Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYATS (Allowance for Attendance of Meeting to Technical Persons) RULES, 1971 CONTENTS 1. Short Title. 2. Allowances to technical persons under section 287A GUJARAT PANCHAYATS (Allowance for Attendance of Meeting to Technical Persons) RULES, 1971 No. KP/71/90/PRR 78/71-JH.-In exercise of the powers conferred by section 323 read with section 287A of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962), the government of Gujarat hereby makes the following rules, namely :- 1. Short Title. :- The rules may be called the Gujarat Panchayats (Allowances for Attendance of meeting to Technical Persons) Rules, 1971. 2. Allowances to technical persons under section 287A :- Any officer or person designated by the State Government for the section 287A of the Gujarat Panchayats Act, 1961 shall be paid travelling allowance and daily allowance as follows, namely.- (i) A Government servant or panchayat servant in service shall be paid travelling allowance and daily allowance at the rates admissible to him in accordance with the rules applicable to him, and in the case of a retired Government servant or panchayat servant, at the rates admissible to him in accordance with the rules applicable to him immediately before his retirement. (ii) An officer or servant of any institution, body or commercial firm shall be paid traveling and daily allowance at the rates admissible to him in accordance with the rules applicable to him at his place of employment or if he be a retired officer or servant then at the rates admissible to him in accordance with the rules applicable to him immediately before his retirement at such place. (iii) A person not governed by clause (i) or clause (ii) shall be paid the travelling and daily allowance at the following rates.- (a) Where he attends a meeting of a District panchayat or its Committee, at the rates admissible to a member of a District panchayat under the Gujarat Panchayats (Travelling Allowance to Presidents, VicePresidents and Members of District and Taluka Panchayats) Rules, 1964. (b) Where he attends a meeting of a Gram Panchayat, Nagar Panchayat or Taluka panchayat or the Committee of such panchayats, at the rates admissible to a member of the Taluka panchayat under the Gujarat Panchayats (Travelling Allowance to President, Vice-Presidents and Member of District and Taluka Panchayats) Rules, 1964.