Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT MUNICIPALITIES (RESERVATION OF SC, ST, BC AND WOMEN FOR THE OFFICE OF THE PRESIDENT) RULES, 1994 CONTENTS 1. Short title 2 . Reservation in favour of Scheduled Castes, Scheduled Tribes, Backward Classes and women. 3. Reservations to continue for casual vacancies. 4. Roster point when municipality is reconstituted. 5. Duration of Roster. 6. Roster points when a new municipality is constituted. SCHEDULE 1 :- ROSTER FOR THE OFFICE OF THE PRESIDENT OF THE MUNICIPALITY GUJARAT MUNICIPALITIES (RESERVATION OF SC, ST, BC AND WOMEN FOR THE OFFICE OF THE PRESIDENT) RULES, 1994 WHEREAS the draft of the Gujarat Municipalities (Reservation of SC, ST, BC and Women for the office of the President) Rules, 1994 was published, as required by Section 277 read with sub-section 3 of Section 33 of Gujarat Municipalities Act, 1963, (Guj. 34 of 1964) ; at pages 499-1 to 499-5 of the Gujarat Government Gazette, Extra Ordinary Part I-A, dated 5th december, 1994, under Government Notification, Urban Development and Urban Housing Department NO.KV-577-94-NPL-4594-4609-M, dated 5th December, 1994 inviting objections and suggestions from all persons likely to be affected thereby within ten days from the date of publication of the said notification in the official Gazette; AND WHEREAS objections and suggestions which are so received on the said draft have been considered by the Government; NOW, THEREFORE, in exercise of the powers conferred by subsection (1) of section 277 read with sub-section 3 of Section 33 of the Gujarat Municipalities Act, 1963 (Guj. 34 of 1964), the Government of Gujarat hereby makes the following rules, namely:- 1. Short title :- these rules may be called the Gujarat Municipalities (Reservation of SC, ST, BC and women for the office of the President) rules, 1994. 2. Reservation in favour of Scheduled Castes, Scheduled Tribes, Backward Classes and women. :- The office of the President of a Municipality shall be reserved in favour of Scheduled Castes, Scheduled Tribes, Backward Classes and women in accordance with the roster shown in SCHEDULE. 3. Reservations to continue for casual vacancies. :- If any election is to be held for filling up a casual vacancy that has arisen in the office of the President, the reservation, if any, applicable for the election of the previous President (whose term has not been completed) shall continue for such election. 4. Roster point when municipality is reconstituted. :- Where a municipality has been reconstituted either after the term of the previous municipality has expired or the previous municipality has been dissolved before its term has expired, then for the election of the President after such reconstitution, the roster point next to the one last used shall be used as the starting point. 5. Duration of Roster. :- This roster shall continue to be effective for a period of ten years starting from the first election held in accordance with these rules. 6. Roster points when a new municipality is constituted. :- When a new municipality is constituted either by amalgamation of new areas or otherwise the State Government shall decide its roster points on the same principals under which this Roster is decided for such municipality, and in this case roster of other municipalities shall not be disturbed. SCHEDULE 1 ROSTER FOR THE OFFICE OF THE PRESIDENT OF THE MUNICIPALITY