Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT MUNICIPAL FINANCE BOARD RECRUITMENT AND CONDITIONS OF SERVICE OF SECRETARY RULES, 1979 CONTENTS 1. Short title 2. Definitions 3. Recruitment of Secretary 4. Conditions of Service of Secretary GUJARAT MUNICIPAL FINANCE BOARD RECRUITMENT AND CONDITIONS OF SERVICE OF SECRETARY RULES, 1979 Whereas certain rules entitled as the Gujarat Municipal Finance Board (Recruitment and Conditions of Service of Secretary) Rules, 1979 were published as required by sub-section (1) of section 28 of the Gujarat Municipal Finance Board Act. 1979 (Guj. 12 of 1979) at Pages 269 and 270 of the Gujarat Government Gazette, Part I-A, Central Section (Extra Ordinary), dated the 18th October, 1979 under the Government Notification Panchayats Housing and Urban Development Department No KP-177 79/ MFB-1679/6150-P-T, dated the 17th October 1979 inviting objections and suggestions from all persons likely to be affected thereby, within period of one month from the date of its publication in the official Gazette. And whereas no objection and suggetions were received by the Secretary to Government, Panchayats, Housing and Urban Development Department with respect to the said draft rules before the expiry of the aforesaid period. Now, therefore, in exercise of the powers conferred by clause (b) cl. of sub-section (2) of section 28 read with section 13 of the Gujarat Municipal Finance Board Act, 1979 (Guj. 12 of 1979), the Government of Gujarat hereby makes the following Rules namely : 1. Short title :- These rules may be called the Gujarat Municipal Finance Board (Recruitment and Conditions of Service of Secretary) Rules, 1979. 2. Definitions :- (1) In these rules, unless, the context otherwise requires, (a) "The Act" means the Gujarat Municipal Finance Board Act, 1979. (b) "Secretary" means Secretary appointed under sub-section (1) of section 13 of the Act. (2) The words and expressions not defined but used in these rules shall have the meanings assigned to them in the Act. 3. Recruitment of Secretary :- The appointment of Secretary to the Board shall be made either by re-employing a retired Government officer who has had experience for a period of atleast five years of municipal affairs during Government Service or by deputation of an officer from Government who has such experience on such terms and conditions as may be fixed by Government from time to time. 4. Conditions of Service of Secretary :- The Secretary shall be governed by the Bombay Civil Services Rules, 1959, the Gujarat Civil Services (Conduct) Rules, 1971 and the Gujarat Civil Services (Discipline and Appeal) Rules, 1971 and other rules and orders applicable to Government servants.