Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY VILLAGE PANCHAYATS SARPANCH AND UPA- SARPANCH (NO CONFIDENCE MOTION) RULES, 1975 CONTENTS 1. . 2. . 3. . 4. . BOMBAY VILLAGE PANCHAYATS SARPANCH AND UPA- SARPANCH (NO CONFIDENCE MOTION) RULES, 1975 In exercise of the powers conferred bv clauses (vi) and (xvii of sub- section (2) of Section 176 of the Bombay Village panchayatss Asct, 1958 (Bom III of 1959), and of all other powers enabling it in that behalf, the Government of mah hereby makes the following rules, the same having been published previously as required by sub- section (4) of the said Section 176 namely:- 1. . :- These rules may be called the BOMBAY VILLAGE PANCHAYATS SARPANCH AND UPA-SARPANCH (NO CONFIDENCE MOTION) RULES, 1975. 2. . :- (1) The members of a panchayat who desire to move a motion of no-confidence against the Sarpanch or the Upa-Sarpanch shall give notice thereof in the form appended hereto to the Tahsildar of the taluka in which such panchayat is functioning. Where the members desire to move the motion of no-confidence against the Sarpanch as well as the Upa-Sarpanch, they shall give two separate notices. (2) The notice under sub-rule (1) shall be accompanied by seven additional copies thereof, and the Tahsildar shall send one copy to the Sarpanch, one to the Upa-Sarpanch and one each to the Zilla parishad, the panchayat samiti, the Collector and the Commissioner, one copy shall also be given to the Secretary. (3) The Tahsildar shall, immediately on receipt of notice under sub- rule (1), satisfy himself that the notice has been given by not less than one-third of the total number of members (other than associate members) who are for the time being entitled to sit and vote at any meeting of the panchayat and then convene a special meeting for the purpose within seven days from the date of receipt of such notice. 3. . :- Immediately after the meeting, the Tahsildar shall communicate to the zilla parishad, the Panchayat Samiti, the Collector and the Commissioner, the names of all the members of the Panchayat who were present at the meeting, the decision taken on motion, and the number of votes in favour of, or against the motion. 4. . :- The Bombay Village Panchayat Sarpanch and Upa-Sarpanch (No confidence Motion) Rules, 1959, are hereby repealed. FORM OF NOTICE OF MOTION OF NO-CONFIDENCE