Daman and Diu Panchayat Regulation, 2012


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Section
 Section Title
  Status : Active
  Title CHAPTER I - PRELIMINARY View Judgements
  1 Short title, extent and commencement View Judgements
  2 Definitions View Judgements
  Title CHAPTER - II GRAM SABHA View Judgements
  3 Declaration of Panchayat area and constitution of Gram Sabha View Judgements
  4 Composition of Gram Sabha View Judgements
  5 Incorporation of Gram Sabha View Judgements
  6 Alteration in area of Gram Sabha View Judgements
  7 Cessation of membership View Judgements
  8 Meetings of Gram Sabha View Judgements
  9 Transaction of business at general meeting View Judgements
  10 Functions of Gram Sabha View Judgements
  11 Supervisory Committees of Gram Sabha View Judgements
  Title CHAPTER - III THE GRAM PANCHAYAT AND ELECTIONS View Judgements
  12 Constitution of Gram Panchayats View Judgements
  13 Person qualified to vote and be elected View Judgements
  14 Disqualification View Judgements
  15 Decision on disqualification View Judgements
  16 Election of members View Judgements
  17 Election of Upa-Sarpanch View Judgements
  18 Executive functions of Sarpanch View Judgements
  19 Duration of Gram Panchayat View Judgements
  20 Oath of office View Judgements
  21 Resignation of office View Judgements
  22 Motion of no confidence View Judgements
  23 Removal from office View Judgements
  24 Casual vacancy View Judgements
  25 Officers and servants of Gram Panchayat View Judgements
  26 Meetings of Gram Panchayat View Judgements
  27 Committees View Judgements
  28 Proceedings not to be invalid in certain cases View Judgements
  Title CHAPTER - IV POWERS, DUTIES AND FUNCTIONS OF GRAM PANCHAYAT View Judgements
  29 Duties and functions of Gram Panchayat View Judgements
  30 Control of Gram Panchayat on certain properties View Judgements
  31 Transfer of any work or institution to Gram Panchayat View Judgements
  32 Collection of revenue View Judgements
  33 Village Volunteer Force View Judgements
  34 Execution of contracts View Judgements
  title CHAPTER - V FINANCE, PROPERTY AND ACCOUNTS View Judgements
  35 Gram Fund View Judgements
  36 Grants View Judgements
  37 Properties placed under disposal, management and control of Gram Panchayat View Judgements
  38 Taxes which may be imposed View Judgements
  39 Appeal against levy of tax, etc View Judgements
  40 Suspension of levy of tax or fee View Judgements
  41 Lease of collection of markets fees, etc View Judgements
  42 Recovery of taxes and other dues View Judgements
  43 Accounts View Judgements
  44 Annual estimate of expenditure View Judgements
  45 Audit View Judgements
  46 Administrative report View Judgements
  Title CHAPTER - VI CONTROL OF GRAM PANCHAYAT View Judgements
  47 Power to call for proceedings, etc View Judgements
  48 Default in performance of duty by Gram Panchayat View Judgements
  49 Suspension of execution of order on resolution of Panchayat View Judgements
  50 Liability of members for loss, waste or misapplication View Judgements
  51 Dissolution of Gram Panchayat View Judgements
  52 Disputes between Gram Panchayats View Judgements
  53 Administrator or Secretary Panchayat may call for proceedings View Judgements
  Title CHAPTER - VII THE DISTRICT PANCHAYAT View Judgements
  54 District Panchayat View Judgements
  55 Composition of District Panchayat View Judgements
  56 Incorporation of District Panchayat View Judgements
  57 Persons qualified to vote and be elected View Judgements
  58 Disqualification View Judgements
  59 Decision on question as to disqualification View Judgements
  60 Oath of office View Judgements
  61 Election of President and Vice- President View Judgements
  62 President to be executive View Judgements
  63 Powers and duties of the Vice- President View Judgements
  64 Duration of District Panchayat View Judgements
  65 Resignation of office View Judgements
  66 Casual vacancy View Judgements
  67 Motion of no confidence View Judgements
  68 Staff of District Panchayat View Judgements
  69 Service conditions of staff of District Panchayat View Judgements
  70 Functions of the Chief Executive Officer and other officers View Judgements
  71 Right to requisition records View Judgements
  72 Meetings of District Panchayat View Judgements
  73 Standing Committees or Joint Committees, etc View Judgements
  74 Proceedings not to be invalid View Judgements
  75 Consultation with President and Vice- President View Judgements
  76 Duties and functions of District Panchayat View Judgements
  77 Control of District Panchayat on certain properties View Judgements
  78 Transfer of any work or institution to District Panchayat View Judgements
  79 Mode of making contracts View Judgements
  80 Constitution of District Panchayat Fund View Judgements
  81 Grants View Judgements
  82 Properties vested in District Panchayat View Judgements
  83 Taxes which may be imposed View Judgements
  84 Appeal against levy of tax, etc View Judgements
  85 Suspension of levy of tax or fee View Judgements
  86 Lease of collection of fees, etc View Judgements
  87 Recovery of taxes and other dues View Judgements
  88 Accounts View Judgements
  89 Budget View Judgements
  90 Audit View Judgements
  91 Administrative report View Judgements
  92 Social audit View Judgements
  93 Power to call for proceedings, etc View Judgements
  94 Default in performance of duty in District Panchayat View Judgements
  95 Suspension of execution of order on resolution of District Panchayat View Judgements
  96 Liability of members for loss, waste or misapplication View Judgements
  97 Dissolution of District Panchayat View Judgements
  98 Delegation of powers View Judgements
  Title CHAPTER - VIII ELECTION COMMISSION AND FINANCE COMMISSION View Judgements
  99 Election Commission View Judgements
  100 Finance Commission View Judgements
  Title CHAPTER - IX OMBUDSMAN FOR PANCHAYATS View Judgements
  101 Establishment and appointment of Ombudsman View Judgements
  102 Procedures to be prescribed View Judgements
  Title CHAPTER - X MISCELLANEOUS View Judgements
  103 Election petitions View Judgements
  104 Procedure for hearing of election petitions View Judgements
  105 Findings of District Judge View Judgements
  106 Avoidance of election View Judgements
  107 Disqualification for corrupt or illegal practice View Judgements
  108 Bar to interference by courts in delimitation of constituencies View Judgements
  109 Prohibition of simultaneous membership View Judgements
  110 Bar of action against District Panchayat, Gram Panchayat, etc., and previous notice before Institution View Judgements
  111 Electoral offences View Judgements
  112 Power of entry View Judgements
  113 Members of Panchayats to be public servants View Judgements
  114 Members, etc., to refrain from taking part at sale View Judgements
  115 Powers and duties of police in respect of offences and assistance to Panchayats View Judgements
  116 Classification and preservation of records View Judgements
  117 Inspection and copies of records View Judgements
  118 Preparation of development plan View Judgements
  119 District Planning Committee View Judgements
  120 Honorarium and allowances to President, Vice-President, Sarpanch, Upa-Sarpanch and members View Judgements
  121 Power to make rules View Judgements
  122 Power to make bye- laws View Judgements
  123 Laying of rules before Parliament View Judgements
  124 Removal of difficulties View Judgements
  125 Repeal and savings View Judgements
  SCHEDULE I
  SCHEDULE II
  SCHEDULE III
  SCHEDULE IV
  SCHEDULE V



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