Section 29 in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
29. Interpretation.
- If any question arises relating to the interpretation of these rules, it shall be referred to the Government whose decision thereon shall be final.AppendixForm I[See rule 8(2)(1)]Form of Report Application For Permission of The Panchayat For The Building of or Addition To A HouseSir,This is to report you that I propose to build a house or to make an addition to my house. This is to request that permission may be granted to me for the building of the house or making addition to my house. The estimated cost of land and materials for the construction or extension of the house is given below, -Land:(1)Local (Survey numbers, Villages districts, State)(2)Area(3)CostBuilding Materials, etc.:(1)Bricks (Rate/quantity/cost)(2)Cement (Rate/quantity/cost)(3)Iron and Steel (Rate/quantity/cost)(4)Timber (Rate/quantity/cost)(5)Sanitary Fittings (cost)(6)Electrical Fittings (Cost)(7)Any other special fittings (cost)(8)Labour Charges(9)Other charges, if any.Total Cost of Land and Buildings:
