The Manipur Panchayati Raj Act, 1994

109 sections.

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

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