Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT DISTRICT PRIMARY EDUCATION STAFF SELECTION COMMITTEE (Constitution, Powers and Duties) RULES, 1961 CONTENTS 1. Short title 2. Definition 3. Constitution of Committee 4. Powers and Duties of Committee 5. Procedure of meeting of Committee 6. Committee to require its procedure in certain cases GUJARAT DISTRICT PRIMARY EDUCATION STAFF SELECTION COMMITTEE (Constitution, Powers and Duties) RULES, 1961 No. KP/60/PRR-41-64-Jh.-In exercise of the powers conferred by section 323 of the Gujarat Panchayats Act, 1962 (Guj. VI of 1962), the Government of Gujarat hereby makes the following rules, namely:- 1. Short title :- These rules may be called the Gujarat Primary Education Staff Selection Committee (Constitution, Powers and Duties) Rules, 1964. 2. Definition :- (1) "the Act" means the Gujarat Panchayats Act, 1961; (2) "Committee" means a District Primary Education Staff Selection Committee for a district referred to in sub-section (3) of section 211 of the Act; (3) the words expressions not defined but used in these rules shall have the meanings assigned to them in the Act or, as the case may be the Bombay Primary Education Act, 1947. 3. Constitution of Committee :- term of office of nominated member and mode of resignation.- (1) The committee for each district shall consist of the following members, namely: 2(i) The Chairman of the Education Committee of the district panchayat, or where the office of such. Chairman is vacant, the President of the district panchayat. (ii) The Educational Inspector of the district. (iii) The Principal, Primary Teachers' Training College situated in the district and where there are more than one such college in a district such principal as may be nominated by the Director of Education, Gujarat State; and (iv) The Administrative officer of the district. (v) One member nominated by the President of the district panchayat, from amongst the members of such panchayat, provided that where none of lhe aforesaid cx-cfficio member is awoman, the President shall nominate a woman as a member of the Committee. (2) The Chairman of the Education Committee of the district panchayat shall act as the President of the Committee. (3) The Administrative officer shall act as the Secretary of the Committee. 1 (4) (a) The member nominated by the President of the district panchayat on the Committee shall hold office as a member of the committee from date of his nomination on the Committee till he ceases to be a member of the district panchayat (b) The member so nominated may resign office by tendering his re signation in writing to the President of the Committee and he shall cease to hold office on the date on which his resignation is accepted. 2. Subs. vide G G Gaz. Ext Pt. 1-A d. 3-10-1974.-Th, dated 19th October 1976. 1. Subs. vide G G Gaz. Ext Pt. 1-A d. 3-10-1974. 4. Powers and Duties of Committee :- 1.- It shall be the duty of the Committee to select candidates for appointment as primary teachers in the district in accordance with t h e rules made under the Act for the recruitment of primary teachers 2 [The Committee shall exercise such powers as are necessary for, and incidental to the discharge of its duty. 1. Subs. vide G.G. Gaz. Ext. Pt., I.A, dt. 3-10-1974. 2. Added " " " " " " 5. Procedure of meeting of Committee :- (1) Every question before the Committee shall be decided by the Committee by a majority of votes of the members thereof present at the meeting of the Committee. In the event of an equality of votes the President of the Committee shall have a second or casting vote. (2) If the President ofthe Committee be not present at any meeting of the Committee, the members present at the meeting may choose from amongst them a member to preside at the meeting. The member so presiding shall have the powers exercisable by the President of the Committee under sub-rule (1). (3) The quorum for a meeting of the Committee shall be three but the President may adjourn any business at a meeting if he is of the opinion that it cannot conveniently transacted owing to the non attendance of any member. 6. Committee to require its procedure in certain cases :- In matters for which no provision is made in these rules in respect ofthe conduct of business of the Committee, the Committee may regulate its proceeding in such manner as it thinks fit.