(2)In particular, and without prejudice to the generality of the foregoing power, the Government may make rules -(i)as to the principles to be followed in regard to the exclusion of any local area from or the inclusion of any local area in a village under sub-section (2) of section 4;(ii)providing for -(a)[ the adjudication of disputes arising out of election by the district judge having jurisdiction;] [Substituted by Tamil Nadu Panchayats (Third Amendment) Act, 1996 (Tamil Nadu Act 21 of 1996).](b)all matters relating to electoral rolls or elections, not expressly provided for in this Act, including deposits to be made by candidates standing for election and the conditions under which such deposits may be forfeited, and the conduct of inquiries and the decision of disputes relating to electoral rolls;(iii)as to the determination of the population for the purposes of this Act;(iv)as to the resignations of Chairman, Vice-Chairman and Members of Panchayat Union Councils and District Panchayats and of the Presidents, Vice-Presidents and members of Village Panchayats and the date on which such resignations shall take effect;(v)as to the interpellation of the Chairman and Vice-Chairman by the members of a Panchayat Union Council or the District Panchayat and of the President of a Village Panchayat by the members of the Village Panchayat, and the moving of resolutions at meetings;(vi)as to the constitution of Committees of the Panchayat and the inclusion of outsiders therein and the delegation of functions to such Committees;(vii)providing for the procedure to be followed at meetings of the Panchayats and at Committees thereof and for the conduct of business and the number of members which shall form a quorum at any meeting;(viii)providing for the classification of resolutions of Panchayats as those involving financial implications or otherwise and for laying down the proportion of the sanctioned strength of Panchayats with whose support such resolution shall be carried;(ix)as to the powers of the Panchayat Union Council and District Panchayats, its Chairman and Committees thereof with respect to the incurring of expenditure and the powers and duties of the Commissioner and [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).];(x)providing for the travelling and other allowances of the Chairman, Vice-Chairman and other members of the Panchayat Union Council, District Panchayat and of members of the Committees of the Panchayat Union Council and District Panchayat;(xi)as to the delegation of any function of a Panchayat to the President, Chairman, member, any officer of the Panchayat or any servant of the Central or State Government;(xii)for the lodging and investment of the moneys of the Panchayats and for the manner in which such moneys may be drawn upon;(xiii)as to the transfer of allotments entered in the sanctioned budget of a Panchayat from one head to another;(xiv)as to the estimates of receipts and expenditure, returns, statements and reports to be submitted by Panchayat;(xv)as to the preparation of plans and estimates for works and the power of Panchayat and of servants of the Central or State Government to accord professional or administrative sanctions to estimates;(xvi)as to the accounts to be kept by Panchayat, the audit and publication of such accounts and the conditions under which rate-payers may appear before auditors, inspect books and accounts, and take exception to items entered or omitted;(xvii)as to the powers of auditors to disallow and surcharge items, appeals against orders of disallowance or surcharge and recovery of sums disallowed or surcharged;(xviii)as to the powers of auditors, inspecting and superintending officers and officers authorised to hold inquiries, to summon and examine witnesses and to compel the production of documents, and all other matters connected with audit, inspection and superintendence;(xix)as to the conditions on which property may be acquired by a Panchayat or on which property vested in or belonging to a Panchayat may be transferred by sale, mortgage, lease, exchange or otherwise;(xx)as to the conditions on which and the mode in which contracts may be made by or on behalf of Panchayat;(xxi)as to the assessment of taxes under this Act and the revision of assessments;(xxii)as to the acceptance in lieu of any tax due under this Act of any service by way of labour, cartage or otherwise;(xxiii)as to the realisation of any tax or other sum due to a Panchayat under this Act or any other law or any rules or bye-laws, whether by distraint and sale of movable property, by prosecution before a Magistrate, by a suit, or otherwise;(xxiv)as to the realisation of fees due in respect of the use of cart-stands and the like, whether by the seizure and sale of the vehicle or animal concerned or any part of its burden or otherwise;(xxv)as to the form and contents of licences, permissions and notices granted or issued under this Act, the manner of their issue or the method of their service, and the modifications, suspension or cancellation thereof;(xxvi)as to the powers of Executive Authorities, Commissioners, [Secretaries] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] to call for information on any matter, to summon and examine witness, and to compel the production of documents;(xxvii)for the use of the facsimiles of the signatures of the Executive Authorities, Commissioners, [Secretaries] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] and officers of Panchayat;(xxviii)as to the grant to the public of copies of any proceeding or record of the Panchayat not relating to any matter classified as confidential by the Government or any authority empowered by them, and the fees to be levied for the grant of such copies;(xxix)as to the opening, maintenance, management and supervision of elementary schools;(xxx)regulating contracts between the Panchayat and the owners or occupiers of private premises for the removal therefrom of rubbish or filth, or any kind of rubbish or filth;(xxxi)as to the provision of burial and burning grounds, the licensing of private burial and burning grounds, the regulation of the use of all grounds so provided or licensed, the closing of any such grounds, and the prohibition of the disposal of corpses except in such grounds or other permitted places;(xxxii)as to the licensing of pigs and dogs and the destruction of unlicensed pigs and dogs;(xxxiii)as to the regulation or restriction of building and the use of sites for building;(xxxiv)for the removal of encroachments of any description from public roads vesting in Panchayat and the repair of any damage caused to such roads by the person causing the damage or at his expense;(xxxv)for the determination of any claim to trees growing on public roads or other property vesting in or belonging to Panchayat or on porambokes or on lands the use of which is regulated by them under section 134 or 135; and for the presumption to be drawn as regards the ownership of such trees;(xxxvi)as to the imposition and recovery of penalties for the unauthorised occupation of public roads or other land vesting in or belonging to Panchayat and the assessment and recovery of compensation for, and damage caused by, such occupation;(xxxvii)as to the powers which may be exercised by the Panchayat or the Executive Authority or the Commissioner or the [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] in respect of any public or private market or the user thereof, and the enforcement of any orders issued in pursuance of such powers;(xxxviii)for compelling owners of cattle to stall them in cattle-sheds provided by the Panchayat and the fees leviable in respect thereof;(xxxix)as to the disposal of household and f arm-yard waste in the village, the acquisition of land by the Panchayat or laying out plots for digging pits in which such waste may be thrown, the assignment of any of those plots to persons in the village, and the conditions subject to which such assignment may be made, including the rent to be charged;(xl)as to the duties to be discharged by officers in relation to Panchayats and their Executive Authorities, their Chairmen, Commissioners and [Secretaries] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).];(xli)as to appeals against orders (including orders granting or refusing licences or permissions) passed under this Act and the time within which appeals whether allowed by this Act or by rules or otherwise should be presented;(xlii)as to the classification of public roads and fairs and festivals as appertaining to the Panchayat;(xliii)for regulating the sharing between local authorities in the State of the proceeds of any tax or income levied or obtained under this or any other Act;(xliv)for the decision of disputes between two or more local authorities of which one is a Panchayat;(xlv)regulating the principles in accordance with which grants and contributions may be paid by the Government to the Panchayat;(xlvi)as to the accounts to be kept by owners, occupiers and farmers of private markets and the audit and inspection of such accounts;(xlvii)as to the manner of publication of notifications or notices to the public under this Act.
