Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY VILLAGE PANCHAYATS (NOTICE OF INQUIRY AND ORDER) RULES, 1960 CONTENTS 1. Short title 2. Notice of inquiry 3. Mode of service of notice 4. Notice of decision BOMBAY VILLAGE PANCHAYATS (NOTICE OF INQUIRY AND ORDER) RULES, 1960 In exercise of the powers conferred by Section 176 of the Bombay Village Pamchayats Act, 1958 (Bom III of 1959), and in supersession of all previous rules made in this behalf under any of t h e enactments repealed by Section 185 of the said Act, the Government of Bombay hereby makes the following rules, namely:- 1. Short title :- These rules may be called the BOMBAY VILLAGE PANCHAYATS (NOTICE OF INQUIRY AND ORDER) RULES, 1960 2. Notice of inquiry :- (1) A written notice in Form 'A' appended to these rules, of the inquiry to be held under Section 59 and of the time and place and subject-matter thereof shall be affixed, not less than ten days before the inquiry, at the village chavdi 01 some other conspicuous place in the village in which the property is situate and also at the office of the village Panchayat and in a conspicuous position upon the property with respect to which the inquiry will be held. (2) A copy of the notice shall also be served not less than ten days before the inquiry on the panchayat and on all persons who are known or believed to have made any claim to the subject-matter of the inquiry, and every such notice shall be served in the manner provided in rule 3. 3. Mode of service of notice :- (1) Every notice under sub-rule (2) of rule 2 shall be in writing and in duplicate and shall be signed by the officer issuing it, and if he has seal, shall also bear his seal. (2) The notice shall be served by tendering or delivering a copy of it to the person concerned or if he cannot be found, by affixing a copy of it to some conspicuous part of his usual place of residence. (3) If the residence of the person on whom notice is to be served is in another district, the notice shall be sent by post to the Collector of that district who shall cause it to be served in the manner provided in sub-rule (2). (4) The notice to be served on the panchayat shall be served on the Sarpanch. 4. Notice of decision :- (1) Written notice, in Form 'B' appended to these rules, of any order passed under Section 59, specifying briefly the subject matter contents, arid date of the order passed, shall be served in the manner specified in Rule 3 upon the panchayat and the persons referred to in sub- rule (2) of Rule 2. (2) Such written notice shall be also affixed at the place specified in sub-rule (1) of rule 2.