Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY VILLAGE PANCHAYATS (NOTICE OF VACANCY IN THE OFFICE OF A SARPANCH, UPA-SARPANCH OR MEMBER OF A PANCHAYAT) RULES, 1959 CONTENTS 1A. . 2. The notice of a vacancy in the office of Sarpanch, Upa-Sarpanch or member shall be given to the Collector, within seven days of such vacancy, by the Secretary of the panchayat 3. . 4. Explanation 5 . The notice referred to in rule 1, shall contain the following particulars, namely BOMBAY VILLAGE PANCHAYATS (NOTICE OF VACANCY IN THE OFFICE OF A SARPANCH, UPA-SARPANCH OR MEMBER OF A PANCHAYAT) RULES, 1959 In exercise of the powers conferred by clause (ix) of sub-section (2) of Section 176 of the Bombay Village Panchayats Act, 1958 (Bom.III of 1959) and in supersession of the rules made under clause (d) of sub-section (1) of Section 108 of the Bombay Village Panchayats Act, 1933, regulating the manner in which notice of a vacancy in the office of a Sarpanch, Deputy Sarpanch or members of a panchayat shall be given under Section 23 and published in Government Notification , General Department, No. S. 174/1, dated the 18* December, 1934 and of all other rules corresponding thereto and in force in any part of the State immediately before the publication of these rules in the Bombay Government Gazette, the Government of Bombay hereby makes the following rules, namely:- 1A. . :- These rules may be called the BOMBAY VILLAGE PANCHAYATS (NOTICE OF ACANCY IN THE OFFICE OF A SARPANCH, PA- SARPANCH OR MEMBER OF A PANCHAYAT) RULES, 1959 2. The notice of a vacancy in the office of Sarpanch, Upa- Sarpanch or member shall be given to the Collector, within seven days of such vacancy, by the Secretary of the panchayat :- In the absence of the Secretary, such notice shall be given - (i) by the Sarpanch, in the case of a vacancy in the office of an Upa-Sarpanch, (ii) by the Upa-Sarpanch, in the case of a vacancy in the office of a Sarpanch and (iii) by the Sarpanch, or in his absence by the Upa-Sarpanch, in the case of a vacancy in the office of a member. 3. . :- A copy of the notice shall be sent to the Mamlatdar or Mahalkari, or, as the case may be, Tahsildar, or Naib Tahsildar and also to the District Village Panchayat Officer and the Block Development Officer concerned. 4. Explanation :- For the purpose of this rule the expression "Block Development officer" shall have the meaning assigned to it in the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 5. The notice referred to in rule 1, shall contain the following particulars, namely :- (i) the office in which vacancy has occurred, (ii) the date of the vacancy, (iii) the cause of the vacancy, and (iv) the date on which the term of officer of the members expires