Section 163 in Uttarakhand Panchayati Raj Act, 2016
163. Contracts by Gram Panchayat, Zila Panchayat and Kshettra Panchayat.
- (A) (1) Subject to the provisions of this Act a Zila Panchayat, a Kshettra Panchayat and a Gram Panchayat shall have powers to enter into contracts which may be necessary or expedient for any purpose of this Act.(2)All matters relating to the sanction, execution, variation and discharge of contracts including the preparation and sanction of plans, estimates and projects therefor shall be regulated by rules.(3)If a contract is executed otherwise than in conformity with the provisions of this Act or any rules framed for the purpose, it shall not be binding on the Zila Panchayat, Kshettra Panchayat and Gram Panchayat.(B)The following matters shall be governed by rules, namely((1)making of grants and loans ;(2)the accounts to be kept by a Gram Panchayat, Zila Panchayat or Kshettra Panchayat;(3)manner of consolation of the Finance Committee of the Zila Panchayat by its Karya Samiti and of the Finance and development committee, the Education Committee and the Samata Samiti of the Kshettra Panchaayt by its Karya Samiti in regard to budget;(4)the manner in which such accounts shall be audited and published and the powers of auditors about disallowance and recommending against members and officers or servants of the Zila Panchayat or the Kshettra Panchayat in respect of loss, waste or misuse of any fund or property of the Zila Panchayat or Kshettra Panchayat occasioned by the negligence of misconduct of such member, officer or servant;(5)the date before which a meeting shall be held for the sanction of the budget;(6)the methods and forms to be adopted in the preparation of budgets;(7)the returns, statements and reports to be submitted by the Zila Panchayat or a Kshettra Panchayat; and(8)travelling allowance including daily allowance that may be paid to Chairman , Vice Chairman , Pramukh Up-Pramukh and members of Zila Panchayat or a Kshettra Panchayat.
