Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Public Moneys (Recovery Of Dues) Rules, 1988 CONTENTS 1. Short Title And Commencement 2. Definitions 3. Form Or Certificate Under Sub-Section (1) Of Section 3 Goa Public Moneys (Recovery Of Dues) Rules, 1988 Whereas certain draft rules which are proposed to be made under the Goa, Daman and Diu Public Moneys (Recovery of Dues) Act, 1986 (Act No. 10 of 1987), were published as required by sub- section (1) of section 6 of the said Act, in the Official Gazette, Extraordinary No. 3, Series I No. 35 dated 30th November, 1987 under the Notification No. 16/37/84-RD dated 24-11-1987 of the Revenue Department, Government of Goa, Secretariat, Panaji, inviting objections and suggestions from all persons likely to be affected thereby within 15 days from the date of publication of the said Notification in the Official Gazette; And whereas the said Gazette was made available to the public on 30th November, 1987; And whereas no objections and suggestions have been received from the public on the said draft by the Government; Now, therefore, in exercise of the powers conferred by sub-section (1) of section 6 of the Goa, Daman and Diu Public Moneys (Recovery of Dues) Act, 1986 (Act No. 10 of 1987), and all other powers enabling it in that behalf, the Government of Goa hereby makes the following rules, namely:- 1. Short Title And Commencement :- (1) These rules may be called the Goa Public Moneys (Recovery of Dues) Rules, 1988. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) Act means the Goa, Daman and Diu Public Moneys (Recovery of Dues) Act, 1986 (Act No. 10 of 1987); (b) Form means a form appended to these rules; (c) Section means a section of the Act. 3. Form Or Certificate Under Sub-Section (1) Of Section 3 :- A certificate to be sent to the Collector by an Authorised Officer, the Managing Director, the Chairman or as the case may be, the local agent under sub-section (1) of section 3 shall be in Form A.