Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Zilla Panchayat (Election Of The Members To The Zilla Panchayat From Amongst The Members Of The State Legislative Assembly) Rules, 1998. CONTENTS 1. Short title and commencement 2. Definitions 3. Number of members to be elected 4. Eligibility for becoming a member of the Zilla Panchayat 5. Power of the Government to inform date for holding elections 6. Procedure for election 7. Filling up of casual vacancy 8. Publication of names of elected members SCHEDULE 1 :- SCHEDULE Goa Zilla Panchayat (Election Of The Members To The Zilla Panchayat From Amongst The Members Of The State Legislative Assembly) Rules, 1998. 1. Short title and commencement :- (1) These rules may be called the Goa Zilla Panchayat (Election of the members to the Zilla Panchayat from amongst the members of the State Legislative Assembly) Rules, 1998. (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)"Election" means an election of the members to the Zilla Panchayat from amongst the members of the Goa State Legislative Assembly; (c)"Section" means a section of the Act; (d)"Speaker" means the Speaker of the Goa Legislative Assembly and includes the Deputy Speaker; (e)"State Legislative Assembly" means the Goa State Legislative Assembly; (f)Words and expressions used but not defined in these rules, shall have the same meaning as are respectively assigned to them in the Act. 3. Number of members to be elected :- The number of members to be elected to the Zilla Panchayat in a district from amongst the members of the State Legislative Assembly shall be as follows:- (I) From North Goa District - Six members. (II)From South Goa District - Five members. 4. Eligibility for becoming a member of the Zilla Panchayat :- Any member of the State Legislative Assembly shall be eligible to become a member of Zilla Panchayat if he is elected by a majority of votes of the total number of members of the State Legislative Assembly: Provided that such member shall not be a Minister or the Speaker or the Deputy Speaker of the State Legislative Assembly or the Leader of Opposition in the State Legislative Assembly. 5. Power of the Government to inform date for holding elections :- The Government in consultation with the Speaker shall fix the date for holding the election thereof. 6. Procedure for election :- The Speaker may determine the procedure to be adopted for election of members to the Zilla Panchayat from amongst the members to the State Legislative Assembly. 7. Filling up of casual vacancy :- Any casual vacancy arising shall be filled up by election as provided in rule 4. 8. Publication of names of elected members :- The Secretary of the State Legislative Assembly shall publish or cause to be published the names of elected members in the Official Gazette by a Notification stating the name and address or the names and addresses of the members elected in the form as specified in the schedule hereto. A copy of the Notification shall be forwarded to the Directorate of Panchayats and the concerned Zilla Panchayat. SCHEDULE 1 SCHEDULE Notification (See rule 8) In pursuance of the provisions of rule 8 of the Goa Zilla Panchayat (Election of the members to the Zilla Panchayat from amongst the members of the State Legislative Assembly) Rules, 1998, it is hereby notified for information of the public, that the member/members specified in column (2) of the Schedule "A" below is/are duly elected as member/members for the Zilla Panchayat mentioned in column (1) respectively of the said Schedule "A".