On Tuesday Vidhan Sabha of Haryana passed the Haryana Panchayati Raj (Second Amendment) Bill, 2019 allowing to give precedence to the views of one-tenth members of Gram Sabha regarding the ban of liquor vends in the Sabha area.
According to the State Govt's official release, there are instances where Gram Panchayats are unwilling to prohibit the opening of intoxicating liquor vends in the Sabha area, while there exists a general demand of local residents who constitute the Gram Sabha that such liquor vends shouldn't be opened in their Sabha area.
This bill will bring about such changes in the Act as it would help to give precedence to the views of one-tenth members of Gram Sabha, over & above the opinion of the Gram Panchayat.
Further such a resolution may be passed up to Dec 31 to make the ban effective from April 1 of 2020. It's essential to amend section 31 of the Haryana Panchayati Raj Act, 1994, the statement read.
At present, there is a provision in sections 66 & 126 of the Haryana Panchayati Raj Act, 1994 that every Panchayat Samiti & Zila Parishad shall meet at least 6 times in a year for the transaction of its business, but not much fruitful debate takes place in these meetings due to various reasons.
It is essential to provide a dedicated forum for conducting meaningful debates in the interest of the concerned Panchayat Samiti & Zila Parishad, a provision may be made in sections 66 & 126 of the Act, to hold at least one session in every 6 months of a duration not less than 2 days, in addition to the existing meetings mentioned in sections 66 & 126 of the Haryana Panchayati Raj Act, 1994.
Source Link
Picture Source :
