| Contents: |
| Title |
The Manipur Panchayati Raj Act, 1994 |
| Sections: |
Particulars: |
| Chapter I |
Preliminary Sections |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
Gram Sabha |
| 3. |
Membership of Gram Sabha and disqualification |
| 4. |
Cessation of Membership |
| 5. |
Periodicity of Meetings |
| 6. |
Convening of Meetings |
| 7. |
Quorum |
| 8. |
Gram Sabha Meetings |
| 9. |
Agenda |
| 10. |
Resolution |
| 11. |
Functions of Gram Sabha |
| 12. |
Vigilance Committee |
| Chapter III |
Gram Panchayats |
| 13. |
Constitution of Gram Panchayat |
| 14. |
Incorporation of Gram Panchayat |
| 15. |
Electoral Roll of Gram Panchayat |
| 16. |
Publication of Electoral Roll of Gram Panchayat |
| 17. |
Composition of Gram Panchayat |
| 18. |
Division of Gram Sabha into territorial constituencies |
| 19. |
Reservation of seats |
| 20. |
Term of the Gram Panchayats |
| 21. |
Election of the Pradhan and members of Gram Panchayat |
| 22. |
Appointment of an Administrative Committee or Administrator on failure to elect members of Gram Panchayats and in other cases |
| 23. |
Filling of casual vacancy in the office of Pradhan and of the member |
| 24. |
Election of Up-Pradhan |
| 25. |
Reservation of seats for Pradhan and Up-Pradhan |
| 26. |
Procedure for election of Up-Pradhan on the establishment of Gram Panchayat |
| 27. |
Term of the office of the Pradhan and Up-Pradhan |
| 28. |
Powers, functions and duties of Pradhan and Up-Pradhan |
| 29. |
Resignation of Pradhan and Up-Pradhan |
| 30. |
No confidence motion against the Pradhan and Up-Pradhan |
| 31. |
Resignation of members |
| 32. |
Meeting of Gram Panchayat |
| 33. |
Minutes |
| 34. |
Quorum and procedure |
| 35. |
Functions of Gram Panchayat |
| 36. |
Assignment of functions |
| 37. |
General powers of the Gram Panchayat |
| 38. |
Standing Committees |
| 39. |
Property and funds |
| 40. |
Taxation |
| 41. |
Financial assistance to Gram Panchayats |
| 42. |
Budget of the Gram Panchayat |
| 43. |
Accounts |
| 44. |
Audit |
| 45. |
Staff of Gram Panchayat |
| 46. |
Staffing pattern and category of employees |
| 47. |
Appointment and control of employees |
| Chapter IV |
Zilla Parishad |
| 48. |
Establishment of Zilla Parishad |
| 49. |
Composition of Zilla Parishad |
| 50. |
Elected Members |
| 51. |
Filling of casual vacancy |
| 52. |
Reservation |
| 53. |
Term of a Zilla Parishad |
| 54. |
Election of Adhyaksha and Up-Adhyaksha |
| 55. |
Salary and allowances to the Adhyaksha and Up-Adhyaksha and other Members |
| 56. |
Powers, funtions and duties of the Adhyaksha and Up-Adhyaksha |
| 57. |
Resignation or removal of the Adhyaksha and Up-Adhyaksha |
| 58. |
Resignation of Member |
| 59. |
Meeting of the Zilla Parishad |
| 60. |
Minutes |
| 61. |
Functions and powers of Zilla Parishad |
| 62. |
General powers of Zilla Parishad |
| 63. |
Assignment of functions |
| 64. |
Delegation of powers |
| 65. |
Delegation of powers |
| 66. |
Functions of the Standing Committee |
| 67. |
Procedure of Committees |
| 68. |
Power to acquire, hold and dispose of property |
| 69. |
Zilla Parishad Fund |
| 70. |
Taxation |
| 71. |
Financial arrangements of Zilla Parishad |
| 72. |
Budget |
| 73. |
Accounts |
| 74. |
Audit |
| 75. |
Staff of Zilla Parishad |
| 76. |
Functions of the Chief Executive Officer and other officers |
| 77. |
Right to requisition records, recover money, etc |
| Chapter V |
Miscellaneous |
| 78. |
Powers to revise or modify decisions of committees |
| 79. |
Powers of Gram Panchayats to make bye-laws |
| 80. |
Powers of Zilla Parishad to make regulations |
| 81. |
Powers of Government to make model regulations and bye-laws |
| 82. |
Powers of Government to dissolve and reconstitute Gram Panchayat and Zilla Parishad in case of alteration of area |
| 83. |
Dissolution of Gram Panchayats and Zilla Parishad in certain other cases |
| 84. |
Inquiry into the afffairs of the Panchayats by the Government |
| 85. |
Inspection of Development Schemes |
| 86. |
Directions from the Government |
| 87. |
Commissioner and Chief Executive officer's powers in respect of Gram Panchayat and Zilla Parishad |
| 88. |
Power of Government and Chief Executive Officer to provide for performance of duties in default of Gram Panchayat or Zilla Parishad |
| 89. |
Zilla Prishads, power of suspending the executions of order, etc., of Gram Panchayat |
| 90. |
Government's power of suspending execution of unlawful orders or resolutions |
| 91. |
Purchase of stores and equipment |
| 92. |
Power to appoint administrator in certain cases |
| 93. |
Removal of members for misconduct, etc |
| 94. |
Restrictions on withdrawal of powers and functions from the Panchayats |
| 95. |
Preparation of development plans |
| 96. |
District Planning Committee |
| 97. |
Finance Commission for Panchyats |
| 98. |
State Election Commission |
| 99. |
Determination of elected members after census |
| 100. |
Qualification of membership for election to Panchayat or Zilla Parishad |
| 101. |
Disqualification for memberships |
| 102. |
Power of State Government to rescind or suspend resolution of a Gram Panchayat or Zilla Parishad |
| 103. |
Constitution of Election Tribunal |
| 104. |
Annual Administration Report |
| 105. |
Power to make rules |
| 106. |
Bar to interference by Courts in electoral matters |
| 107. |
Taking of oath |
| 108. |
Repeal and savings |
| 109. |
Removal of difficulties |
