Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat District Panchayats (Delegation of Powers by the District Development Officer) Rules, 1995 CONTENTS 1. Short title 2. Delegation of Powers by the District Development Officers 3. Repeal and Savings Gujarat District Panchayats (Delegation of Powers by the District Development Officer) Rules, 1995 Whereas certain draft rules framing the Gujarat Taluka Panchayats (Cost of Collection of Cess on Water Rate) Rules, 1995 were published as required by sub-section (5) of Section 274, read with Section 197 of the Gujarat Panchayat Act, 1993 (Guj. 18 of 1993) at page 76-1 and 76-2 of Gujarat Government Gazette, Part I-A dated the 24th March, 1995 under the Government Notification, Panchayats and Rural Housing Department No. KP/59 of 1995/PRN/1094/682-J, dated the 24th March, 1995 inviting objections and suggestions from all persons likely to be affected therey by till the 22nd April, 1995; And, whereas no objections and suggestions were received with respect to the said draft rules by Government; Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 274 read with Section 197 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993), 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, 1995. 2. Delegation of Powers by the District Development Officers :- The District Development Officer shall delegate any of his power an d functions to the following officers holding office under the Panchayats, namely: (a) an officer of the Indian Administrative Services; (b) an officer not below the rank of class-II officer of the State Service. 3. Repeal and Savings :- The Gujarat District Panchayats (Delegation of powers by the District Development Officer) Rules, 1971 are hereby repealed. Such repeal shall not affect anything done or any action taken under the rules so repealed.