Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Panchayat Raj (Removal Of Member By Prescribed Authority) Rules, 1999 CONTENTS 1. Short title and commencement 2. Definitions 3. Removal of member by the prescribed authority Goa Panchayat Raj (Removal Of Member By Prescribed Authority) Rules, 1999 1. Short title and commencement :- (1) These rules may be called the Goa Panchayat Raj (Removal of member by prescribed authority) Rules, 1999. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires,- (a)"Act" means the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994); (b)"Member" means a member of the Zilla Panchayat; (c)"State Election Commissioner" means the State Election Commissioner appointed under section 237 of the Act; (d)Words and expressions used and not defined under these rules shall have the same meaning as assigned to them under the Act; 3. Removal of member by the prescribed authority :- The State Election Commissioner shall be the prescribed authority for the removal of a member under section 131 of the Act.