Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT LOCAL AUTHORITIES CENSUS EXPENSES CONTRIBUTION RULES, 1980 CONTENTS 1. Short title, extent and application 2. Definition 3. Portion of expenses to be charged to Municipal Corporations and Municipalities 4. Portion of expenses to be charged to District Panchayats GUJARAT LOCAL AUTHORITIES CENSUS EXPENSES CONTRIBUTION RULES, 1980 In exercise of the powers conferred by section 6 of the Bombay Local Authorities Census Expenses Contribution Act, 1950 (Bom. XXIII of 1950), and in supersession of the existing rules made in this behalf, under the Government Notification, General Administration Department No. KS-55-CNS-1069-3280, CHH, dated the 31st December, 1970, the Government of Gujarat hereby makes the following rules, namely:- 1. Short title, extent and application :- (1) These rules may be called the Gujarat Local Authorities Census Expenses Contribution Rules. 1980. (2) They shall extend to the whole of the State of Gujarat. (3) They shall apply to the population census of 1981. 2. Definition :- In these rules, unless the context otherwise requires: (a) "municipal corporation" means a Corporation constituted under the Bombay Provincial Municipal Corporations Act. 1949; (b) "district panchayat" means a district panchayat constituted under the Gujarat Panchayat Act, 1961: (c) "municipality" means a municipality constituted under the Gujarat Municipalities Act, 1963 . 3. Portion of expenses to be charged to Municipal Corporations and Municipalities :- The portion of expenses which shall be charged to the funds of a municipal corporation or a municipality shall be one half of the total expenses incurred whether before or after the coming into force of these rules in connection with the taking of census in all its stages within the limits of municipal corporation or the municipality. 4. Portion of expenses to be charged to District Panchayats :- The portion of expenses which shall be charged to the funds of a district panchayat shall be the sum calculated at the rate ofRs. 250/- for each taluka (or mahal) or a part thereof comprised within the limits of the area of the district panchayat.