The Madhya Pradesh Panchayat Raj Evam Gram Swaraj Adhiniyam 1993

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M.P. PANCHAYAT RAJ & GRAM SWARAJ ACT, 1993 NIi)
. '15 SUPPLEMENT - MAY, 2015
THE MADHYA PRADESH PANCHAYAT RAJ AVAM
GRAM SWARAJ (SANSHODHAN) ACT, 2014
(M.P. Act 23 of 2014) .
[Pub. in M. P. Gaz. (Ext. Ord.r, dt. 30-12-2014, pg. 1280(1). Came into
force from 29-10-2014 by M.P. Ordinance 10 of2014.]
In Section 36, on book page (PA)71 & 72, in sub.section (1),-
(i) after clause (cc), the following clause inserted, namely:-
"(cd) has any dues, payable to the Madhya Pradesh State
Electricity Board or its successor companies, standing
against him name for a period ex~eeding six months on the
first day of the month in which the election has been
notified; or;
(ii) clause (h) shall be omitted.
.cr M.P. GRAM PANCHAYAT (REGISTRATION OF COLONIZER,
TERMS AND CONDITIONS) RULES, 1999
Given on book' page (PR)459, are repealed by the following new
Rules:-
MADHYA PRADESH GRAM PANCHAYAT
(DEVELOPMENT OF COLONIES) RULES, 2014
CHAPTER.!
Preliminary
1. Short title, extent, commencement and application.
2. Definitions.
CHAPTER-II
Registration
3. Registration of Colonizer.
4. Registration fee.
5. Disqualification for registration.
6. Maintenance of Register. .
7. Cancellation of Registration Certificate.
8.. Appeal. ,
CHAPTER-Ill'
..•.P,eJ'IDiBBion .for~velopmentof Colony
9. Application for the development ofthe colony and. license fee.
10. Layout of proposed colony.
11. Jtrovision of pl!>ts or dwelling units forE~onomically Weaker
<SectionsfLower Income Groups.
12. Shelter Fees.
13. Additional Shelter Fees.
14. Depositing of Shelter Fee.
• •• 'W
B.
hei's, the
lYloss or
we crept

15. Sale ofPlots Reserved for Economic9.11yWeaker Sections and
Lower Income Groups.
16. Mechanism forMortgage ofPlots /Dwelling Units. wI
17. Removal ofdifficulties indetermining guideline rates. frc
18. General Conditions. 20
19. Period for completion ofthe internal development works ofthecolony.
20. Release ofMortgage. gi'
CHAPTER-N
Management ofIllegal Colony
21. Management ofthe colony.
22. Relaxation.
23. Interpretation.
24. Repeal.
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N(Ii) M.P. PANCHAYAT RAJ & GRAM SWARAJ ACT. 1993
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MADHYA PRADESH GRAM PANCHAYAT
(DEVELOPMENT OF COLONIES) RULES, 2014
Notfn. No. F-16-11 /2013/22/P_2, dated 24-12.2014, Pub. inM.P. Raj- ".
patra (Asadharan), dated 24-12,2.Q14, p. 1254(20).-In exerciSe .ofthe ...;
powers conf-erredbyslib secHon'(1)ofsection 95read with section 6I-A to ..I
6I-E of the Madhya Pradesh Panchayat Raj Avam Gram.Swaraj .Ad-. ';
hiniyam, 1993(No.1 of1994), the State Government hereby, makes the i,1
following rules, the same having beenpreviously published inthe Madhya ,
Pradesh Gazette (Extra- ordinary) dated 1st March, 2014 as required by .1
sub-section (3)ofsection 95ofthe said Act,namely:- ,
CHAPTER-I
, Preliminary
. 1.Short title, ext!"nt, cOmmencement and application.--(I) These _
Rules mayoe c9.1led'theMadhya Pradesh Gram Panchayat (DevelopmentofColonies) Rules, 2014.
(2)They shall extend tothe entire State ofMadhya Pradesh.
(3) They sh9.11come into force with effect from the date of their
'publication inthe Madhya Pradesh Gazette.
(4)These Rules sh9.11be applicable to the Gram Panchayat areas ofMadhya Pradesh .
. 2. Definitions.-In these rules, unless the context otherwise .re-qu~res,-
. (a) "Act" means tne'Madnya Pradesh Panchayat Raj.Avam Gram
Sw~aj Adhiniyam, 1993(No.1 of1994); . _ ..
" .' (b)"Addition9.1shelter fee"means the feelevied and collected inlieu of" '.•:cinaintenance' ofexternal development work;
~ (c)"Competent Authority" means inthose district, inwhich constituted
Municip9.1Corporation is existed, the Collector ofthose district and Sub
Divisional Officer (Revenue) forother districts intheir jurisdiction;

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~3
Sections arid
M.P. PANCHAYAT RAJ & GRAM SWARAJ ACT, 1993 N(lll)
,.,
;es.
areas of
of their
wise~re-
n Gram
nlieuof
stituted
md Sub
.(1)These
'elopment
(d) "Economical Weaker Section" means group of such class of persons
who are notified by the state government oy a specified gazette notification
from time to time. The Madhya Pradesh Gazette notification dated 15 July
2014 has fixed annual income for EWS as under:-
works of the ~ EWS - Income ofRs. 1,00000 (One Lac) Per family per year.
; (e) "External development work" means the development work as
given below:-
(i) Construction of new road between the outer limit of colony and
existing road of village (minimum width 3.75 meters carriage
way and 6 meter road way for a colony less than 2 hectares in
area. For others 7 meters divided carriage way and a shoulder
of 1.8 meters on either side of the road).
(ii) Re-construction and widening of existing road connecting the
outer limit of the colony to the main road (minimum width 3.75
meters carriage way and 6 meters road way for a colony less
than 2 hectares in area. For others 7 meters divided carriage
way and shoulder of 1.8 meters on either side of the road).
(iii) Laying electric line from the limits of the colony to the existing
electrical energy point .
(iv) Connecting existing underground sewerage, if any with the
,sewerage system of the colony:
Provided that the execution of the above development work
shall be done by the Colonizerin compliance with the prescribed
standards.
(I) "Family'" means a basic social unit consisting of parents and their
minor children, considered as a group, whether dwelling together Or
separately.
(g) "Floor Area Ratio" (FAR) means the quotient obtained by dividing
the total covered area (plinth area) on all the floors by the area of the plot;
(h) "Form" means forms appended to these rules;
(i) "Group Housing" means Housing for more than one dwelling unit,
where land is owned jointly (as in the case of co-operative societies or the
public agencies, such as local authorities or housing boards, etc.) and the
construction is undertaken by one Agency.
(j) "Internal development work" means the development work to be
done within the limits of the colony as per the prescribed standards as
given below:- .
(i) Levelling;
, (il) 'nemarcation of the proposed road~ and plots sanctioned in the
layout; ,
, '(iii) - Construction of proposed roads including widening of the exist:
ing road (as per the mcstandards);
(iv) Construction of culvertsJas per the IRQ standards);
(v) Construction of proposed drains (as per the MPPHE standards);
(vi) Mandatory constriction of overhead water tank if the area ofthe .
colony is more than :2hectares and construction of sump tank
in case the area of the colony is more than 1 hectare but less
I
•M.P. Raj-
:ise of the
'on 61:A to
waraj Ad-
makes the
,eMadhya
'quired by

CHAPTER-II
Registration
3. Registration ofColonizer._(1) Any person who intends to develop
a colony in any Gram Panchayat Area shall apply to the Competent
Authority for re,gistration in Form-1 appended to these rules accompanied
by the documents mentioned therein and acopy of the receipt for having
deposited t!l~, registrationfe" :;n concerning district Panchayat. shelter- . ---- fund.
(2) The application for registration shall be decided by the Competent
Authority within a period of sixty days. In case the application is rejected,
the reasons for such rejection shall be intimated in writing.
(3) Any person aggrieved by the rejection of an application made under
sub-rule (1) may file an appeal before the Divisional Commissioner within
thirty days from the date of such rejection.
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M.P. PANCHAYAT RAJ & GRAM SWARAJ ACT. 1993IV{lv)
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J (vii) Construction of internal water supply system (as per the the
MPPHE standards); , , coni
(viii) Construction ofinternal sewage line and septic tank if proposed CUIi
(as per the MPPHE standards);, cor!
(ix) Fixation of electric polls etc. under the internal electricity sys-
tem (as per the MPEB s~ndards); vai
(x) Laying of cables for internal electrification (as per the MPEB for,
s~dards); va:
(xi) Plantation along the road side, development of children co:
playground with 4.5 feet high boundary wall; UI I
(k) "Lower Income Group" means group of such class of persons who Fi,
are notified by the state government by a specified gazette notification TJ:
from time to time. The Madhya Pradesh Gazette notification dated 15 july Z"
"
2014 has fixed annual income for LIG as under :_ ,
LIG - Income ofRs. from 1;00001 (Rs. one lac one) to 2,00000 (Ra. two 1'.1lac) per family per year.
(l) "Raw Land" means such Land for which the permission has beenissued to the colonizer for development.
(m) "SaleaMe residential lire,," IDeanstheto~larea ofresidentialplots'-.c.
Cdevelopedoito be'developed or the total built up area of residential units
constructed or to be constnlCted, for which a Layout has been approved bythe Competent Authority;
(n) "Shelter Fee" means fee levied and collected in lieu of the reserva-
tion ofland or floor area as the case may be, determined on the basis of the
rates notified by the S~te Government;
(0) "Sub-Divisional Officer (Revenue)" means the Sub-Divisional Of-
ucer appointed under the Madhya Pradesh Land Revenue Code, 1959 ( No.200£1959); ",. __ . __
'(p) "Shelter Fund" means the amount of fund received under theprovisions of these rules. 'j

•
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993 M.P. PANCHAYAT RAJ & GRAM SWARAJ ACT" 1993 N(v)
under the
on has been
ieunder
,rwithin
)mpetent
rejected,
he reserva-
basis ofthe
isional Of-
,1959(No.
oodevelop,<lmpetent
3!np~ed
"having
It shelter
persons who
~notification
dated 15july
J ' (4) The registration certificate shall be issued in Form-2 appended to
n (as per th , hese rules. The Competent Authority shall have power to impose other-
. l~onditions with the consultation of the State G<>vernmentin special cir-
tnk ifproposedJ:umstances looking to the local circumstances, apart from the terms and
rtconditions as mentioned in these Rules or.the Act. '
,lectricity sys- ' (5) The registration certificate, unless revoked earlier, shall remain
valid for a period offive years, thereafter on application, it may be renewed
Illrthe MPEB for a further period of 5 years by payment of renewal fees. During the
validity of the registration, the Colonizer shall be authorized to develop
; of children colonies in accordance with the provisions of the Act or Rules made there
under, within any Gram Panchayat Area of the district.
4. Registration fee.-The registration fee shall be Rs. 50,000/- (Rupees
Fifty Thousand), and renewal fee shall be Rs. 10,000/- (Rupees Ten
Thousand), which shall be deposited in the Shelter fund ofthe concerning
Zila Panchayat.
'000 (Rs. two 5. Disqualification for registration.-No person shall be eligible for
registration if:
(I) (1) he has been convicted of an offencepunishable under-
(a) Section 420 ofthe Indian Penal Code, 1860 (45 of 1860);
.' (b) The Protection ofCivil Rights Act, 1955(No. 22 ofl955); and
(c) Prevention ofMoneyLaundering ACt,2002 (No. 15of2003);
(2) he has been adjudged to be of unsound mind by a Competent
Court.
(3) his registration had been earlier revoked under these rules.
(4) If he has been adjudged bankrupt/insolvent by a competent
Court.
(II) No such person as mentioned in sub. rule (1) above, shall be a
partner ofthe firm ofa Colonizer or a Director ofthe Society or a Company,
wholwhich has applied for registration.
6. Maintenance of Register.-The Competent Authority shall main.
tain a register in Form-3 appended to these rules both in office and online
to be put in public domain, wherein the full details of the registration
certificate shall be entered together with terms and conditions. The
registered colonizer shall intimate the Competent Authority, in the case of
any change in material particulars furnished at the time ofregistration.
7. Cancellation of Registration Certificate.-Where any colonizer
'starts the development work ofthe colonyor sells the plots without obtaining
.permission under rule 9 or in .contr1!-YC!ltiQni>fthetel1lls ,and cQncUPons,of
permission granted or has furnished incorrect particulars at the time of
_.-rn:istration.Ol:has s~seqlWltly .i.!l~~l!!'Y. disqualification orviola~ any
provision of the Act or of the Rules, the ComPetent Authority may Without'
prejudice to its rights to take such other legal action as may be considered
appropriate in the circumstances ofthe case, and after recording reasons in
writing, cancel the registration certificate and communicate the same to the
concerned colonizer:'
,Provided that no registration certificate shall be cancelled unless a
reasonable opportunity ofbeing heard has been provided to the colonizer.
, iential plots
ential units
lpproved by

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M.P. PANCHAYAT RAJ & GRAM SIVARAJ AC7; 1993
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N(vl)
8. AppeaI.-Any Colonizer aggrieved by the order of canceIIatio~ Pl
passed under liection 7. may prefer an appeal before the Divisional Com.
missioner within thirty days from the date ofthe order.
CHAPTER - III
Permission for Development of Colony
9. Application for the development of the colony and license'
fee.-(l} Where a registered Colonizer intends to develop any colony and
take up development work, he shall submit an application in Form-4 to theCompetent Authority.
(2) The fee for the permission of development of the colony shall be .
payable at the rate of Rs. 10000/- (Rupees Ten Thousand) per hectare. '
(3)The fee shall be deposited by the Colonizer in the shelter fund ofthe
concerned Zila Panchayat and a photo copyofthe receipt shall be enclosed, r'
as proof of payment with the application. I tI
(4) The Competent Authority may ask the applicant to furnish such d
documents or information, as it may consider necessary keeping in view tJ
the facts and circumstances of a particular case. I f
(5)The Competent AuthOrity shall reject the application if the requisi- c
te fee is not deposited and required documents are not furnished or are not I c
in order. , " }., _ ,
(6}TheCompetentAufuorityshlllidecide the "pplic~iioll WIthin sixtyrrdays from the date ofpresentation thereof: Provided that the period taken'1- t
to obtain the additional documents or information shall be excluded from '
the period of sixty days. In the case of rejection, the reasons thereof shall IIbe communicated to the applicant in writing and 90% of the registration 'Ifee shall be refunded.
(7)The Competent Authority shall, after ensuring the compliance with
the provisions of rule 10, 11 and 16 grant the permission in Form-5 to
develop colony. The authority may impose such conditions as it mayconsider appropriate. '
(8) If the applicant does not receive any information from the Com-
petent Authority regarding disposal of the application within the period
specified in sub-rule (6) above, he shall bring this fact to notice of the
Competent Authority by a letter in writing. In case the Competent
Authority does not issue any order within 15 days from the date of receipt
of such letter, the permission shall be deemed to have been granted.
10. Lay out of proposed colony.-(I) Where the proposed colonyto be
developed, is situated in any Planning Area,constituted under the Madhya ,
Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973), the
application under rule 9 shall be accompanied by an approved layout in
Form-6 appended to these rules as provided in Madhya Pradesh Nagar
Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973), and Madhya
Pradesh Bhoomi Vikas Niyam 2012.
(2) Where the land proposed to be developed is situated outside any
planning area constituted under the Madhya Pradesh Nagar Tatha Gram
Nivesh Adhiniyam, 1973, the Sub-Divisional Officer (Revenue) shall seek
the opinion of the Competent Authority of concerned Town and Country

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'993 M.P.PANCHAYAT RAJ & GRAM SWARAJ ACT. 1993 N(vil)
,f cancellatio '
'ivisional Com!
•and license'
ny colony and>
Fonn-4 to thel
.lony shall be
'r hectare. '
~r fund ofthe
IIbe enclosed
furnish such
'ping in view
f the requisi_
ed or are not '
within sixty
>eriodtaken
cluded from
hereof shall
registration
'1iancewith
,Fonn-5 to
as it may
1 the Com-
the period
tice of the
::Ompetent
,ofreceipt
lted.
Ilony.tobe
eMg,dhya
1978),the
lay.\l.!!.t.in
sh'Nai:ar
Madhya
~sideany
haGram
hall seek
Country
.'
Planning authority. Only after receipt ofaffinnative opinion the diversion
order of the said land under section 172 of the Madhya Pradesh Land
Revenue Code. 1959 (No. 20 of 1959)shall be issued. After the approval of
layout and issuance of diversion order, the building permission shall be
granted by the Officer having Jurisdiction under clause (B) of sub-rule (5)
ofrule 2, ofthe' Madhya Pradesh Bhoomi Vilms Niyam, 2012.
11. Provision of plots or dwelling units for Economically
Weaker SectionsfLower Income Groups.-(I) Colonizer, in case of
developed plots, shall reserve 6%ofthe saleable area forEWS and LIG (3%
each for EWS and 3%for LIG) and in case ofdwelling units 6%ofthe total
built up area shall be kept reserve for EWS and LIG (3%for EWS and 3%
forUG).
If the total area of a colony is less than 2 hectare, colonizer shall
reserve developed plots/dwelling units as the case may be for EWSILIG in
the same colony. However if the total area of colony exceeds 2 hectare, 6%
developed plots! dwelling units may be kept reserved for EWSILIG wi~hin
the radius 2 kilometre from the main campus in lieu of reserving them in
the same campus. However such pennission shall be obtained by the
colonizer at the same time of obtaining license for the development of the
colony!construction of the houses.
(2)Th:e, area of developed plot. and-built upares.'of rlwellllf!plntts c,-reserved for economically weaker sections and lower income groups under
this rule, shall be as under: -. -
(I)For economically weaker sections-
Developed Plots 35 to 40 Square Meters
Dwelling Units 25 to 35 Square Meters
(ii)For the lower income groups-
Developed Plots 41 to 96 Square Meters
-----Dwelling Units 36 to 48 Squar<lMeters- .. -- --- _.
'12. Shelter Fees.-(I) Where the land use ofthe area on which colony
is being developed, in the applicable development plan prepared under the
provision of the Madhya Pradesh Nagar Tatha Gram NiveshAdhiniyam,
1973 (No. 23 of 1973)is such that the plot size prescribed for the economi-
cally weaker sections and lower income groups is not pennissible, the
Shelter Fee shall be applicable.
(2) Where the development of the colony is on a land which has been
leased out to the colonizer by the State Government and the lease condi-
.PonsAo not permit for_construction ofdweUing units or providing plots for
economically weaker sections and lower income groups, the Shelter Fee
.Jill:!a1l.beapplicable.
(8) In case a colonizer does not reserve plotJbuilt up house for the
economically weaker section! low income group persons, shall have to
deposit shelter fee as under:-
(i) In case of.a colony is having plots on developed land, such,
undeveloped landlraw land as the case may be, a colonizer shall
have to deposit shelter fee 6% of raw land as per the Collector
gnideline rate and Rs. 5000 per square metre forcost ofdevelop-

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•M.P. PANCHAYAT RAJ & GRAM SWARAJ ACT. 1993
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N(vlll)
ment.
(li) A colonizer shall have to deposit, in case of undeveloped land for
dwelling units/raw land, '6% of raw land as per the Collector
gnideline rate and Rs. 5000 per square metre for development
charges and Rs. 10000 per square metre for cost of construction
on 6% of total constructed area.
13. Additional Shelter Fees.-(l) Every colonizer shall deposit addi-
tional shelter fees for the maintenance of external roads, drainage and
sewage system.
(2) In the case of a plotted colony, the total area of residential plots in
square metres and the Product of the total permissible floor area ratio at
the rate of Rs. 100 per square metre.
(3) The Colonizer shall deposit additional shelter fees, in the case of a
group housiug colony, the product of the total permissible built-up area in
square meter at the rate of Rs. 100 per square metre.
14. Depositing of Shelter Fee.-(l) The shelter fee prescribed under
rule 12 and 13 shall be deposited by the colonizer in the shelter fund of the
concerned Zila Panchayat. Every Zila Panchayat shall maintain separate
account for the amount so deposited and however, the State Government
may further direct the manner in which the funds may be utilized.
(2) For the calculation of sheiter fee, the guid~line rate determmedtiy"
Collector shall be the rate prevailing on the date on which a colonizer
submits application to the Competent Authority for grant of permission for'
development of colony.
15. Sale of Plots Reserved for Economically Weaker Sections
lUid Lower Income Groups.- The plots/dwelling units reserved for the
Economically Weaker Sections and Lower Income Groups shall be sold by
the colonizer in the following manner:-
(1) The Colonizer shall invite applications from persons belonging to
the Economically Weaker Sections and Lowerlncome Groups, who do not.
own any house or residential plot (except the residential plot in the abadi
land ofvillage) anywhere in Madhya Pradesh in his name or in the name
of any of his family members.
(2) The Persons belonging to Economically Weaker SectionsILower
Income Groups interested in such PlotsJDwelling units, shall submit ap-
plications along with the self declared certificate of having domicile of
Madhya Pradesh accompanied by a duly self declaration in Form 10
appended to these Rules, declaring that neither he nor any member of his
family own any house/plot either in his name or in the name of any of his
.family member anywhere in a rural area of Madhya Pradesh.
(3) The Colonizer shall send the name of such eligible Economically
Weaker SectionILower Income Group applicants to Collector for buying
plot/dwelling unit under the rules, along with a copy of the documents. The
Collector shall give acknowledgement of receipt. The Collector shall
scrutinize these applications within 30 days of the receipt thereof and
satisfY him-self with the eligibility of applicants and shall furnish the final
list of persons found eligible for Economically Weaker SectionILower In-
come Group plots/dwelling units to the colonizer.

••
• • • • • •
I M.P. PANCHAYAT RAJ & GRAM SWARAJ ACT. 1993 IV(ix)
pedlandfor
te Collector
evelopment
onstruction
'posit addi-
~inage and
tal plots in
'ea ratio at
le case ofa
.up area in
bed under
imd ofthe
1 separate
Ivernment
ed.
!'Il1medby
colonizer
lission for
Sections
,d for the
,e sold by
Jnging to
ho do not
;he abadi
hename
lsILower
bmit ap-
!nicHe of
~orm 10
tet-ofiiis
nyof.his
Jmically
. buying
nts; The
lr shall
eof and.
hefinal
'wer In.
I
(4) In case the Collector does not pass order on the list submitted by
the colonizer within 30 days, the colonizer shall be free to sell plots or
dwelling units to persons included in the list and execute necessary sale
deeds in their favor.
(5)If the colonizer is found to have allotted the plots/ dwelling units to
ineligible persons or more than one plot or dwelling unit to the members
ofsame family, the colonizer shall be liable for cancellation ofhis registra-
tion certificate apart from penal action.
16. Mechanism for Mortgage of Plots rowelling Units.-The
Colonizer shall mortgage plots with Competent Authority as hereunder:
(1) Where the colony has been developed as a plotted colony or group
housing or with dwelling units, 25 percent ofthe total number ofdeveloped
plots and/or 25 percent ofsuch dwelling units, as the case may be, shall be
mortgaged with the concerning District Collector .
(2) The documents necessary for executing the mortgage deed shall be
furnished by the Colonizer at his own cost and the particulars shall be
furnished to the District Registrar.
17. Removal of difficulties in determining guideline rates.-In
case any difficulty arises in determining the cost on the basis of guideline
.rates mel).tioned in1Ulyprovisionunder these Rules,"th,,'matter,:shalFbe "c.•...---
referred to the Collector and his decision thereon shall be final. In areas
where guideline rates ofresidential plots or built up residential houses are--
not available, the Collector shall prescribe the rates taking into considera-
tion the rate ofthe nearest area.
18. General Conditions.-(l) The Colonizer shall hand over external
.roads, drainage and sewage system to the Gram Panchayat and the Gram
Panchayat shall maintain the same.
(2) The Competent Authority shall also issue an order in Form-9
__appended with these rules directing that the colony-be-kansferred-inJme.- --,-----
diately to the Resident Welfare Association for its maintenance:
Provided that when the permission of development has been granted
phase-wise, the Completion Certificate shall be issued phase-wise.
19. Period for completion of the internal development works of
the colony .•(l) The Colonizer shall complete the internal development
within a period of three years from the date of grant ofthe permission of
development ofthe colony as prescribed in rule 9.
(2).If the Colonizer does Irot cortlpleteelie work of development within
...the period -specified .in-sub-rule fl-)above, the Competent Authority who _
granted permission shall -direcnh:e-Cilloriizerto complete the work- of4~v:eIQPmeI\tof plots or dwelling units mortgaged under rule 16 may be
sold by the Competent Authority by inviting sealed offers/auctions and the
amount so obtained may be utilized for completing the works:
, Provided that no action shall be taken by the Competent Authority,
unI~ss the Colonizer so affected has been given a reasonable opportunity
ofbeing heard.
20. Release of Mortgage .•The Colonizer sha11submit the report ofcom.
pletion ofthe development work ofthe colonyto the Competent Authority and

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• •• •• •
N(x) M.P. PANCHAYAT RAJ &,GRAM SWARAJ ACT. 1993
• •
the concerned' Gram Panchayat. On receilll; of the report of completion of
the work, the Competent Authority shall inspect or cause to be inspected
of the colony' jointly with the representatives of Gram Panchayat within ,
thirty days of receipt of such report. If on such inspection it is found that "
the external and internal development works are completed, Economically
Weaker Section and Lower Income Group plots/dwelling units have been
developed and allotted, the Competent Authority shall issue a completion
I'certificate in Form- nO.7 appended to these rules and release the
mortgaged property in respect of the plots or the dwelling units by issuing
the order in Form-8 appended to these Rules. ' ,
CHAPTER-IV
Management of megal Colony
21. Management of the Colony.-(1) If the fact of transfer or agree-
ment to Dtransfer plots made by the Colonizer in an area or illegal diver-
sion or illegal colonization comes to the notice of the Competent Authority,
he shall immediately take Over the management of such land and issue
notice and publish the same in at least two daily Hindi news papers
circulated in the jurisdiction of the district under which the Gram
Panchayat falls and call upon all the persons interested in the said land to
show cause within such period, as may be specified therein, as to why the I
management of the said colony should not be taken overby.the Oompetent ',?1"Authority. _ _ __, __
(2) On the expiry of the period specified in the notice, the Competent
Authority shall consider the objections or suggestions, if any, received with
reference to the notice and if he considers necessary, require any such r,1
person who has raised any objection, to appear either in person or through "
authorized representative with all the relevant documents for hearing.
(3) The Competent Authority after hearing the parties, may make such
further inquiry in the matter, which he may think proper and may,-
(i) drop the proceedings if he is satisfied that the land is not
subjected to illegal diversion or illegal colonization;
(ii) takeover the management of the land, if he finds any illegal
diversion or illegal colonization thereon;
and where the management of/and is taken over in the manner prescribed
above, the Competent Authority shall prepare a scheme for the develop-
ment and delivery of such land to the plot holders, if any, and the scheme
so prepared shall be published for the infolination of general public in sucha manner, as he may deem fit.
(4) The expenses incurred by the C9mpetent Authority on the manage-
ment ofthe land shall be included in the development charges ofthe land and
'sliaul>erecoverable on pro-rata or on any fair basis from the persons to whom
<theplots have been allotted under the scheme.
(5) The Competent Authority shall take action against employees
under section 61-E and 61-EA of the Madhya Pradesh Panchayat Raj
Avam Gram Swaraj Adhiniyam, 1993 (No.1 of 1994).
22. Relaxation.-Nothing in these rules shall be construed to limit or
abridge the power of the State Government to deal with any case to which
•
'!!
I',,:,, ':
, :i
I"~

• • . , •• - .
lOmpletion of
be inspected
hayat within
s found that
I'lconomically
s have been
• completion
release the
s by issuing
er or agree~
legal diver-
t Authority,
i and issue
:!ws papers
the Gram
laid land to
to why the
Competent
Competent
,eivedwith
, any such
or through
.earing.
make such
my illegal
lrescribed
, develop-
Ie scheme
liein such
! manage-
,landand
,towhom
mployees
ayat Raj
I limit or
towhich
M.P. PANCHAYAT RAJ & GRAM SWARAJ ACT, 1993 IV(xl)
these rules apply in ~uch a mariner, as may appear to bejust and equitable:
Provided that the case shall not be dealt within any manner less
favourable than those provided in these rules.
23. Interpretation .•lf any question arises as to the interpretation of
these rules, the same shall be referred to the Government. The decision of
the Department of Panchayat and Rural Development thereon, shall be
final.
24. Repeal.-The Madhya Pradesh Gram Panchayat (Registration of
Colonizer, Terms and Conditions) Rules, 1999 shall stand repealed:
Provided that anything done or any action taken under the rules so
repealed, shall be deemed to have been done or taken under the cor-
responding provisions of these rules.
Forms notreproduced.
[For texl of forms, see M.P. Oaz. (Asadharan), daled.24-12.2014, p.
1254(20).]
NEWRULES-
MADHYA PRADESH GRAMm NAL JAL PRADAY YOJANA
SANCHALAN EVAI\-1j3ANDIJARAN NIYAM, 2014 .
Fortext'drni;;;'RilleB.See Noifn.No:' F~16.2~20i2:XxfI-P:2,daleci 20-i:
2015,Pub. inM.P.Jrojpalra (Asadharan), daled20-1-2015, p. 56(3) ..
NEW AMENDMENTS IN RULES-
MADHYA PRADESH
PANCHAYAT NIRVACHAN NIYAM, 1995
As amended subsequently by following new amending notifications:-
INolfn. No..F. .2-1~014-XXlI-P2, dated 11-9-2014, Pub. in M.P~-Ra:f-
palra (Asadharan), daled 11-9.2014, p. 845.J
[Nolfn. No. F-16-1-2015-XXJI-P-2, daled 23-1-2015, Pub. inM.P. Raj-
palra (Asadharan), daled 23-1.2015, p. 80(1)J.
Nolfn. No. F 2-1-2015-XXlI-P.1, daled 19-2-2015, Pub. in M.P. Raj-
palra (Asadharan), daled 19.2-2015, p. 152(1).
In rule 31.A, on book page (PR)50, after sub-rule(3), new sub-rule
(.'I-a)inserted [Nolfn. daled 19-2-2015]:- .
"(.'I-a) The Candidate shall also submit a copy of "No dues Certifi-
• "ate" ..issued bythePanchayat.in the form prescribed by the -State
.t>-ElectionCOifllnissiilri alongwith the nomination pap"r"; '.
-'''' -In rule 77, on book page (PR)76, sub-rule (2) substituted [Nolfn.
da~423.1-2015]:-
I" "(2) After the counting of votes in respect of apolling station has been
. completed, the Returning Officer or such other officer authorized by him
,Cshallmake the entries in part-one ofform 16, 17, 18 and 19 of the result
w.sheet for Panch, Sarpanch, members of Janpad Panchayat and Ziia
n<:Panchayat respectively and announce the total number or votes polled

... ...
sh
sl
po
M.P. PANCHAYAT RAJ & GRAM SWARAJ ACT. 1993
N(XlI)
by each candidate." . I . I
In rule 80, on book page (PR)79, sub.ruIe (B) substituted [Notfn. I.dated 23-1-2015]:_ .' ,
"(B) The Returning Officer, onreceipt ofresuJt. sheets under sub.rule '
(7)shall enter orcause to beentered the total number ofvotes polled by .
each candidate contesting for a seat of Panch, Sarpanch, member of '
Janpad Panchayat ormember ofZila Panchayat at each polling station .
ofthe concerned constituency in subsequent part orparts ofform 16, 17, IIBand 19respectively and complete and sign the result sheet."; :
In rule 81, in sub-rule (1) [Notfn. dated 19-2-2015 J,-
(i)In clause (a), Onbook page (PR)81, for "Form 20", the words '
"Form 20 orForm 20-A"substituted and for"Form 16",the words "Form16or Form 16-A" substituted;
(ii)In clause (b), on book page (PR)81, for "Form 21",the words
"Form 21orForm 21-A" substituted and for"Form 17",the words "Form17or Form 17-A" substituted;
(iii)In clause (c), on book page (PR)Bl, for"Form 22",the words
"Form 22orForm 22-A" substituted and for"Form IB", the words "FormIB or Form IB-A" substituted;
(iv)In clause (d), on book page (PR)81, for"Form 23",thewor.ds 'it .'_ ."Form 23 orForm 23-A" substituted and for"Form 19",the worCis"Form l'19or.Form 19-A" substituted. ,.
IIn rule 82, on book page (PR)81 [Notfn. dated 19-2.2015 J,for I
"Form 20, 21, 22 or 23" the words "Form 20 or 20-A, 21 or 21-A, 22 or22-A or23 or 23-A" substituted.
In rule 84, on book page (PR)84 [Notfn. dated 19-2-2015],_ •
(i)In sub-rule (1), for" Form 16,17~18or 19"the words "Form 16or
16-A, 17or 17-A, IB or IB-A or 19or 19-A" substituted and for "Form 20,
21,22 or 23" the words "Form 20 or20-A,21 or 21-A, 22 or 22-A()r23 or23-A" substituted; _.
(ii) In sub-rule (2), for" Form 20, 21, 22 or 23", the words "Form 20
or 20-A, 21 or 21-A, 22{)r22-A, or23 or23-A" substituted;
(iii) sub-rule (3) substituted:_
"(3)Nothing in sub-rule (1)shall confer any power orauthority upon
the District Election officer to open any envelope containing counted
ballot papers or to direct recounting ofvotcs or recounting ofvotes bydetachable memory module (DMM).".
In rule 86, o~ book page (PR)83 [Noifn. dated 19-2-2015 J,for
~\lIes 67 and 68",the words "Rules 67, 72-P, 86and 72-R"substituted;
In rule 88, on book page (PR)83 [Notfn..dated 19-2-2015 ], for
."Rule 87"the words "Rule 87 and 72-R"substituted;
In Rule 88, on book page (PR)83, after sub-rule (2), sub-rule (3)inserted fNotfn. dated 11-9-2014J:_
"(3)After conduct ofelection byElectronic Voting Machine (E.V.M.),
the Detachable Memory Module (DMM) and all necessary material
relating to election shall beretamed forsuch period, as the commission

- , • • • • .,
3 M.P. PANCHAYAT RAJ & GRAM SWARAJ ACT, 1993 IV(xjp)
"ted [Notrn.
:ler sub-rule
;espolled by
member of
,ling station
form 16, 17,
et.";
',the words
'ords"Form
,"the words
ords "Form
,the words
ords "Form
,thewords
>rds "Form
2015], for
!l-A, 22 or
J,-
form 16 or
"Form 20,
Aor230r
"Form 20
orityupon
g counted
fvotes by
~01.p.],_for
bstituted;
'015 ~•.for
b-rule (3)
(E.V.M.),
material
mmission
may, by general or 'special ord~r, direct."
Amendments in Forms. Not reproduced, See amending notifications
dated 11-9.2014; dated 23.1-2015; & dated 19.2-2015 respectively.
MADHYA PRADESH PANCHAYAT (UP SARPANCH, PRESI-
DENT AND VICE- PRESIDENT) NIRVACHAN NIYAM, 1995
[Notrn. No. F-16.2.2014.XXII.P.2, dated 5.12-2014, Pub. in M.P:.Raj.
patra (Asadharan), dated 5.12.2014, p. 1118.]
In rule 3,
(1) On book page (PR)279, For suq-rule (3), the following sub-rule
shall be substituted namely:-
"(3) (a) The post of Chairman in the first election, shall be reserved
in descending order for the Schedule Caste/Schedule Tribe in those
districts where the population of such Schedule Caste/Schedule Tribe,
as the case may be, is more in percentage with respect to their total
population in those districts, thereafter in subsequent elections, the post
shall be reserved by rotation for SC/ST in those districts, as the case may
be, where such population of SC/ST is not less than one lakh. After the
authorized latest publication ofcensus data ,everyten year, thereserva" c'
'--- tion shaUb"'m',,-de'i1Itesh Tndesceiiding"oider forSchedule
Caste/Schedule Tribe in such above manner:
Pro,ided that in Scheduled Areas; the office of Chairperson for
Scheduled Tribes shall be reserved in accordance with the provisions of
Section I29-E:
Provided further that the Zila Panchayat or Janpad Panchayat; as
the case may be, where there is no reservation of seats for Scheduled
Castes or Scheduled Tribes or Other Backward Classes as the case may
be, or of women belonging to any ofthesecatego:ries, sllall!>e e"eluded,.
'from:draWingOflotsTor th,,-ieservationofOffice ofChairperson for such
Scheduled Castes or Scheduled Tribes or Other Backward Classes or of
women belonging to any ofthese categories as the case may be.
(b) The seats shall be reserved for other Backward Classes by
rotation by drawing oflots;
(c) The seats are to be reserved in Zila Panchayat for Categories of
Scheduled Castes, Scheduled Tribes and Other Backward Classes and
i!,-~ach category a.Iongwith general seat, half ofthe total number ofseats
~8?;al!~"..~~!,,~~_by !'1.!aJi.'!!'.!or.\V~m.~!l~y;.<!r!l\'l:/J)got;lots." ;
(2) on book page (PR)280, for sub-rule (6), the followmgsubC:rule
shall be substituted, namely:-.••••••. ""' _'-~_-. __ ' ,_ • "A,'<. __
- "(6) In subsequent general election, the Zila Panchayats previously'
reserved shall be excluded from drawing lots, for that particular
categories."

MADHYA PRADESH PANCHAYAT, SAMVIDA SHALA
, SHIKSHAK (EMPLOYMENT AND CONDITIONS OF
CONTEU\CT) RlJLES,2005
[Notfn. No. F. 2-01-2013-XXlI-P-2, dated 24-9-2014, Pub. in M.P. Raj-
patra (Asadharan), dated 24-9-2014, p. 902.J '
In rule 6, on book page (PR)475, for sub-rule (2), the following
sub-rule substituted namely:-
"(2) 'Samvida Shala Shikshak Eligibility Examination', hereinafter
referred to as 'Eligibility Examination', as prescribed shall be conducted
for the employment of Samvida Shala Bhikshak. The eligibility ex-
amination shall be conducted by an agency prescribed by the Govern-
m~nt. The validity of the eligibility examination shall be for two years
after declaration of result or next eligibility examination to be held,
which will be earlier."
I
••• t,.
N(x1v) M,P. PANCHA¥AT RAJ & GRAM SWARAJ ACT. ]993
, ••',. t,
Cor
,
•
-
•'c1
,
t l\J
i.'_
2,
.I',
", ,
, 1:
1
,
I,
1\
I:.I,
~i"IiI
'41
B,
D
.~"'.•.'.1'. _..;. .C:;',cc'-L:
" A
-,I,- .. N ~I
(
~
j
{
I
. 1 .- -- --- - "
1
I
\,,
,

., ••. t
Contents
.
II< .,..•
MADHYA PRADESH PANCHAYAT RAJ MANUAL
MADHYA PRADESH
•••
(
v
(PA)191
(PA)l
(PN8 _.- ~ :--:-' _-c .. --._-_-'--'~- '-0,-:
(PA)lS
(PA)14'190
VII
XI
(PR)28-91S
PANCHAYAT RAJMANUAL
.
General Contents
Pg.No.
MADHYA PRADESH PANCHAYATRAJ AVAM
GRAM SWARAJ ADHINNAM. 1993 (No. I of 1994)
Act
8ectionwise consolidated outline ofamendments .
Q~tailed,Gqnt{l,lltsofSections.with Pllge No~..•.:....•.•.•.•,.•........,.. .
List of Amending Acts .
Act withcommenta,.y: ~ :..~:/.:: :.:..
M. P. Panchayat Nirvachan Yachika Pratibhuti Nikshep
(Vidhimanyakaran) Adhiniyam, 1996 (No.9 of 1996) .
Notifications
Contents of Notifications with Page Nos. VI
Notificlltions issuecI UIlder.t!J..~.~c!~.................•.................: (PN)l :27 __._.
Rules
Alphabetic List of Rules with Page Nos .
Chroriblbgical List(jf Rules with Page Nos : .
Rules made under the Act.. .
Bye-laws
Alphabetic List of Model Bye-laws with Page Nos. •................... XV.'
,'Model'Bye-lawsmadeunder.the Act ~ ;~(PR)914-36--- - .- ----- ------------------ --_._--_.._- - - --------~---.
Other Allied Acts & Rules
List of Act & Rules with Page Nos , .
M. P. Zila Yojana Sarniti Adhiniyarn, 1995
(N0.19 of 1995) with Rules :.: .
XV
(PR)937

VI MADHYA PRADESH PANCHAYAT RAJ MANUAL Contents Co
(PR)956
(PR)964
(PR)969
.
Rashtriya Gramin Rojgar Guarantee Adhiniyam, 2005
(Cent. Act 42 of2005)
-Mahatma Gandhi National Rural EmploYment Guarantee
(Appointment, ...the Ombudsman) M.P. Rules, 2013 ..
-M.P. Social Audit Rules, 2013 , .
-Gramin Rojgar Guarantee Yojna, 2005 (Hindi) .
Gram Nyayalayas Act,2008(Central Act4of2009)with M.P. Rules
of2013 (PR)984
LIST OF NOTIFICATIONS (Alphabetically) UNDERTHE ACT
II
I
Di
G,
.G
G
(PN)12
(PN)1
(PN)10-12
(PN)22-24
(PN)27
(PN)26
(
c
c
~;
I
ri
f.,
I
1
\
(
(PN)27
(PN)16
(PN)19
(PN)19
(PN)19
(PN)22
(PN)16
Contents of The Notifications :-
Collector appointed Administrators offund ofZila Panchayats.
Collector to hear cases ufSs. 3,125,126 & 129-B .
Commissioners ofDivisions authorised for purposes ofB.33-A.
Delegation ofpowers ufSs.23 & 30to Collectors .
Del~gation ofpower by State Government ufs.39(2) .
Delegation ofpower by State Government ufs.62 .
Districts and Zila Panchayats .
Divisi~';' ofState into Districts; blocks and blockhead-
quarters. . , ' { .
Enforcement ofamending Acts .
Ex-Officio Chief Executive Officers ofcertain Zila
Panchayats. (PN)22-24
Ex-Officio Additional Chief Executive Officers ofcertain
Janpad & Zila Panchayats ..............................................•.......
Independent Panchayat Raj Sanchalanalaya Introduced .
Officer nominated for s.85(2). .. .
Officer or authority discharged the functions ofthe prescribed
authority ufs. 2 .
Officers who could be appointed Returning Officers and
Assistant Returning Officers for certain panchayats............. (PN)20
Prescribed authority under various sections : (PN)12,24-26
Prescribed Authority under s.22(l)(iv). (PN)18,
Prescribed Officer ufs. 6(3) !............. (PN)16
-Some Important Notifications issued under other Acts (PN)26
-Some Hindi Notifications issued under the Act...................... (PN)27
j
,
.~;.

ALPHABETIC LIST OF RULES GIVEN
Development Commissioner Panchayat and Rural
Development, Class III-(Ministerial & Non-Ministerial)
Service Recruitment Rules, 1999 .......................•..................
District Panchayat Raj Fund Rules, 1998 _ .
Gram Panchayats (Accounts) Rules, 1999 .
Gram Panchayat and Janapad Panchayat (Lease of
Collection ofFees) Rules, 1995 .
Gram Panchayat (Annual Accounts and Administration
Report) Rules, 1998 .
Gram Panchayats (Budget Estimates) Rules, 1997 .
Gram Panchayat Obligatory Taxes and Fees (Conditions
and Exceptions) Rules, 1996 .
Gram Panchayat Optional Taxes and Fees (Conditions
and Exceptions) Rules, 1996 :..........................•. ; .
Gram Panchayat (Power Relating toRemoval ofStructures
and Trees) Rules, 1999 : , : .
Gram Panchayat (Powers & Functions ofthe Secretary)
Rules, 1999 .........................................................•.•.............•....
Gram Panchayat (Registration ofColoniser Terms and
Conditions) Rules, i999 : ..Gram Panchayat (Regulating Places forDisposal ofDead Bodies,
Carcasses & Other Offensive Matter) Rules, 1998 : .
Gram Panchayat (Regulation ofOffensive OrDangerous
Gdods Trades) Rules, 1998 : .
Gram Panchayat (Regulation ofSale ofMeat and
Preservation) Rules, 1998 ; .
Gram Panchayat (Regulation ofSlaughter House)
Rules, 1998 .................•............................................................
Gram Panchayat (Sanction ofLoans to the Indigent Persons)
Rules, 1995 ; .
Gram Panchayat (Sanitation, Conservancy and Prevention
and Abatement ofNuisance) Rules, 1999 .
Gram Panchayat (Term ofOfficeofMembers. ofStanding Com-
mittee & Procedure for the Conduct ofBusiness) Rules, 1994
Gram Panchayats (Travelling Allowance and qther
Allowances) Rules, 1995 : " .
Gram Sabha (Appeal) Rules, 2001.. : .
Gram Sabha (Audit) Rules, 2001 .
Gram Sabha (Budget Estimates) Rules, 2001 .
Gram Sabha (Constitution ofStanding Committees, Procedure
for Conduct ofBusiness and Allied Matters) Rules, 2012 ....
.,
,
I
II
I
r
l
II
Contents MADHYA PRADESH PANCHAYAT RAJ MANUAL VII
(PR)692
(PR)388
(PR)772
.cPR)252
(PR)419
(PR)303
(PR)291
(PR)297
.(PR)429
(PR)605
(PR)449
(PR)432
(PR)416
(PR)402
(PR)413
(PR)268
(PR)435
(PR)231
(PR)262
(PR)846
(PR)862
(PR)850
(PR)158

Gram Sabha (Maintenance of Gram Kosh) Rules, 2005 .
Gram Sabha,Obligatory Tax an~ Fees (Conditions and
Exceptions) Rules, 2001 : .
Gram Sabha Optional Taxes and Fees (Conditions and
Exceptions) Rules, 2001 : : .
Gram Sabha (Procedure ofMeeting ofthe Committees,
Conduct of Business and Allied Matters) Rules, 2005 .
Gram Sabha (Procedure ofMeeting) Rules, 2001 .
Gram Sabha (t?anction ofLoans to the Indigent Persons)
, Rules, 2001 ; .
Gram Sabha Swasth Grain Tadarth.Samiti (Gathan, Karbar
Sanchalan Tarha Baithak) Niyam, 2010 .
Janpad Panchayats (Accounts) Rules, 1999 .. "
JanpadPanchayat and Zila Panchayat (Aimual Accounts
and Adininistration Report) Rules, 1998 .
Janpad Panchayat and Zila Panchayat Standing Committees
(Election ofMembers, Powers and Functions and Term of
Members and Procedure forthe Conduct ofBusiness)
Rules, 1994 :..•....................................................... ,
Jariapada Panchayat (Budget Estimafes) Rules,'1997 .
Janpad Panchayat (Imposition ofDevelopment Tax on
Agriculture Land) Rules, 1999 .
Janpad Panchayat (Management ofFerries) Rules, 1999 .
Janapada Panchayat Members (Tr~velling and Other Allowan-
ces) Rules, 1995 .
Janapada Panchayat

Excerpt shown. Open the full act in Lexace.

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