Legal Document View

Unlock Advanced Research with PRISMAI

- 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 Tamilnadu - Section

Section 3 in Tamil Nadu District Panchayats (Submission of Annual Reports) Rules, 1999

3. Submission of annual return.

- Every district panchayat shall prepare and furnish in the format specified in Appendix-A annual report consisting of the following particulars, namely: -
(i)name of the district panchayat area, population, demographic features, village panchayats and panchayat unions in the district;
(ii)composition of district panchayat and its committees, functioning of the district panchayat and committees including important resolutions passed;
(iii)sectoral planning and district planning undertaken under sub-section (3) of section 240 of the Act;
(iv)powers and functions exercised under sections 163 and 164 of the Act, nature of advice tendered by district panchayat to Government and panchayats;
(v)exercise of powers and responsibilities entrusted under section 257 of the Act and other powers exercised under the Act;
(vi)details of schemes executed by district panchayat for the Government and Government of India and for any other agency including its aim specifically and poverty alleviation rural development and other programmes, and schemes implemented in any of the subjects assigned under section 257 of the Act;
(vii)statement of income and expenditure of district panchayat during the year, funds received as per State Finance Commission, devolution from State Government, grants received from the Government and Government of India, scheme funds received for the development programmes, their sources, use and applications during the year, schemes implemented under Government of India, Finance Commission grants;
(viii)audit of accounts, audit certificate including observation made;
(ix)district panchayats interaction with district administration, District Collector, District Rural Development Agency, Lead Banks, Co-operatives, Panchayat Unions, Village Panchayats and Development Departments;
(x)studies, consultation, undertaken and reports prepared for the development and welfare schemes of the districts; and
(xi)analysis of past performance, current status and future of the district in the overall economic development of the State.