Section 200 in Telangana District Boards Act, 1955
200. Matters as to which rules may be made.
(1)In addition to any power specially conferred by this Act, the Government may make rules generally for the purpose of carrying into effect all or any provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the Government may make rules with regard to-(i)the delimitation of constituencies, under section 7, preparation and publication of list of voters under section 9, mode, time and conduct of election of members, President and Vice-President under sections 11 and 36, the time within which and the manner in which return of election expenses shall be lodged under section 14, the consequences of not lodging such return and the filling of casual vacancies under section 40;(ii)the decision of doubts and dispute relating to the election of members, the President and the Vice-President, the evidence to be admitted, the procedure to be followed, the powers to be exercised by the Election Tribunal in making inquiries, including power to indemnify witnesses against civil or criminal proceedings, and to enforce orders made in such inquiries;(iii)what shall constitute corrupt and illegal practices under this Act at elections for the purpose of rendering such elections void, and the disability to which persons found guilty of such practices shall be liable, and providing in which cases such disability may be removed;(iv)the moving of no-confidence motion against President or Vice-President under clause (c) of sub-section (1) of section 37;(v)the formation, constitution, procedure and term of office or members of Committees and Sub-Committees and the delegation to Sub-Committees of powers, duties and functions with reference to sections 41, 42, 43 and 44;(vi)the powers and functions of the President with reference to section 45;(vii)the conduct of business in meeting of Board and interpellation by the members of the Board under Chapter IV;(viii)the independent authority which the Board may exercise in respect of public institutions, maintained out of its fund, with reference to section 68;(ix)the transfer of immovable property under section 70;(x)the powers of the Board to compromise any suit instituted by or against the Board or any claim or demand with reference to section 79;(xi)the duties and discretionary powers of a Board with reference to sections 80 and 81;(xii)the conditions for issue of licence under section 91;(xiii)the provisions subject to which a place may be used for the purposes mentioned in section 97 and the fees for licences granted under that section;(xiv)the provisions subject to which any building may be erected or re-erected or a factory, workshop or workplace may be established or installed under section 102;(xv)the regulation of the lay-out, improvement and development of rural areas and the manner in which a regional or village plan or a local lay-out shall be sanctioned by Government under section 103, and in particular regarding-(a)the authorities by whom a regional or village plan or local lay-out shall be made and executed;(b)the localities in the area concerned which shall be notified as reserved for residential, factory or other purposes;(c)the prohibitions, restrictions, limitations and conditions entailed by a notification under sub-section (1) of that section on existing houses, factories, trades, business and other things;(d)the sanitary principles and building regulations to be observed in drawing up plans and layouts;(e)the regulation of the erection of buildings along main and by-pass roads used for thorough traffic or adjoining the area concerned;(f)restriction on building in the interests of the safety of aircraft using any aerodrome in or adjacent to the area concerned;(g)the streets or roads and the improvements thereto provided in a plan or layout which shall be made or carried out at the expense of the Board the owners of the property or both;(h)the levy of betterment, contributions by the Board or other authority carrying out any regional or village plan or local lay-out from the owner of any property the value of which has increased or is likely to increase by reason of the making of such plan or lay-out;(i)the manner in which the expenses attendant upon the making or execution of a regional or village plan or local lay-out and the profits accruing therefrom shall be apportioned between the Boards concerned or between them and the Government;(j)the regulation of the manner in and the extent to which all documents and plans prepared in this behalf shall be made accessible to the public;(xvi)the regulation of public and private markets under sections 121 and 123 and the collections of charitable funds and subscription in the said markets;(xvii)the conditions for issuing licences under section 123 and the fees which may be charged therefor under that section;(xviii)the meeting of expenditure from the District Fund with reference to sub-section (2) of section 129;(xix)the preparation and form of annual estimates of income and expenditure, the date of submission of budget estimates; and in particular the items of expenditure and the apportionment of local cess after deducting administrative and audit charges between various heads viz., General, Education and Medical;(xx)the accounts to be kept and statements to be submitted and the audit of such accounts under section 133; and in particular regarding-(a)financial powers of Boards and Officers;(b)the appointments, payment and powers of District Fund Auditors;(c)the authorities to whom such auditors shall be subject;(d)the manner of audit and the way in which audit reports are to be disposed of;(e)the surcharging upon the Board or upon all or any of its members or its officers and servants, or other persons, for any improper expenditure of the Board's Funds or any loss or waste of the Board's Funds or resources caused by negligence, impropriety or dishonesty;(f)the power of the Board and its President and the other authorities to accord administrative sanction and of Local Fund Engineers of all grades to accord technical sanction, to estimates of public works;(g)the manner in which estimates are to be prepared, works executed and paid for;(h)the payment of bills and charges generally;(i)the fixation of installments of arrears of sums due to Boards and writing off of such sums as irrecoverable;(j)the power to re-appropriate within the budget estimates;(k)the control which may be exercised over Boards in respect of financial matters generally and the authorities who may exercise such control;(xxi)the carrying out of the purposes provided for in sections 135 and 136;(xxii)the imposition and assessment of special tax under section 138, the imposition and assessment and maximum amounts or rates of taxes under section 139 and for preventing evasion of assessment and payment, for the payment of lump-sums in composition, and for fixing the fees for-(a)every notice of demand issued under subsection (3) of section 147;(b)every distress made under section 152;(c)the costs of maintaining any livestock seized under the said section;(xxiii)the refund of taxes under section 163 and the limitation for such refunds;(xxiv)the appointment, conditions of service, etc., of officers and servants under section 165;(xxv)the regulation of relations between Boards and other local authorities, with reference to sub-section (2) of section 179;(xxvi)the appointment of technical and inspecting officers and their establishment, their duties, powers and conditions of service, the procedure to be followed for paying salaries and allowances to them and their establishment and the apportionment of expenses attending the appointment and entertainment of such officers and their establishment and other charges pertaining thereto or arising therefrom, with reference to section 180;(xxvii)the procedure to be followed in the composition of offences under section 198;(xxviii)the procedure to be followed in correspondence between the Government and the Board;(xxix)the guidance of Government and Board officials in all matters connected with the administration of this Act and for settling their mutual relations;(xxx)the manner of publication of bye-laws made by a Board under section 201;(xxxi)the translation in local language of this Act, and all rules and bye-laws made thereunder and their inspection by any inhabitant;(xxxii)the powers which may be exercised by persons authorised under clause (b) of section 209; and(xxxiii)any other matter which has to be, or may be, prescribed.
