Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT GRAM AND NAGAR PANCHAYATS SOCIAL JUSTICE COMMITTEE (Constitution and Functions) RULES, 1975 CONTENTS 1. Short title 2. Definitions 3. Constitution of Committee 4. Functions of the Committee GUJARAT GRAM AND NAGAR PANCHAYATS SOCIAL JUSTICE COMMITTEE (Constitution and Functions) RULES, 1975 No. KP-88/75(8)-26/PRR(HLC)/1/339-JH-1.- Whereas certain draft rules entitled as the Gujarat Gram and Nagar Panchayats Social Justice Committee (Constitution and Function) Rules, 1975 were published as required by sub-section (3) of section 323 read with sub-section (3) of section 81 and sub-section (3) of section 82 of the Gujarat Panchayat Act, 1961 (Guj.VI of l962) at page 7 to 8 of t h e Government of Gujarat Gazette, Part I-A dated the 16th January, 1975. under the Government Notification, Panchayats and Health Department No. KP/19-9/PRR (HLC) 1/1375-JH-1. dated the 16th January, 1975 inviting objections and suggestions from all persons likely to be affected there by till the 15th February, 1975; And whereas the objections and suggestions received from the public on the said draft have been considered by the Government; Now, therefore, in exercise of the powers conferred by sub-section (3) of section 323 read with sub-section (3) of section 81 and sub- section (3) of section 82 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 Gram and Nagar Panchayats Social Justice Committee (Constitution and Functions) Rules, 1975. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means the Gujarat Panchayats Act, 1961. (b) "Committee" means a Social Justice Committee of a Panchayat; (c) "Panchayat" means a gram or nagar Panchayat, as the case may be; (d) "Section" means a section of the Act. 3. Constitution of Committee :- @ (1) The Committee shall- (i) in lhe case of a Gram Panchayat, consist of not less than four and not more than six, members as may be determined by the Panchayat; and (ii) in the case of Nagar Panchayat, consist of not less than six and not more than eight members, as may be determined by the panchayat. (2) [The Panchayat shall appoint the members of the Committee from the elected members of the Panchayat in the following manner.- (i) one member of the Panchayat belonging to the Bhangi Community, and where a member of the Panchayat belonging to that community is not available for appointment to the Committee, the panchayat shall co-opt a person belonging to that community as is qualified to be elected as a member of the panchayat: Provided that where a person belonging to a Bhangi Community is not available for being co-opted, the panchayat shall appoint a member of such panchayat belonging to a Scheduled Caste or Scheduled Tribe to be a member of such Committee; (ii) remaining members from the persons who are members of the panchayat elected on the seats reserved for the persons belonging to the scheduled casts and scheduled tribes: Provided that out of the persons so appointed at least one person shall be a woman; (3) Where the number of members of the panchayat elected, on the seats reserved for the Scheduled Castes and the Scheduled Tribes falls short of the number of the members to be appointed on the Committee, the Panchayat shall co-opt such persons belonging to the Scheduled Castes and the Scheduled Tribes, as are qualified to be elected as members of the Panchayat. (4) Where a member described in the Proviso to clause (ii) of sub- rule (2) is not available, for appointment the Panchayat shall co-opt a woman belonging to the Schedule Castes and the Scheduled Tribes as is qualified to be elected as a member of the panchayat: Provided that where a person or, as the case may be, a woman belonging to the Scheduled Tribes is not available for being co- opted under Sub-rule (3) or (4) the Panchayat may co-opt such person or woman who is not a member of the Scheduled Castes or t h e Scheduled Tribes and who is qualified to be elected as a member of the Panchayat. *. Sub-rule (2), substituted vide G.G.Gaz., Ext., Pt. IA, dt. 4-8-19 79, P. 223. 4. Functions of the Committee :- The Committee shall perform the following functions in so far as they may be essential for securing social justice to the weaker sections of the society including persons belonging to the Scheduled Castes and the Scheduled Tribes (hereinafter referred to as "the weaker sections of the society"), namely :- (1) To provide facilities, like house sites, village sites, loan subsidy, and education to the weaker Sections of the Society and for that purpose to prepare plans and implement them. (2) To investigate into the cases of injustice to and discrimination against the weaker sections of the society. (3) To frame, manage and implement schemes to carry out these functions. (4) To attend to all other situations and matters arising in respect of such classes. (5) To ensure systematic disposal of carcasses, and to provide means for the disposal of unclaimed corpses and carcasses and to define places for the purpose of disposal of unclaimed corpses and carcasses. (6) To look after the drinking water facility of the weaker sections of the society. (7) To promote rural housing schemes for the weaker sections of the society. (8) To look after street lights facility in the locality of the weaker sections of the society if there are street lights in the gram or nagar as the case may be. (9) To look after bathing and washing facility for the weaker sections of the society if such facility exists for general public. (10) To educate and to look after educational facility for the weaker sections of the society. (11) To promote social and moral welfare of the weaker sections of the society particularly prohibition propaganda, removal of untouchability, amelioration of the condition of such sections, the eradication of corruption and the discouragement of gambling and other anti-social activities. (12) To make arrangement for pre-primary education and child welfare activities of the weaker sections of the society. (13) To arrange cultural programmes for the purpose of popular education of the weaker sections of the society. (14) To report to the proper authorities complaints which are not removable by the panchayat pertaining to the weaker sections of the society. (15) To organise encourage and assist co-operative activities in the economic and social fields for the welfare of the weaker section of society;