LexThe zila Yojna Samiti Adhiniyam,1995
Madhya Pradesh · state statute
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MADHYA PRADESH
ZILA YOJANA SAMITI ADHINIYAM,
(NO.19 OF 1995)
Status as on 21.03.2007
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MADHYA PRADESH ACT
NO.19 OF 1995
MADHYA P RADESH ZILA YOJANA SAMITI ADHINIYAM, 1995
Table of contents
Section
1. Short title, extent and commencement.
2. Definitions.
3. District Planning Committee.
4. Composition of Committee.
5. Special invitees.
6. Term of Elected Members.
7. Functions of Committee.
8. Secretary.
9. Constitution of Sub-Committee.
10. Meeting of the Committee.
11. Power to Make Rules.
12. Power to Remove Difficulties.
SCHEDULE
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MADHYA PRADESH ACT
No. 3 of 1995
THE MADHYA PRADESH ZILA YOJANA SAMITI
ADHINIYAM, 1995
[Received the assent of the Governor on the 19th M ay,1995; assent
first published in the “Madhya Pradesh Gazette (Ext ra-ordinary)”
dated the 23rd May,1995) .
"An Act to constitute District Planning Committees for the purpose
of Article 243 ZD of the constitution of India and for matters
ancilliary thereto"
Be it enacted by the Madhya Pradesh Legislature in the Forty Sixth
Year of the Republic of India as follows: -
Short title, extent and commencement.
1.(1) This Act may be called the Madhya Pradesh Zila Yojana
Samiti Adhiniyam,1995.
(2) It extends to the whole of Madhya Pradesh.
(3) It shall come into force on such date as the S tate
Government may, by notification, appoint.
2. In this Act, unless the context otherwise, requ ire: -
(a) “Committee” means the District Planning Commit tee constituted
under Section 3;
(b) “District” means a district as construed in the Madhya Pradesh
Land Revenue Code, 1959 (No. 20 of 1959); and inclu des one or
more such revenue districts or parts thereof as are comprised
within the Zila Panchayat constituted for the district."
(c) “Panchayat” means a Panchayat constituted under the Madhya
Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994);
(d) “Population” means the population as ascertaine d at the last
preceding census of which relevant figures have bee n
published;
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(e) “Municipalities” means Municipal Corporations, Municipal
Councils and Nagar Panchayats Constituted under the Madhya
Pradesh Corporation Act, 1956 (No. 23 of 1956) or t he Madhya
Pradesh Municipalities Act, 1961 (No. 37 of 1961).
District Planning Committee.
3. (1) "There shall be constituted for a revenue dis trict or a group of
revenue districts and part thereof with a common Zi la Panchayat
a District Planning Committee, to consolidate the p lans prepared
by the Panchayats and Municipalities in the distric t and to
prepare a draft development plan for the district as a whole."
(2) Every Committee shall, preparing the draft development plan: -
(a) have regard to -
(i) Matters of common interest between the Panchaya ts
and Municipalities including spatial planning, shar ing of
water and other physical and natural resources, the
integrated development of infrastructure and
environmental conservation;
(ii) The extent and type of available resources whe ther
financial or otherwise;
(b) Consult such institutions and organisations as the State
Government may, by order, specify.
(3) Where the term of the existing members of the
Municipality /Zila Panchayat has expired and the e lected
members cease to be members of the committee then t he
committee with remaining members shall continue to
discharge the functions till new elections are held.
Composition of Committees.
4. (1) The Committee shall consists of 10, 15 or 20 members in
different districts, as specified in the Schedule.
(2) (i) Four-fifth of the total number of member s of the Committee
shall be elected in the prescribed manner by and fr om amongst
the elected members of the Zila Panchayat and of th e
Municipalities in the district or group of revenue districts, as the
case may be.
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(ii) The number of members to be elected from the r ural and
urban areas shall be as nearly as is possible, in p roportion
to the ratio between the population of the rural ar eas and
urban areas of the district or group of revenue dis tricts, as
the case may be.
(iii) Where the urban area of the district comprise s more than
one Municipality, seats of the urban area shall be
distributed amongst such Municipalities in the pres cribed
manner.
(3) The remaining members of the committee shall be :
(a) a Minister of the State of Madhya Pradesh to be nominated
by the State Government, who shall be the Chairper son of
the Committee ;
(b) the District Collector who shall be the Member Secretary;
(c) where the number of the members of the committee, a s
specified in the schedule is –
(i) fifteen, one member, or
(ii) twenty, two members to be nominated by the State
Government.
Provided that the Collector of the district which describes the
Zila Panchayat shall be the Member-Secretary of the District
Planning Committee.
(4) The members nominated under clause (c) of sub- section (3) shall
hold office for such term as may be notified by the State
Government.
Special invitees.
5.(1) (a) Members of the House of the People and members of the
State Legislative Assembly representing constituenc ies
which are comprised wholly or partly in the distric t shall
be permanent special invitees to the meetings of th e
Committee;
(b) Members of the Council of State representing t he State
shall also be the permanent special invitees to the
meetings of the Committee of a district of their choice.
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(2) Invitees who are Ministers and Members of Parliamen t may
nominate a representative to attend a meeting of th e
Committee on their behalf.
(3) The President of the Zila Panchayat and the Mayor o f the
Municipal Corporation in the district shall also be permanent
special invitees, in case they are not elected Memb ers of the
Committee.
Term of elected members.
6. (1) An elected member of the Committee shall cease to be member
thereof if he ceases to be a member of the Munici pality on zila
Panchayat as the case may be.
(2) A vacancy arising under sub-section (1) or b y reason of death or
resignation of a member shall be filled in accordan ce with the
provisions of Section 4.
Functions of the Committee
7. The Committee shall perform the following func tions :-
(1) Identification of local needs and objectives wi thin the frame
work of national and state level objectives ;
(2) Collection, compilation and updation of informa tion relating to
natural and human resources of the district to crea te a sound data
base for decentralised planning, and preparation of district and
block resource profiles ;
(3) Listing and mapping of amenities at village, bl ock and district
levels ;
(4) Determination of policies, programmes and prior ities for
development of the district, in order to ensure max imum and
judicious utilisation and exploitation of available natural and
human resources ;
(5) Formulation of draft Five-year and Annual Devel opment plans of
the district in their Socio-economic, temporal and spatial
dimensions, consolidating the plans prepared by the Panchayats
and Urban bodies and submission thereof to the Stat e
Government for incorporation in the State Plan ;
(6) Preparation of an employment plan for the distr ict ;
(7) Estimation of financial resources for financin g the district plan ;
(8) Allocation of sectoral and sub-sectoral outlays within the overall
framework of the district development plan ;
(9) Monitoring, evaluation and review of progress u nder the schemes
and programmes being implemented in the district un der the
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decentralised planning framework including central sector and
centrally -sponsored schemes, and the Local Area De velopment
Schemes of Parliamentary Constituencies and Assembl y
Constituencies.
(10) Submission of regular progress reports to the State Government
in respect of schemes included in the District Plans ;
(11) Identifying schemes and programmes which requi re institutional
finance, devising appropriate linkages with the dis trict plans and
ensuring requisite flow of such investment ;
(12) Ensuring participation of voluntary organisati ons in the overall
development process ;
(13) Making suggestions to the State Government wi th regard to the
State Sector Schemes having significant bearing on the process
of development of the district ;
(14) Any other functions which may be entrusted by the State
Government.
Secretary
8. The Collector of the district shall be the Secre tary of the
Committee and shall be responsible for maintaining the record
of the Committee, preparing the record of discussio ns and
communication of decisions and all other incidental and ancillary
matters.
Constitution of sub-committees.
9. (1) The Committee may constitute sub-committees consisting
of members of the committee and the permanent speci al invitees
to discharge one or more of the functions entrusted to it under
this Act.
(2) Without prejudice to the generality of the pro visions,
contained in sub-section (1), Sub-Committees shall in particular
be constituted in the prescribed manner to: -
(i) Monitor creation of employment and co-ordinate
implementation of employment generation, including self-
employment schemes in the district.
(ii) Plan and co-ordinate specific schemes for Welf are of
Scheduled Castes, Scheduled Tribes, Backward Classe s and
other Weaker sections.
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Meeting of the Committee.
10. (1) The meeting of the Committee shall be held at least once
in every quarter of the financial year.
(2) The meetings of the Committee shall be held on the
scheduled date and time at the District headquarter.
(3) The Chairperson or in his absence a member ele cted by
the members present shall preside over the meeting of the
Committee.
(4) The Committee may invite experts to attend its meeting.
(5) The non-official members experts shall be paid such
traveling and other allowances as may be prescribed , for
attending the meetings.
(6) Subject to any rules framed or guidelines issu ed by the
State Government, the Committee shall regulate its own
procedure.
Power to make rules.
11. (1) The State Government may make rules to carr y out the
purpose of this Act.
(2) All rules made under this Act shall be laid o n the table of
the Legislative Assembly.
Power to remove difficulties.
12. If any difficulty arises in giving affect to t he provision of this
Act, the State Government may, by order, do anythin g not
inconsistent with the provisions thereof, which appears to it to be
necessary or expedient for the purposes of removing the
difficulty.
Provided that no such order shall be made under th is Section
after the expiry of three years from the commenceme nt of this
Act.
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SCHEDULE
[See Section 4 (1)]
Sr.No. Name of the Committee Number of Members
(1) (2) (3)
1. District Planning Committees 10
of the Districts of :
1 Sheopur
2. Datia
3. Umaria
4. Neemuch
5. Harda
6. Dindori
2. District Planning Committees of 15
the District of ;
1 Panna
2. Damoh
3 Badwani
4.Hoshangabad
5. Katni
6. Narsinghpur
7.Ashoknagar
8. Anuppur
9 Burhanpur
3. District Planning Committees of 20
the Districts of ;
1. Morena
2. Bhind
3. Gwalior
4. Guna
5. Shivpuri
6. Chhatarpur
7.Mandsaur
8. Satna
9. Shahdol
10. Sidhi
11. Ratlam
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Sr.No. Name of the Committee Number of Members
(1) (2) (3)
12. Ujjjain
13. Shajapur
14. Dewas
15. Jhabua
16. Dhar
17. Khargone
18. Khandwa
19. Rajgarh
20. Vidisha
21. Bhopal
22. Sehore
23.Raisen
24. Baitul
25. Balaghat
26. Chhindwada
27. Seoni
28. Sagar
29. Tikamgarh
30. Rewa
31. Indore
32. Jabalpur
33. Mandla
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Planning Economics & Statistics Department
Mantralaya, Vallabh Bhavan,
Bhopal, Dated: 24th June, 1995
No. F-9-11-95-XXIII-P-2- In exercise of the powers conferred by sub-
section (1) of Section 11 of the Madhya Pradesh Zil a Yojana Samiti
Adhiniyam, 1995 (No.19 of 1995), the State Government hereby make the
following rules, namely:-
ELECTION RULES
1. Short title and commencement -
(1) These rules may be called the Madhya Pradesh Z ila Yojna Samiti
Nirvachan Niyam, 1995.
(2) They shall come into force with effect from th e date of their
publication in the “ Madhya Pradesh Gazette “.
2. Definitions - In these rules, unless the context otherwise requires,-
(a) “Act” means the Madhya Pradesh Zila Yojna Samit i Adhiniyam,
1995 (No. 19 of 1995) ;
(b) “Committee” means the Madhya Pradesh District P lanning
Committee constituted under Section 3 of the Act;
(c) “Election” means an election to fill a seat or seats in the Zila
Yojna Samiti ;
(d) “Elected Members” means elected members of the Zila Panchayat
or Municipalities ;
(e) “Form” means the form appended to these rules ;
(f) “Member” means Member of the Zila Yojna Samiti constituted
under Section 3 of the Act ;
(g) “Rural Area” means the area within the jurisdic tion of Zila
Panchayat ;
(h) “Urban Area” means local area of Municipal
Corporations,Municipal Councils and Nagar Panchayat s in the
District ;
(i) The words and expression used and have not been define in these
rules, shall carry the meaning as has been assigned to them in the
Madhya Pradesh Zila Yojna Samiti Adhiniyam, 1995 (N o.19 of
1995).
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3. Determination of number of members from Urban and Rural Areas -
(1) The Collector shall in accordance with the pro vision of Section 4
of the Act determine the number of members to be el ected from
Urban Area and Rural Area of the district.
The number of members to be elected from the ur ban area will be
divided between the Municipal Corporations, Municip al Councils
and Nagar Panchayats, each collectively to be taken as group, in
the ratio of the population residing in the local a rea of these
groups. While determining the numbers of seats, fr actions if any,
shall be added to the share of the group with least number of
members. Provided that if there is only one member to be elected
from all the three groups, the fractions shall be a dded to the share
of the group with largest population.
(2) The number of members of the committee elected from rural areas
determined under sub-rule (1) shall be elected by a nd from
amongst elected members of the Zila Panchayat and t he number of
members determined for urban areas shall be elected by and from
amongst the elected members of Municipal Corporatio ns, the
Municipal Councils and Nagar Panchyats of the district.
(3) The number so determined shall be notified by t he Collector to the
Zila Panchayat and every Municipality in the district and shall also
be affixed on the notice board in his office.
4. Meeting for election of the Members
(1) The Collector shall, within one month from the date of
commencement of these rules and thereafter within o ne month from the
date of occurrence of any vacancy, convene a meetin g of the elected
members for the purpose of electing members of the Committee and fix
the date, time and place for such meeting. Provided that if any seat in the
Municipality or the Zila Panchayat is vacant for an y reason, a meeting of
the remaining elected members shall be convened to hold such election.
“Provided that if the Collector is of the opinion that
circumstances exist which render it impossible to convene the meeting or
to hold election, he may by order and for reasons t o be recorded therein,
adjourn the meeting or postpone the election for su ch period as he may
deem fit and, the fact shall be brought to the noti ce of the State
Government immediately and the State Government may give direction
in his regard”
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"Provided further that if in the General election of the Zila
Panchayat, Municipal Corporation, Municipal Council and Nagar
Panchayat in the districts or group of districts as the case may be, the
majority seats could not be filled due to any reaso n, the election of
members to the District Planning Committee from tha t Group shall be
postponed indefinitely and the collector shall seek directions from the
State Government in this regard."
5. List of elected members - The Collector shall before the date of the
meeting for election, obtain a list of the elected members of Zila
Panchayat and each Municipality in the district.
6. Identify of elected members - Every member present in the meeting
shall be required to furnish a certificate from the Chief Executive Officer
of the Zila Panchayat or the Commissioner of Munici pal Corporation or
the Chief Municipal Officer of a Municipal Council or the Nagar
Panchayat, as the case may be, to the effect that h e is an elected member
of that body.
7. Election to be held separately - Separate and simultaneous election
shall be held for the election of members from Urban and Rural Areas.
8. Appointment of Presiding Officer - The Collector shall appoint a
person not below the rank of Deputy Collector to be the Presiding Officer
under these rules.
9. Meeting for election - The meeting for the election of members shall
be presided over by the Presiding Officer.
10. Nomination -
(1) The Presiding Officer shall announce the number of members for
which election is to be held separately for urban a nd rural areas and
invite nominations therefore in Form-1.
(2) Every candidate for election shall be proposed by one elected
members and seconded by another.
(3) The names of all the candidates who have been v ividly proposed
and seconded shall be recorded in writing by the pr esiding officer and
shall be read out in the meeting.
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11. Manner of election -
(1) If the number of candidates whose names are s o read out is equal
to the number of seats, the presiding officer shall declare all such
candidates to have been duly elected.
(2) If the number of such candidates is less than t he number of seats,
the presiding officer shall declare all such candidates to have been duly
elected and shall either call for fresh nominations or adjourn the
election to the next meeting to fill up the remaining seats.
(3) If the number of candidates proposed exceeds th e number of
seats, the election shall be held by ballot.
12. Ballot box - The Collector shall arrange for a ballot box which shall be
of such design that ballot paper can be inserted th erein but cannot be
withdrawn without the box being un-locked and the seal being broken.
13. Ballot boxes to be sealed before commencement of Poll -
(1) The Presiding Officer shall immediately befor e the
commencement of poll, allow inspection of ballot box, to be used at the
election, by the candidates or their proposer or se conder and
demonstrate to them and to all other persons present that it is empty.
(2) The presiding officer shall after complying wi th the provisions
of sub-rule (1) secure and seal the box in such man ner that the slit in
the box for insertion of ballot paper therein remains open and shall also
allow the candidates to affix his own seals on the space in the box
meant therefore, if they so desire.
(3) The seals to be used for ballot box shall be a ffixed in such
manner that not it shall be possible to open the bo x again without
breaking such seal or any thread on which the seals have been affixed.
14. Recording of votes etc -
(1) Every elected member from the Municipal Corpora tions, Municipal
Councils and Nagar Panchayats shall be supplied wit h a ballot paper in
Form 2-A, 2-B and C respectively while elected members of Rural area
shall be supplied with a Ballot paper in form 2-D o n which the names
of all the respective candidates shall be typed or legibly written in
Hindi in Devnagri script in alphabetical order and shall be assigned a
serial number.
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(2) The presiding officer shall affix his signatur e and seal on each
ballot paper so as to indicate its authenticity
(3) Each elected members shall then in the order p rescribed by the
presiding officer proceed to the place set apart fo r voting and there
affix the mark “X” on the ballot paper against the names of candidates
for who he wishes to vote. Each elected member of the Zila Panchayat,
Municipal Corporations, Municipal Councils and Naga r Panchayats
shall have votes equal to the number of member to b e elected from the
Zila Panchayat, Municipal Corporations, Municipal C ouncils and the
Nagar Panchayats respectively. He shall then fold up the ballot paper
so as to maintain the secrecy of the ballot and dep osit the same in the
ballot box in the view of the presiding officer and other members.
(4) If owing to illiteracy or any physical infirmi ty an elected
member is unable to record his vote, the presiding officer shall render
him such assistance as may be necessary to enable h im to record his
vote in secrecy.
(5) The Presiding Officer shall cause such arrange ments to be made
as will ensure the secrecy of the ballot.
(6) Immediately after the voting is over, the pres iding officer shall
open in the presence of the elected members present , the ballot box,
take out ballot papers there from, count them and record under his hand
and seal the total number thereof, the number of va lid votes secured by
each contesting candidate in Form- 3.
(7) A ballot paper shall be invalid if,-
(a) it bears the signature of the elected member s or contains any
word, sign or visible representation by which he can be
identified ; or
(b) marks are placed against the number of candi dates in excess of
the number of seats to be filled in ; or
(c) the marks is so placed as to make it doubtfu l for which candidate
the vote was given ; or
(d) no mark is placed thereon ; or
(e) it does not bear the signature or the seal of the presiding officer.
(8) The Presiding Officer shall then under his hand and seal record
in the statement referred to in sub--rule (6) the n ames of the
candidates who have secured the highest number of v alid votes
in descending order and declare them to be elected as per the
number of seats vacant.
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(9) In the event of there being an equality of vote s between the
candidates, the presiding officer shall draw lots i n the presence
of elected members and the candidates whose name is first
drawn shall be declared to have been duly elected.
15. Result of election - (1) The result of election of the members of the
committee shall be declared by the presiding officer on the same day.
Immediately after the meeting the Presiding Officer shall
16. Record of election papers -
(a) prepare a record of proceeding at the meeting and sign it,
attesting with his initials every correction made therein and also permit
any member present at the meeting , to affix his si gnature on such
record, if he expresses his desire to do so ; and
(b) publish on the notice board of the office of t he Collector, a
notice signed by him stating the names of elected p ersons as members
of the committee and also send a copy of such notic e to the Zila
Panchayat and every Municipality in the district.
17. Custody of Election Papers - The Collector shall keep all the election
papers under a seal cover in safe custody in his o ffice for one year and
shall thereafter unless otherwise directed by the Government, be
destroyed.
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FORM-I
[See sub-rule (I) of rule 10]
Form of nomination for Election of Members of Zila Yojana Samiti of
.....................................District.
I nominate the following person as a candidate for election to the seat of
a member of the...........................................Zila Yojna Samiti for rural
area/Municipal Corporations/Municipal Councils/Nagar Panchayats.
1. Name of the candidate in full ................. ...........................
2. Father’s/Husband's Name ....................... ........................
3. Age ....................................... ......
4. Full Address ................................ ............
5. Name in full of the proposar .............. ................................
6. Name in full of the seconder .............. ..............................
....................... ...........................
Sinature of Proposar
Date
.......................................... ........
Signature of Seconder
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FORM-2 A
[See rule 14 (1)]
Ballot Paper (Municipal Corporation)
---------------------------------------------------------------------------------------------
S.No. Name of the Candidate Mark
(1) (2) (3)
---------------------------------------------------------------------------------------------
---------------------------------------------------------------------------------------------
--------------------------------------------- --
Signature and Seal of Presiding Officer
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FORM-2 B
[See rule 14 (1)]
Ballot Paper (Municipal Council)
---------------------------------------------------------------------------------------------
S.No. Name of the Candidate Mark
(1) (2) (3)
-------------------------------------------------------------------------------------------
-------------------------------------------------------------------------------------------
--------------------------------------------- --
Signature and Seal of Presiding Officer
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FORM -2 C
[See rule 14(1)]
Ballot Paper (Nagar Panchayat)
---------------------------------------------------------------------------------------------
S.No. Name of the Candidate Mark
(1) (2) (3)
-------------------------------------------------------------------------------------------
-------------------------------------------------------------------------------------------
--------------------------------------------- --
Signature and Seal of Presiding Officer
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FORM-2 D
[See rule 14 (1)]
Ballot Paper (Rural Area)
---------------------------------------------------------------------------------------------
S.No. Name of the Candidate Mark
(1) (2) (3)
--------------------------------------------------------------------------------------------
-------------------------------------------------------------------------------------------
--------------------------------------------- --
Signature and Seal of Presiding Officer
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FORM-3
[See rule 14 (6)]
Result of the counting of Ballot Paper
Election of Members from Municipal Corporation/Municipal Council/Nagar
Panchayat/Rural area of Zila Yojna Samiti.
---------------------------------------------------------------------------------------------
S.No. Name of the candidate Valid votes cast in favour
of the candidate
(1) (2) (3)
---------------------------------------------------------------------------------------------
--------------------------------------------------------------------------------------------
Place : -------------------------------------- -------
Dated : Signature and Seal of Presiding Office r
By Order and in the name of the Governor of Madhya Pradesh
V.C. RAWAT, DEPUTY SECRETARY
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Planning, Economic & Statistic Department
Mantralaya,Vallabh Bhavan, Bhopal
Dated: 30th August, 1995
No.F-9-93-95-XXIII - P-2 In exercise of the power conferred by
sub-section (1) of section-11 read with sub-section(2) of section-9
of the Madhya Pradesh Zila Yojana Samiti Adhiniyam, 1995
(No.19 of 1995), the State Government hereby make the following
rules, for the constitution of sub-committees, namely:-
SUB-COMMITTEE RULES
1. Short Title & Commencement -
(1) These rules may by called the Madhya Pradesh Z ila Yojana Sub-
Committees (Composition, functions, terms of member and procedure for
the conduct of Business) Rules, 1995.
(2) They shall come into force with effect from the date of their
publication in “Madhy Pradesh Gazette”.
2. Definitions.- In these rules, unless the context otherwise requires :-
(a) “Act” means the Madhya Pradesh Zila Yojana Sami ti Adhiniyam, 1995
(No. 19 of 1995);
(b) “Committee” means the Madhya Pradesh District P lanning Committee
constituted under Section 3 of the Act;
(c) “Elected Members” means Elected Members of the District Planning
Committee;
(d) “Sub-Committee” means the sub-committee of the District Planning
Committee constituted under sub-section (1) of Section 9 of the Act.
3. Constitution of Sub-Committee and its Composition- Sub-Committees
may be constituted for regular or ad-hoc purposes b y resolution of the
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District Planning Committee to discharge the functi ons specified in sub-
section (2) of Section 9 of the Act.
4. Number of Members - Each sub-committee may comprise of 5 to 11
members, in addition to the Collector, or any offic er nominated by the
Collector, to be nominated by the Chairperson of Di strict Planning
Committee from the members of District Planning Com mittee and the
permanent special invitees as provided in section 5 of the Act.
5. Presiding Officer - While constituting the sub-committee, the
Chairperson of the District Planning Committee shal l designate a
Presiding Officer from amongst the members nominate d to the sub-
committee to chair the proceedings of the Sub-commi ttee. In the absence
of the Presiding Officer, the Sub-committee may ele ct one of the
nominated members to conduct the meeting.
6. Secretary - The District Collector or any other officer nomina ted by him
will be the Secretary of the Sub-Committee.
7. Co-option - The Presiding Officer of the Sub-Committee may Co- opt
district heads of concerned Departments/Experts of District Planning
Committee to serve on the Sub-Committee as and when required.
8. Term of the Sub-Committee - For regular sub-committees the term of the
Presiding Officer and the members shall be of one y ear. The term of Sub-
Committees constituted for ad-hoc purpose, shall be decided by the
Resolution of the District Planning Committee:-
Provided that any member, who ceases to be a member of the District
Planning Committee or Member of the body prescribed in section 5 of the
Act, shall not continue to be the presiding officer or member of the sub-
committee.
9. Holding of Meetings - The Presiding Officer of the Sub-Committee, may
convene as many meetings of the Sub-Committee, as h e may deem fit.
However, it will be necessary to convene the meetin g of the Sub-
Committee at least once in three months.
10. Notice of the Meetings - The notice of the meeting indicating the date,
time, place and agenda of the meeting shall be circulated to the members 5
days in advance and a copy thereof shall be displayed on the Notice Board
of the District Planning Office.
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11. Quorum - One third of the total number of members shall con stitute the
quorum.
12. Functions of the Sub-Committee
(a) The sub-committee for employment shall -
(i) Discharge all functions relating to implementat ion, co-ordination and
monitoring of programmes/schemes for generation of employment
opportunities in the district;
(ii) Identify from time to time such programmes for increasing
employment opportunities as may be relevant in the context of a
particular district; and
(iii) Implement the scheme of Unemployment Allowanc e.
(b) The Sub-Committee for welfare of Scheduled Cast es, Scheduled
Tribes, Backward Classes and other weaker sections shall: -
(i) Determine priorities and monitor implementatio n of schemes/
programmes which are being implemented under the di strict
sector for welfare and socio-economic development of the target
groups;
(ii) Identify new schemes and formulate plan propos als in the
context of available resources; and
(iii) The Sub-Committee shall forward the proposals , formulated/
recommended by it to the District Planning Committe e for
inclusion in the District Plan.
13. Minutes of the Meeting - The minutes of the meeting shall be prepared
and submitted for approval of the Presiding Officer by the Secretary of the
Sub-Committee and after the approval of the Chairpe rson a copy thereof
shall be sent to the Chairpersons of the District P lanning Committee, all
the members of the Sub-Committee, District heads of the concerned
Departments and the Member-Secretary, State Plannin g Board for
necessary action.
By order and in the name of the Governor of Madhya Pradesh
V.C. RAWAT, DEPUTY SECRETARY
26
Planning, Economic & Statistic Department
Mantralaya, Vallabh Bhavan, Bhopal
Datead:25th January, 1996
No.F-9-11-95-XXIII-P-2: In exercise of the powers c onferred by sub-
section(1) of section-11 read with sub-section(5) o f section-10 of the
Madhya Pradesh Zila Yojana Samiti Adhiniyam , 1995( No.19 of 1995)
The State Government , hereby makes the following rules, namely:-
TRAVELLING ALLOWANCE RULES
1. Short Title - These rules may be called the Madhya Pradesh Zila
Yoajana Samiti (Travelling Allowance) Rules, 1995.
2. Definition - In these rules, unless the context otherwise requires:-
(a) “Act” means the Madhya Pradesh Zila Yojana Sami ti Adhiniyam,
1995 (No. 19 of 1995);
(b) “Non-official member” means a member of the Dis trict Planning
Committee who does not hold any office under the State Government;
(c) “Expert” means the expert invited by the Distri ct Planning Committee
under sub-section (4) of Section 10 of the Act.
3. Admissibility of Travelling Allowance and Daily All owance to
nominated unofficial members and experts - Non-official members
and experts invited to the meetings of the District Planning Committee
and District Planning Sub-Committee shall be entitl ed to draw
Travelling Allowance as admissible to Grade-A (2) t o and from his
normal place of residence within the State to the D istrict headquarters
of the District Planning Committee and District Pla nning Sub-
committee to which he is nominated and Daily allowance as admissible
to a grade-A Officer of the State Government, the o ther elected
members shall draw travelling and other allowances from the
organisations to which they represent on the Commi ttee, at the rates
ordinarily applicable to them.
4. Bill - The Travelling Allowance bill payable under these rules shall be
presented to the District Collector.
5. Claim for Allowance -
(1) A claim for allowance under these rules shall be presented within one
year of its becoming due.
27
(2) If claim is presented after one year, the reas on for the delay for
submission of the same shall be stated by the claim ant in his bill, to the
satisfaction of the District Collector
6. Fund - The Expenditure on Travelling allowance and daily allowance
under these rules, shall be treated as contingent e xpenditure, debatable to
the funds placed with the District Planning Office for normal office
contingencies.
7. Removal of difficulties - If any doubt or difficulty arises about the
interpretation of these rules, the matter shall be referred to the State
Government whose decision shall be final.
By Order and in the name of the Governor of Madhya Pradesh
V.C. RAWAT, DEPUTY SECRETARY