Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT DISTRICT PANCHAYATS (DELEGATION OF POWERS BY THE DISTRICT DEVELOPMEAT OFFICERS) RULES, 1971 CONTENTS 1. Short title 2. Delegation powers by District Development Officers GUJARAT DISTRICT PANCHAYATS (DELEGATION OF POWERS BY THE DISTRICT DEVELOPMEAT OFFICERS) RULES, 1971 No.KP/71-151/PRR 83/71-JH-In exercise of the powers conferred by section 323 read with clause (a) of sub-section (2A) of section 143 of the Gujarat Panchayats Act, 1961 (Guj VI of 1962), the Government of Gujarat hereby makes the following rules, namely:- 1. Short title :- These rules may be called the Gujarat District Panchayats (Delegation of Powers by the District Development Officer) Rules, 1971. 2. Delegation powers by District Development Officers :- The Officer holding office under a District Panchayat to whom powers and functions may be delegated by a District Development Officer under clause (a) of sub-section (2A) of section 143 of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962) shall be an officer of the following rank, namely: - (a) an officer of the Indian Administrative Service; or (b) an officer not below the rank of a class II officer of the State Service.