Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Panchayat Service (Appointing Authorities) Rules, 1996 CONTENTS 1. Short title 2. Appointing authorities 3 . Retrenchment of employees belonging to infenor posts under Village Panchayats 4. Repeal Gujarat Panchayat Service (Appointing Authorities) Rules, 1996 In exercise of the powers conferred by Section 274 read with sub- section (5) of Section 227 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993), the Govern- ment of Gujarat hereby makes the following rules, namely: 1. Short title :- These rules may be called the Gujarat Panchayat Service (Appointing Authorities) Rules, 1996. 2. Appointing authorities :- Each of the authorities specified in column 2 of the table annexed hereto shall have power to make appointment to posts specified against it in column 3 of the said table. 3. Retrenchment of employees belonging to infenor posts under Village Panchayats :- In respect of the employees belonging to inferior panchayat service under Village panchayat, the appointing authority shall obtain the prior approval of the District Panchayat before issuing the order of retrenchment of such employee: Provided that no such prior approval shall be required in case of retrenchment on any disciplinary ground or in case of retrenchment of junior-most employee of the cadre due to discontinuance of post in the cadre. 4. Repeal :- The Gujarat Panchayat Service (Appointing Authority) Rules, 1967 are hereby repealed. Such repeal shall not affect anything done or any action taken under the rules so repealed.