Section 274(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)In particular and without prejudice to the generality of the foregoing provisions, the State Government may make rules for all or any of the following matters-(i)under sub-section (2) of section 9, prescribing the time at which and the manner in which the names of Councillors shall be published;(ii)[ under section 12, prescribing the seats to be reserved for the representation of the Scheduled Castes, Scheduled Tribes, Backward Class of citizens and women in any electoral division and the manner and rotation of such reservation;] [Clause (ii) was substituted by Maharashtra 21 of 1994, Section 78(1).][(ii-a) under sub-section (1A) of section 13, rules to provide for the manner in which the list of voters shall be amended, and for all matters supplemental, consequential and incidental thereto;] [Clause (ii-a) was inserted by Maharashtra 24 of 1966, Section 9.](iii)under sub-section (2) of section 14, the manner in which election of persons to a Zilla Parishad shall be conducted and other matters specified therein;(iv)under clause (c) of sub-section (2) of section 16, prescribing rules for the purposes of that clause;(v)under sub-section (2) of section 19, the manner in which an order of requisitioning may be served;(vi)under section 20, the time within which an application may be made;(vii)[ under sections 38, 48, 60, 71, 82A and 86 prescribing the manner in which the notice of resignation shall be delivered;] [This clause was inserted by Maharashtra 43 of 1964, Section 24(a)][(vii-a) under section 42, prescribing the number of offices of Presidents of Zilla Parishads to be reserved for Scheduled Castes, Scheduled Tribes, Backward Class of citizens and women in any Zilla Parishad and the manner and rotation of such reservation;] [Clause (vii-a) was inserted by Maharashtra 21 of 1994, Section 78(2).](viii)under section 44, prescribing the current administrative duties which the President [* * *] [The words 'and Vice-President' were deleted by Maharashtra 6 of 1975, Section 46(1).] may continue to carry on;[(viii-a) under section 46, [47A,] [Clause (viii-a) was inserted by Maharashtra 8 of 1966 Section 11(1).] 69 and 84, rules subject to which house rent allowance as provided in those sections should be paid to the presiding authorities concerned;](ix)[ under sub-section (2) of section 46 and under sub-section (2) of section 47A the travelling and other allowances to be given to the President and the Vice-President;] [Clause (ix) was substituted for the original by Maharashtra 10 of 1985, Section 6(b).][(ix-a) under section 46-A prescribing rules regarding sumptuary allowances to be placed at the disposal of the President;] [Clause (ix-a) was inserted by Maharashtra 6 of 1975, Section 46(2)](x)[ prescribing the form and the manner of making requisition under [sub-section (2)] [This clause was substituted for the original by Maharashtra 43 of 1964, Section 24(b).] of section 49 and of section 72 or under section 87;](xi)prescribing rules for the purposes of sections 51, [74 and 89;] [These figures and word were substituted for the word and figures 'and 77' by Maharashtra 35 of 1963, Section 74.](xii)under sub-section (3) or section 57, prescribing the manner in which the names of elected or co-opted members of the Panchayat Samiti shall be published;(xiii)[ under section 58, prescribing the seats to be reserved for Scheduled Castes, Scheduled Tribes, Backward Class of citizens and women in electoral colleges and the manner and rotation of such reservation;] [Clause (xiii) was substituted by Maharashtra 21 of 1994, Section 78(3).](xiv)[* * * * *] [Clause (xiv) was deleted by Maharashtra 7 of 1967, Section 78(3)](xv)under section 66, prescribing the current administrative duties which the Chairman of a Panchayat Samiti may continue to carry on;[(xv-a) under section 67 prescribing the number of offices of Chairman of Panchayat Samitis to be reserved for Scheduled Castes, Scheduled Tribes, Backward Classes of citizens and women in any Panchayat Samiti and the manner and rotation of such reservation;] [Clause (xv-a) was inserted by Maharashtra 21 of 1994, Section 78(4)](xvi)under sub-section (2) of section 69 and of section 84, the travelling and other allowances to be given to the Chairman and Deputy Chairman of a Panchayat Samiti and a Chairman of Subjects Committee;[(xvi-a) under section 77A prescribing the manner and periodicity of rotation of nomination of Sarpanchas;] [Clause (xvi-a) was inserted by Maharashtra 6 of 1975, Section 46(3).](xvii)under sub section (2) of section 78, prescribing the rules subject to which Councillors and other persons shall be appointed on other Committees by Zilla Parishads;(xviii)under clause (b) of sub-section (1) of section 95, prescribing the rules in accordance with which the duties of officers and servants of Zilla Parishad shall be laid down and prescribing the other powers and functions which the Chief Executive Officer shall exercise or perform under clause (i) of sub-section (2) of that section;[(xviii-a) under clause (b) of sub-section (2) of section 95, prescribing the manner in which appointments of servants of Class IV service shall be made by the Chief Executive Officer either from the lists of candidates prepared by himself or by a Selection Board or Committee constituted for the purpose and the procedure to be followed by such Board or Committee;] [Clause (xviii-a) was inserted by Maharashtra 61 of 1977, Section 4 Schedule.](xix)under section 99, prescribing the rules subject to which a Head of the Department-(a)is to accord technical sanction in respect of works and development schemes; or(b)is to assess the work of officers of Class II service working in his Department;[(xix-a) under section 111, prescribing rules with respect to the places, conduct and adjournment of meetings and generally with respect to the conduct of business thereat; [Clauses (xix-a) and (xix-b) were inserted by Maharashtra 35 of 1963, Section 74(4).](xix-b) under section 119, prescribing the rules for transaction of business at the meetings of the Standing Committee and Subjects Committee;](xx)under section 124, prescribing rules subject to which works and development schemes of a Zilla Parishad shall be executed or maintained through the agency of a Panchayat Samiti and prescribing the works or development schemes which shall be executed or maintained through the agency of a panchayat;[(xx-a) under section 125, prescribing the authorities and officers competent to accord previous sanction for undertaking works and development schemes and the limits of expenditure upto which such authorities or officers may accord sanction; [Clauses (xx-a), (xx-b) and (xx-c) were inserted by Maharashtra 11 of 1985, Section 4(a).](xx-b) under section 126, prescribing the authorities and officers competent to accord previous sanction for accepting tenders and making contracts and the limits of expenditure upto which such authorities or officers may accord sanction;(xx-c) under section 128, prescribing the authorities and officers competent to accord previous sanction for acquisition or transfer of property and the limits of value or consideration and the subjects in relation to which such authorities or officers may accord sanction;][(xx-d) under clause (a) of sub-section (2A) of section 130, prescribing the manner in which the payment into the public account of the State of sums referred to in that clause may be made, the withdrawal of moneys therefrom and all matters connected with or ancillary to matters aforesaid;] [Clause (xx-a) was re-numbered as clause (xx-d), by Maharashtra 11 of 1985, Section 4(b).](xxi)under section 135, prescribing the form in which accounts of receipts and expenditure of Zilla Parishads or Panchayat Samitis shall be kept and prescribing the financial or revenue year on the last day of which such accounts shall be balanced;(xxii)[ under section 136, prescribing the form and dates of preparation, scrutiny and approval of the statement of accounts of the Zilla Parishads and Panchayat Samitis and the form, manner and date of publication of extracts of accounts;] [Clause (xxii) was substituted for the original by Maharashtra 6 of 1975, Section 46(7).](xxiii)under sub-sections (1) and (2) of section 137, prescribing the date on or before which and the form in which budget estimates of the income and expenditure shall be prepared by every Zilla Parishad and every Panchayat Samiti [and prescribing the date on or before which the Zilla Parishad shall approve the budget estimates under sub-section (4) of that section] [These words were added by Maharashtra 35 1963, Section 74(5)];(xxiv)under sub-section (3) of section 137, prescribing the date before which the budget estimates shall be forwarded to the Zilla Parishad by every Panchayat Samiti;[(xxiv-a) under sub-section (2) of section 138, prescribing the terms and conditions subject to which reappropriation from grant provided by the State Government may be made;] [Clause (xxiv-a) was Inserted by Maharashtra 8 of 1966, Section 11(ii)](xxv)under section 141-(a)prescribing the authorities by which, the extent to .which and the subject in respect of which loans may be granted under sub-section (1) of that section;(b)prescribing the authorities by which, the extent to which and the subject in respect of which expenditure of recurring or non-recurring nature may be incurred under sub-section (2) of that section; and(c)prescribing the authorities by which, the subjects in respect of which and the extent to which any arrears of a tax or fee or any other sum due to the Zilla Parishads may be written off under sub-section (3) of that section;[(xxv-a) under section 141A, prescribing the procedure to be followed by the Tribunal in deciding questions under sub-section (2) of that section;] [Clause (xxv-a) was inserted by Maharashtra 43 of 1962, section 24. ](xxvi)under sub-section (4) of section 142, prescribing the form and manner in which the administration report shall be published.(xxvii)prescribing the proportion of the cost of collection to be deducted under sub-section (1) of section 153;[(xxvii-a) under sub-section (2) of section 157, prescribing the other form and manner in which the general and special water taxes may be imposed and the maximum and minimum rates therefore and the exemptions and other matters to be prescribed for these taxes;] [Clause (xxvii-a) was inserted by Maharashtra 56 of 1981, Section 6(a).](xxviii)prescribing the rules for carrying out the purposes of section 158;(xxix)[ under section 163, prescribing the percentage of the gross collection of general and special water taxes as collection charges for the Panchayats;] [Clause (xxix) was substituted by Maharashtra 56 of 1981, section 6(b).](xxx)[ under section 183, prescribing the manner of calculating the total expenditure incurred by the Zilla Parishad in the preceding financial year;] [This Clause was substituted by Maharashtra 43 of 1967, Section 13(2).](xxxi)[* * * * *] [Clause (xxxi) was deleted by Maharashtra 6 of 1975, Section 46(8).](xxxii)under section 185, prescribing the proportion in which a sum of local cess matching grant shall be paid;(xxxiii)under sub-section (2) of section 186, determining the standard by which the progress of development activities of individual Parishads should be assessed and compared with those of others and the extent and amount of grants to be given;(xxxiv)[* * * *] [Clause (xxxiv) was deleted by Maharashtra 6 of 1975, Section 46(8).](xxxv)under section 203, prescribing the manner in which a notification declaring a place to be a public market shall be published;(xxxvi)[* * * *] [Clause (xxxvi) was repealed by Maharashtra 37 of 1966, Section 165(1)](xxxvii)prescribing the [* * *] [The words 'tenure and' were deleted by Maharashtra 13 of 1967, Section 8(a).] terms and conditions of service subject to which [persons holding posts in Class III or Class IV service of the State Government] [These words were substituted for the words 'members of the State service', by Maharashtra 13 of 1967, Section 8(b).] shall be taken over by the Zilla Parishad under section 242;[(xxxvii-a) under sub-section (2) of section 242B regulating the appointment and the terms and conditions of service of the Zilla Parishads employees appointed in any Class I or Class II service of the State or the General State Services;] [Clause (xxxvii-a) was deemed to have been inserted on 1st March 1971 by Maharashtra 14 of 1979, Section 3.](xxxviii)[* * * *] [The words and figures 'prescribing the date before which a person is to give notice of his option referred to in section 246 and' were deleted by Maharashtra 22 of 1970, Section 12.] prescribing the terminal benefits to which a person referred to in section 246 will be entitled on his exercising the option of retiring from service under that section;(xxxix)under section 248, regulating the requirement (including reservation for Scheduled Castes and Scheduled Tribes and Backward Classes), functions, and terms and conditions of service of persons referred to therein and regulating payment to be made by a Zilla Parishad towards pension, gratuity and other benefits as respects officers and servants referred to therein;(xl)[* * * * *] [Clause (xi) and (xli) were deleted by Maharashtra 4 of 1987, Section 6](xli)[* * * * *] [Clause (xi) and (xli) were deleted by Maharashtra 4 of 1987, Section 6](xlii)under sub section (1) of section 252, prescribing the manner in which a schedule of posts of District Technical Service (Class III), District Service (Class III) and District Service (Class IV), shall be prepared and sanctioned by Zilla Parishad;(xliii)under section 253, prescribing rules in accordance with which a Zilla Parishad is to appoint a person under a Contract;(xliv)under section 261(2) prescribing the rules for the payment of remuneration and other allowances to the officers and staff of the Zilla Parishad referred to therein;(xlv)under section 262 prescribing the rules in accordance with which a meeting of a Zilla Parishad or a Committee thereof or Panchayat Samiti may be called by the Commissioner;(xlvi)under section 270, making rules for the matters specified therein;(xlvii)under section 271, prescribing the manner and condition subject to which any staff employed by a Zilla Parishad in connection with public health shall be transferred by it to the other Districts in cases of emergency described therein;(xlviii)under sub-section (1) of section 279, prescribing the rules subject to which the powers, duties or functions conferred or imposed upon a Head of Department of a Zilla Parishad by or under the Act may be exercised, performed or discharged by any officer or servant holding office under the Zilla Parishad',(xlix)under section 281, prescribing rules subject to which powers or functions under certain provisions of the Act are to be delegated by a Zilla Parishad to any of its authorities;(l)under sub-sections (3) and (4) of section 282, prescribing the manner in which a joint meeting of local authorities shall be held and the procedure to be followed at such meeting;(li)prescribing any other matter for which rules may-be made under this Act.
