Goa Panchayat And Zilla Panchayat (Election Procedure) (First Amendment) Rules, 1999

S Maharashtra 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Panchayat And Zilla Panchayat (Election Procedure) (First Amendment) Rules, 1999 CONTENTS 1. Short title and commencement 2. Application of certain rules to Taluka Panchayat 3. Amendment of rule 10 Goa Panchayat And Zilla Panchayat (Election Procedure) (First Amendment) Rules, 1999 1. Short title and commencement :- (1) These rules may be called the Goa Panchayat and Zilla Panchayat (Election Procedure) (First Amendment) Rules, 1999. (2) They shall come into force at once. 2. Application of certain rules to Taluka Panchayat :- A ll the rules and forms applicable to the elections of the Zilla Panchayat contained in the Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996 (hereinafter called the principal "Rules"), shall be applicable to the elections of the Taluka Panchayat and the words "Zilla Panchayat" wherever appearing in t h e said rules, shall be construed as reference to "Taluka Panchayat". 3. Amendment of rule 10 :- In rule 10 of the principal Rules, in sub-rule (3), for the words "fifteen days", the words "seven days" shall be substituted.

Act Metadata
  • Title: Goa Panchayat And Zilla Panchayat (Election Procedure) (First Amendment) Rules, 1999
  • Type: S
  • Subtype: Maharashtra
  • Act ID: 20370
  • Digitised on: 13 Aug 2025