Goa Panchayat Raj (Manner Of Publication Of Bye-Laws) Rules, 1999
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Panchayat Raj (Manner Of Publication Of Bye-Laws) Rules, 1999 CONTENTS 1. Short title and commencement 2. Manner of publication of Bye-laws Goa Panchayat Raj (Manner Of Publication Of Bye-Laws) Rules, 1999 1. Short title and commencement :- (1) These rules may be called the Goa Panchayat Raj (Manner of publication of Bye-laws) Rules, 1999. (2) They shall come into force at once. 2. Manner of publication of Bye-laws :- (1) The draft of the Bye-laws which a Panchayat proposes to make under section 243 of the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994) shall be published by the Panchayat,- (a)by affixing the copies thereof on the notice board of the Office of the Panchayat and at such other places within the jurisdiction of the Panchayat which are considered to be conspicuous; and (b)in the Official Gazette published by the Government of Goa.
Act Metadata
- Title: Goa Panchayat Raj (Manner Of Publication Of Bye-Laws) Rules, 1999
- Type: S
- Subtype: Maharashtra
- Act ID: 20379
- Digitised on: 13 Aug 2025