Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYAT (Honorarium and Allowances to Acting Chairman of Education Committee) RULES, 1970 CONTENTS 1. Short title 2. Definitions 3. Honorarium and Allowances to acting Chairman GUJARAT PANCHAYAT (Honorarium and Allowances to Acting Chairman of Education Committee) RULES, 1970 In exercise of the powers conferred by section 323 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 District Panchayat (Honorarium and Allowances to acting Chairman of Education Committee) Rules, 1970. 2. Definitions :- In these rules unless the context otherwise requires, (a) "the Act" means the Gujarat Panchayats Act, 1961; (b) "acting Chairman" means a member of the Education Committee elected under sub-section (3) of section 132; (c) "Chairman" means the Chairman of the Education Committee; (d) "Education Committee" means the Education Committee of District Panchayat constituted under section 131; (e) "section" means the section of the Act. 3. Honorarium and Allowances to acting Chairman :- (1) Whenever the continuous period of lenve or absence of the Chairman exceeds fifteen days, the acting Chairman shall for the duration of that period be paid an honorarium at the rate specified in clause (a) of sub-section (I) of section 132. (2) The acting Chairman shall be entitled to travelling allowance while touring on public business at the rates admissible to the Chairman under the Gujarat Pancbayats (Travelling Allowance to the Presidents, Vice-Presidents and Members of District and Taluka Panchayats) Rules, 1964.