Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Panchayat Service (Conditions of Service) Rules, 1996 CONTENTS 1. Short title and commencement 2. Definitions 3. Application of Bombay Civil Services Rules, 1959 to Panchayat Servants 4. Modifications 5. Repeal and Savings Gujarat Panchayat Service (Conditions of Service) Rules, 1996 In exercise of the powers conferred by Section 274 read with sub- section (5) o! 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 and commencement :- (1) These rules may be called tht Gujarat Panchayat Service (Conditions of Service) Rules, 1996. (2) They shall come into force with effect from the date of publication of this notification in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires (a) "Government" means the Government of the State of Gujarat; (b) "Panchayat" means a District Panchayat, Taluka Panchayat or as the case may be, a Village Panchayat; (c) "Panchayat Service" means the Panchayat Service as constituted under Section 227; (d) "Panchayat Servant" means any person who belongs to the Superior Panchayat Service or as the case may be, Inferior Panchayat Service; 3. Application of Bombay Civil Services Rules, 1959 to Panchayat Servants :- The Bombay Civil Services Rules, 1959, (except the Revised Pension Rules, 1950 and the rules relating to pension, gratuity and other retirement benefits elsewhere contained therein) (here in after referred to as "the Civil Service Rules") as in force at the commencement of these rules shall, as amended by Government from time to time, apply to the Panchayat Servants subject to the modifications specified in Rule 4. 4. Modifications :- (1) In the Civil Service Rules, unless the context otherwise requires (i) for the words "Government servant" wherever they occur, the words "Panchayat servant" shall be substituted; (ii) for the words "Government service" wherever they occur, the words "Panchayat service" shall be substituted; (iii)for the words "in the service of Government" wherever they occur, the words "in the service of Panchayat" shall be substituted. (iv)for the words "Consolidated fund of the State" wherever they occur, the words "Taluka Fund" or as the case may be, "District Fund" shall be substituted. (v) for the words "Head of Department" wherever they occur, the words "Development Commissioner" shall be substituted, and (vi)for the words " Head of Office" wherever they occur, the words "District Development Officer" shall be substituted. 5. Repeal and Savings :- The Gujarat Panchayat Service (.Conditions of Service) Rules, 1977 are hereby repealed such repeal shall not affect anything done or any action taken, under the rules so repealed.