Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat District Panchayats Education Committee (Constitution and Functions) Rules, 1995 CONTENTS 1. Short title 2. Definition 3. Constitution of the Committee 4. The term of the Committee 5. Functions of the Committee Gujarat District Panchayats Education Committee (Constitution and Functions) Rules, 1995 Whereas certain draft rules framing the Gujarat District Panchayats Education Committee (Constitutions and Functions) Rules, 1995 were published as required by sub-section (5) of Section 274 read with Section 145 of the Gujarat Panchayats Act, 1993, (Guj. 18 of 1993), at pages 138-1 and 138-2 of Gujarat Government Gazette, Part I-A dated the 20th July, 1995 under the Government Notification, Panchayats and Rural Housing Department No. KP/110 o f 1995/PRN/1095/1483/J, dated the 20th July, 1995 inviting objections and suggestions from all persons likely to be affected thereby till the 18th August, 1995. And, whereas, no objections and suggestions received with respect to the said draft rules by the Government. Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 27, read with Section 145 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 Education Committee (Constitution and Functions) Rules, 1995. 2. Definition :- In these rules, unless the context otherwise requires. (a) "Act" means the Gujarat Panchayats Act, 1993; (b) "Committee" means the Education Committee of a District Panchayat; (c) "Panchayat" means a District Panchayat; (d) "Section" means a section of the Act; (e) "Schedule" means Schedule appended to the Act; 3. Constitution of the Committee :- (1) The Education Committee of a District Panchayat shall consist of not more than nine members. (2) The Panchayat shall constitute this Committee to the following manner: (A) Elected by the Panchayat from amongst its members. Out of the elected members there shall be. (i) One member belonging to Scheduled Castes; (ii) One member belonging to Scheduled Tribes; (iii) One member belonging to Socially and Educationally Backward Classes; and (iv) Two women members. Provided that where any of the members mentioned under item (i), (ii) or (iii) is not available, his vacancy shall be filled up by electing any other member of the Panchayat; (B) Selected the Panchayat from amongst the qualified voters in the district. The Panchayat may appoint two members from amongst the qualified voters of the district in the following manner: (i) One person having not less than ten years' teaching experience in an educational institution imparting primary, secondary, higher or vocational education; (ii) One person who being a graduate of any University established by law in India, is an educationist: Provided that the qualified persons so appointed shall have the right to speak or otherwise take part in the proceedings of a meeting of the Committee but shall not be entitled to vote. 4. The term of the Committee :- As specified in sub-section (9) of Section 145 of the Act, the terms of the Committee shall be co-extensive with the duration of the District Panchayat. 5. Functions of the Committee :- The Committee shall perform the functions and duties mentioned in Part II of Sch. III appended to the Act and such other literary and cultural activities as the Panchayat may assign to it.