furnished by a servant of the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] [***] [Omitted 'or Nyaya Panchayat' by U.P. Act No. 6 of 2017.] from whom it is deemed expedient to require security;(xi)appointment, qualifications, supervision, dismissal, discharge, removal or other punishment and other matters, relating to the conditions of service, leave, transfer, pay and privileges of the servants of the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and the [***] [Omitted 'Nyaya Panchayat' by U.P. Act No. 6 of 2017.] and their rights of appeal;(xii)management and regulation of provident fund for the servants of [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] [***] [Omitted 'and Nyaya Panchayat' by U.P. Act No. 6 of 2017.] if the system of provident fund is adopted by any [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(xiii)the establishment, maintenance and management of primary schools and the construction and repair of buildings thereof;(xiv)the establishment, administration and control of libraries, reading rooms, dispensaries entrusted to a joint committee, the construction and repairs of buildings connected therewith and the supply of medicine and medical assistance to the poor inhabitants of the [Panchayat-area] [Substituted by U.P. Act No. 9 of 1994.];(xv)the discovery, removal and distribution of water hyacinth, grass, weed or other wild growth on any land, premises or water, the construction of fences and barriers for checking its movements and the cost incurred in carrying out such work;(xvi)action in regard to the sanitation, conservancy, drainage, buildings, public streets and water supply and the prohibition of public nuisance;(xvi-a) the carrying out of functions and duties of [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] as mentioned in Sections 15, 16 and l7.(xvii)the framing of budgets and earmarking of funds for specific purposes;(xviii)the returns to be submitted by [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] [***] [Omitted 'and Nyaya Panchayat' by U.P. Act No. 6 of 2017.], the form in which they are to be, the authorities to which and the time when they shall be submitted;(xix)the levy of taxes and licence fees, the authority, by which and the manner in which the taxes may be assessed and the authority to which an appeal from an assessment order may be made;(xix-a) collection of State and other dues by [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] and remuneration to be paid therefor;(xx)the method and time of payment of taxes and other dues, the procedure of recovery and the authority whose assistance may be taken by [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] in the recovery of taxes and dues;(xxi)the method of account keeping by [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] [***] [Omitted 'and Nyaya Panchayat' by U.P. Act No. 6 of 2017.];(xxii)the maintenance of public buildings and nazul land;(xxiii)the formalities to be observed when transferring any property and the manner in which a 'deed' of contract may be executed by a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(xxiv)powers of auditors, inspecting and superintending authorities to hold inquiries; summoning and examining witnesses, compelling the production of documents and all other matters connected with audit, inspection and superintendence;[***] [Omitted 'xxv to xxx' by U.P. Act No. 6 of 2017.](xxxi)the powers that may be exercised by [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] or any prescribed authority in the discharge of their obligations under this Act and the manner in which such powers may be exercised;(xxxii)the procedure to be observed in the making of bye-laws by prescribed authority for [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] or by [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.].(xxxiii)the prescribing and printing of forms and registers generally relating to any matter under this Act or rules made thereunder;(xxxiv)the submission for approval of plans, designs, specifications and estimates;(xxxv)the duties, powers and functions of village volunteer force;(xxxvi)the submission of annual reports by [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] [***] [Omitted 'and Nyaya Panchayat' by U.P. Act No. 6 of 2017.] and their review;(xxxvii)persons, other than members of [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] who may be present in any advisory capacity in meetings of [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.];(xxxviii)channel of correspondence between a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] [***] [Omitted 'and Nyaya Panchayat' by U.P. Act No. 6 of 2017.] and other authorities;(xxxix)disposal of assets and liabilities of [a Gram Sabha or a Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] [***] [Omitted 'or Nyaya Panchayat' by U.P. Act No. 6 of 2017.] on its abolition;(xl)the action to be taken on the inclusion of the whole or part of the local area of any [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] in any city municipality, notified area, or cantonment, and the manner in which the assets and liabilities of the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] may be disposed of in such circumstances;(xli)the condition subject to which sums due to a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] may be written off as irrecoverable, and the conditions subject to which the whole or any part of a fee may be remitted; and generally for the guidance of [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.], [***] [Omitted 'Nyaya Panchayat' by U.P. Act No. 6 of 2017.], joint committees, other committees, servants of the Government and other authorities in any matter connected with the carrying out of the provisions of this Act;(xlii)the regulation of the election of the members of the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] in order to secure the adequate representation of the Scheduled Castes;(xliii)assistance to be given by the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to Government servants on any matter affecting the general administration;(xliv)powers and duties of Sahayak Sarpanch and [* * *] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).];(xlv)borrowing and lending of money by [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.];(xlvi)the matters which are to be and may be prescribed; and(xlvii)any matter in respect of which power is conferred in Section 111 on the prescribed authority to frame a bye-law for a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.]
