| Contents |
|
| Title |
The Panjab District Boards Act, 1883 |
| Sections: |
|
| Chapter I |
Preliminary |
| 1. |
Short title |
| 2. |
Repeal of Act V of 1878 |
| 3. |
Definitions |
| 4. |
Powers exercisable from time to time |
| Chapter II |
Of The Local Rate on Land |
| 5. |
The local rate |
| 6. |
Road, school and post cesses to merge in the rate |
| 7. |
Liability for local rate |
| 8. |
Power to recover a share of the rate from occupancy-tenant |
| 9. |
Appropriation of proceeds of local rate |
| Chapter III |
Of District and Local Boards |
| A. |
Constitution of District and Local Boards |
| 10. |
Establishment of district and local boards |
| 11. |
Number and appointment or election of members |
| 12. |
Term of office of members |
| 13. |
Resignation of members |
| 14. |
Powers of the Local Government as to removal of mothers |
| 15. |
Filling of casual vacancies |
| 16. |
Incorporation of district boards |
| 17. |
Time for district and local boards coming into existence |
| 18. |
Chairman |
| 19. |
Vice-chairman |
| B. |
Duties of District and Local Boards |
| 20. |
Duties of district board |
| 21. |
Duties of local board |
| 22. |
Limits on expenditure of local board |
| 23. |
Power for district board to provide for performance of duty in default of local board |
| C. |
Joint Committees |
| 24. |
Joint committees |
| D. |
Conduct of Business |
| 25. |
Record and publication of proceedings |
| 26. |
Power to make rules as to business and affairs |
| E. |
Officers and Servants |
| 27. |
Employment of officers and servants |
| 28. |
Pensions of Government officials serving boards |
| 29. |
Pensions of servants of boards |
| F. |
Taxation and Finance |
| 30. |
Powers of taxation conferred on district boards |
| 31. |
Procedure in imposing taxes |
| 32. |
Reduction and abolition of tax |
| 33. |
Levy of fees |
| 34. |
Additional funds to be provided by the Government |
| 35. |
District fund |
| 36. |
Vesting, custody and investment of district fund |
| 37. |
Application of district fund |
| 38. |
Works or undertakings benefiting several districts |
| 39. |
Annual estimates of income and expenditure of district boards |
| 40. |
Accounts of district boards |
| 41. |
Estimates and accounts of local boards |
| 42. |
Inspection of estimates and accounts |
| 43. |
Publication of abstract of accounts |
| G. |
Control |
| 44. |
Control of Commissioner and Deputy Commissioner over boards and joint committees |
| 45. |
Power to suspend action |
| 46. |
Extraordinary powers of Deputy Commissioner in ease of emergency |
| 47. |
Power to provide for performance of duties in case of default of board |
| 48. |
Power to invest other officers with power of control |
| 49. |
Report of action under preceding sections |
| 50. |
Powers of Local Government and its officers over boards |
| 51. |
Power of Local Government to supersede in case of incompetency, persistent default abuse of powers |
| 52. |
Consequences of supersession |
| 53. |
Constitution of new board, and transfer of functions of superseded local boards |
| 54. |
Disputes |
| 55. |
Power of the Governor General in Council and the Local Government to make rules |
| H. |
Regulations |
| 56. |
Power to make regulations |
| 57. |
Penalty for infringement of regulations |
| 58. |
Prosecutions |
| I. |
Supplement and Exceptional Provisions |
| 59. |
Liability of members of boards |
| 60. |
Procedure for making rules and regulations |
| 61. |
Acquisition of land |
| 62. |
Penalty on member, officer or servant being interested in contracts made with a board or joint committee |
| 63. |
Saving for Act XI of 1879 |
| 64. |
General powers of Local Government and Commissioners |
| 65. |
Contracts of local Committees |
| 66. |
Government officers serving under committees to continue under board |
| 67. |
Power of Local Government to except local area from operation of Act |
| 68. |
Committee to be constituted for district wholly excepted from Act |
| 69. |
Power to direct that Act XX of 1856 shall cease to be in force |
| Chapter IV |
Supplemental Provisions as to Taxation |
| 70. |
Recovery of rates |
| 71. |
Local rate or tax how to be assessed and collected |
| 72. |
Appeals |
| 73. |
Instalments of rates and taxes |
| 74. |
Power of Local Government to exempt from taxation |
| 75. |
Power to direct measurements |
| 76. |
Suits relating to rates and taxes under this Act cognizable by Courts having cognizance of suits for rent |
| 77. |
Confirmation and recovery of existing rates |
| Chapter V |
[Amentdment of The Northen India Ferries Act, 1878 |
| 78. |
[Repealed.] |
| 79. |
[Repealed.] |
