(1)The Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made -(a)with reference to all matters in respect of which rules are expressly required or allowed by this Act to be made;(b)for conduct of proceedings of Gram Panchayat, Panchayat Samiti and Zila Parishad and for election of [-] [Omitted the word 'Up-Sarpanch' vide Haryana Act No. 10 of 1999.], Chairman, Vice-Chairman, President and Vice- President thereof ;(c)for generally determining the relations between the Gram Panchayats, Panchayat Samitis and Zila Parishads and guiding the Gram Panchayats, Panchayat Samitis and Zila Parishad and the Government officers in all matters connected with the carrying out of the provisions of this Act ;(d)as to the powers of supervision to be exercised by the Director and Deputy Commissioners;(e)for regulating the powers of Gram Panchayats, Panchayat Samitis and Zila Parishads to make, very and dispose of investments ;(f)for regulating the sale, lease or other alienation of public places, lands and other immovable property belonging to, vested in, or under the management of Panchayat Samitis or Zila Parishad;(g)for regulating the powers of Gram Panchayats, Panchayat Samitis and Zila Parishads to contract and to do anything necessary for the purposes of their constitution and the mode of executing contracts ;(h)as to the application of the Panchayat Fund, Samiti Fund or Zila Parishad Fund;(i)as to the appointment and payment of auditors for auditing the accounts of Gram Panchayat, Panchayat Samiti and Zila Parishad, the adoption of pre-audit system and the disposal of audit notes and removal of audit objections;(j)for the guidance of Gram Panchayat, Panchayat Samiti and Zila Parishad when suits or other proceedings are intended to be or have been instituted by or against them in the courts;(k)for determining the intermediate offices, if any, through which the correspondence between Gram Panchayats, Panchayats Samitis, Zila Parishads and Government or its officers shall pass;(l)for determining the language in which business of Gram Panchayat, Panchayat Samitis and Zila Parishads shall be transacted;(m)as to the conditions on which loans may be granted by Gram Panchayats, Panchayat Samitis and Zila Parishads to their servants;(n)as to the powers and duties of Inspecting Officers ;(o)as to the control which may be exercised over Gram Panchayats, Panchayat Samitis and Zila Parishads in financial matters generally and as to the authorities who may exercise such control ;(p)as to the forms in which the accounts shall be kept and estimates of income and expenditure or other statements and abstracts shall be prepared;(q)generally for guidance of Gram Panchayats, Panchayat Samitis, Zila Parishads and Government servants in all matter connected with the Administration of this Act ;(r)for all matters connected with elections;(s)for regulating the assessment and collection of taxes, cesses and levies, appeals against assessment and collection of taxes, cesses and levies and custody and proper maintenance of Gram Fund, Samiti Fund and Zila Parishad Fund;(t)authorising and regulating the manner in which and the agency by whom the records, registers, accounts and other proceedings of these bodies shall be inspected;(u)providing for the procedure of committees appointed by Gram Panchayat, Panchayat Samiti and Zila Parishad.(v)[***] [Omitted 'clause (v)' by Haryana Act No. 25 of 2019, dated 17.7.2019.](v)[ for regulating the communication towers; [Added by Haryana Act No. 10 of 2012, dated 12.4.2012.](w)for regulating the commercial, institutional or industrial activities.](3)All the rules made under this section shall be subject to the condition of previous publication.
