Section 11 in Tamil Nadu District Panchayats (Procedure In Regard To Transaction of Business, Conduct of Meeting and Subject For Discussion At The Meeting) Rules, 1997
11. Subject for discussion in the District Panchayat.
(1)In respect of District Panchayat, it will not be possible to discuss all matters relating to all executive departments of the Government at every meeting. At the same time, it has to be ensured that not too much time is allowed to elapse between two sessions at which the subjects relating to any particular department are brought up for discussion at the District Panchayat. With reference to these considerations, the subjects to be brought up before the District Panchayat can be grouped under the following three heads:-(i)Production programmes (which will include all programmes relating to agriculture, animal husbandry, industries and connected matters like irrigation, electricity, co-operatives, etc.);(ii)Welfare services programmes (which will include social welfare, health, education, noon-meal centres, Adi-Dravida and Backward Class Welfare and all works other than those connected with production);(iii)Development programmes (which will include road, water-supply, infrastructure buildings and other development programmes).(2)It should be possible to earmark each meeting of the District Panchayat for the discussion of one set of programme as illustrated below: -I Session Discussion on Production Programmes.II Session Discussion on Welfare Programmes.III Session Discussion on Development Programmes and so on.(3)All the district level officers, whose subjects are being discussed at the meeting of District Panchayat shall attend the meeting and assist in the discussions relating to known subjects. There shall be no absentees for the District Panchayat Council meeting except with the prior permission of the Chairman.Note 1. - The term "district Level Officer" shall refer to the senior-most officer of the Government department whose jurisdiction is co-terminus with the district:Provided that when there are two or more officers of equal ranking of a particular department, all of such will attend the District Panchayat Council meeting.Note 2. - The word "department" will include autonomous bodies like Tamil Nadu Electricity Board and Tamil Nadu Water Supply and Drainage Board, but shall not include Public Sector Undertakings.Note 3. - (i) The Chief Executive Officer of the District Panchayat shall call for reports from the departments on the progress of implementation of schemes and programmes at the district level including details regarding budgets and allocation and such other details as may be necessary to facilitate a detailed discussion on the activities of that department.(ii)On receipt of the requisition from the Chief Executive Officer, the district level officer or officers shall send to the Chief Executive Officer in the manner and format required the details called for to facilitate detailed discussion of the activities of that department.(iii)The Chief Executive Officer should submit to the Government and Director of Rural Development-a copy of the proceedings of each meeting immediately after the meeting is over. The returns thus secured will be consolidated for the whole State and placed before the Cabinet, if necessary.
