Orissa Zilla Parishad (Constitution of Standing Committees) Rules, 2000

Orissa Zilla Parishad (Constitution of Standing Committees) Rules, 2000

Published vide S.R.O. Notification No. 641/2000 dated 25.9.2000 (Orissa Gazette Extraordinary No. 1394-A dated 30.9.2000)

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S.R.O. No. 641/2000. - Whereas the draft of the Orissa Ziila Parishad (Constitution of Standing Committees) Rules, 1999 was published as required under Sub-Section (1) of Section 51 of the Orissa Zilla Parishad Act, 1991 (Orissa Act 17 of 1991), in the extraordinary issue No. 887 of theOrissa Gazette, dated the 20th June 2000 under the notification of the Government of Orissa in the Panchayati Raj (Grama Panchayat) Department No.9082-G.P., dated the 19th June, 2000 as S.R.O. No. 422/2000, inviting objections and suggestions from all persons likely to be affected thereby till the expiry of a period of thirty days from the date of publication of the said notification in the Orissa Gazette;

And Whereas, no objection or suggestion has been received by the State Government in respect of the said draft within the period so specified;

Now, Therefore, in exercise of the powers conferred by Section 51, read with Section 4 of the said Act, the State Government do hereby make the following rules, namely :

Part-I

1. Short title and commencement.- (1) These rules may be called the Orissa Zilla Parishad (Constitution of Standing Committees) Rules, 2000.

(2) They shall come into force on the date of their publication in the Orissa Gazette.

2. Definitions.- (1) In these rules, unless the contest otherwise requires,-

(a) "Act" means the Orissa Zilla Parishad Act, 1991;

(b) "Additional Executive Officer" means the District Level Officer;

(c) "District" means the Director of the Parishad Administration as referred to in Section 20 of the Act;

(d) "District Level Officer" means the Officer concerned at the District Level, by whatever designation may be called, in-charge of any Scheme or subject in relation to the functional subjects of the Parishad;

(e) "Elected Members" means the total sanctioned strength of the member, excluding seats which are vacant, as elected under Clause (a), Sub-Section (1) of Section 6 of the Act; and

(f) "standing Committee" means the Committees referred to in Section 4 of the Act.

(2) All other words and expressions used in these rules but not defined, shall have the same meaning as respectively assigned to them in the Act.

Numbers and Composition of the Standing Committees

3. Constitution of Standing Committee.- (1) Every Parishad shall by resolution constitute the following Standing Committee, namely:

(a) Planning, Finance, Anti-Poverty Programme and Co-ordination Standing Committee;

(b) Agriculture, Animal Husbandry, Soil Conservation, Horticulture, Watershed Development and Fisheries Standing Committee;

(c) Works, Irrigation, Electricity, Drinking Water-Supply and Rural Sanitation Standing Committee;

(d) Health, Social Welfare including Women and Child Development Standing Committee;

(e) Public Distribution System, Welfare of Weaker Section, Forest, Fuel and Fodder Standing Committee;

(f) Handicrafts, Cottage Industry, Khadi and Village Industries and Rural Housing Standing Committee; and

(g) Education, Sports and Culture Standing Committee.

(2) If at any time or in any case doubt arises on a subject or scheme, as to which Standing Committee it relates the same shall be placed before the Parishad for its decision which shall be final and accordingly the subject or scheme shall be entrusted to the particular Standing Committee.

4. Composition of the Standing Committee.- (1) Every Standing Committee shall consist of-

(i) five member in case of a Parishad having twenty or more elected members; or

(ii) three members in case of a Parishad having less than twenty elected members.

(2) The Chairman and members of the Standing Committees shall be elected by and from among the elected members of the Parishad;

Provided that in case of Standing Committee as referred to in Clauses (a), (c) and (d) of Sub-rule (1) of Rule 3, the President, Vice-President and Woman Member of the Parishad shall respectively be the Chairman of such Standing Committees.

(3) The Secretary of the Parishad shall be the ex officio Secretary of all Standing Committees.

5. Co-opted Members.- (1) A Parishad may co-opt to each of the Standing Committees not more than three persons, not being members of the Parishad, having experience and knowledge of the subjects assigned to the respective Standing Committees.

(2) Representatives not exceeding three-in number from among the Lead Bank, Co-operative Banks/Commercial Banks, Regional Rural Banks the Life Insurance Corporation and General Insurance Corporations functioning within the local area of the Parishad may be co-opted as members of the concerned Standing Committees if their assistance is felt necessary :

Provided that co-opting of these members shall be subject to the prior approval of the Parishad.

6. Term of Office.- (1) The term of office of every Standing Committee shall be for a period of two years.

(2) One month before expiry of the term of a Standing Committee, election as provided under Sub-rule (2) of Rule 4 shall be held for constitution of a new Standing Committee.

Part-II

Powers and Functions of the Standing Committees

7. Subject of the Standing Committee.- The respective Standing Committee of the Parishad shall deal with the matters for which it has been constituted.
8. Functions of the Standing Committee.- Every Standing Committee-

(i) shall review the matters placed before it in relation to the subjects or schemes as assigned to it and prepare plans and projects thereof and furnish its recommendations to the Parishad;

(ii) shall ensure proper implementations of the plans and projects prepared by them and shall be responsible for the financial and physical achievements in respect of the schemes and programmes assigned to them; and

(iii) may require the attendance of the Additional Executive Officers concerned in charge of the schemes and call for such informations and reports and as it may consider necessary.

9. Functions of the Parishad.- (1) The recommendations of the Standing Committee shall be placed before the Parishad in finalising the programmes and schemes and in allocation of the resources.

(2) The implementation of the recommendations of the Standing Committee shall be subject to the decision of the Parishad :

Provided that it shall be competent for the Parishad to revise or modify any such recommendation as it may deem proper.

Part-III

Conduct of Business of Standing Committees

10. Ordinary Meeting.- Each Standing Committee shall meet in the office of the Parishad on such date and such time as the Chairman of the Standing Committee may decide.
11. Special Meeting of the Standing Committee.- The Chairman of the Standing Committee may at any time call a special meeting of the Standing Committee within a week of the receipt of a requisition by a majority of the members of the Standing Committee. The agenda and the time of the meeting shall be approved by the Chairman of the Committee.
12. Business of the Standing Committee.- (1) No business shall be transacted at any meeting of a Standing Committee unless a majority of its members are present.

(2) The business of the Standing Committee shall be conducted in a simple manner.

13. Minutes of the Proceedings.- (1) All minutes of the proceedings of a meeting shall be recorded in a book and shall be signed by the Chairman after the meeting. For this purpose only summary of discussion and the recommendations of the Standing Committee shall be recorded.

(2) The Secretary shall submit a copy of the minutes of the proceedings of each meeting of the Standing Committee to the Chief Executive Officer for placing the same at the next meeting of the Parishad for consideration.

(3) Copies of the minutes of the proceedings referred to in Sub-rule (1) shall also be communicated to the concerned District Level Officer for further follow-up action.

14. Powers of First Standing Committee in case of conflict.- In the event conflict in the recommendations in any matter between two or more Standing Committees, the matter shall be placed before the Standing Committee as referred to in Clause (a) of Sub-rule (1) of Rule 3 for its decision which shall be final.

Part-IV

Miscellaneous

15. Staff.- Every Standing Committee of the Parishad may, for transacting its business and for carrying out the purposes for which it is constituted, utilise the services of the staff of the Parishad.
16. Attendance of Executive Officer.- Every Additional Executive Officer shall attend the meeting of the Standing Committee whenever required to do so under Rule 8.
17. Interpretation of rules.- If any question arises as to the interpretation of the rules the same shall be referred to the Government for decision.
18. Power of Government to issue instructions.- The Government may from time to time, issue such administrative instructions, as occasion may require for-

(i) smooth implementation of these rules; and

(ii) removal of any doubt or difficulties arising out of implementation of these rules.

19. Repeal and saving.- The Orissa Zilla Parishad (Constitution of Standing Committees) Rules, 1994 are hereby repealed :

Provided that notwithstanding such repeal, but subject to Sub-rule (1) of Rule 3, all actions taken or orders issued under the rules so repealed shall be deemed to have been respectively taken or issued under these rules.