Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYATS (Appellate Powers of Panchayat) RULES, 1979 CONTENTS 1. Short title 2. Definition 3. Classes of cases in which appeal may lie 4. Repeal and savings GUJARAT PANCHAYATS (Appellate Powers of Panchayat) RULES, 1979 Whereas a certain draft rules called the Gujarat Panchayats (Appellate Powers of Panchayats) Rules 1979 were published as required by sub-section (3) of section 3 3 of the Gujarat Panchayats Act, 1961 (Guj VI of 1962), at page 229-230 of the Governmeat Gazette, Part I-A dated 9th August, 1979 under the G overnment Notification Panchayats, Housing and Urban Development Department No. K.P/l46/PRR/84(1)-JH, dated the 9th August, 1979 inviting objections and suggestions from all persons likely to be affected thereby, till the 8th September, 1979; And Whereas no objections and suggestions were received from the public on the said draft by the Government; Now. Therefore, in exercise of the powers conferred by section 323 read with clause (a) of sub-section (13) of section 81, clause (a) of sub-section (13) o f section 82, clause (a) of sub-section (5) of section 111 and clause (a) of sub-section (14) of section 131 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 Panchayats (Appellate Powers of Panchayat Rules, 1979. 2. Definition :- In these rules, unless the context otherwise requires,- (a) "the Act" means the Gujarat Panchayati Act, 1961; (b) "Committee" means a committee of the relevant Panchayat; (c) "relevant panchayat" means- (i) in the case of an appeal from the decision of a committee of gram Panchayat, that gram panchayat, (ii) in the case of [an appeal from the decision of a committee of a nagar Panchayat], that nagar panchayat, (iii) in the case of (an appeal from the decision of a committee of a taluka panchayat], that taluka panchayat, (iv) in the case of an appeal from the decision of a committee of a district panchayat, that district panchayat; (d) ''Section" means a section of Act. 3. Classes of cases in which appeal may lie :- Any person aggrieved by the decision of a committee may, if he suffers or is likely to suffer any financial loss on account of such decision, appeal to the relevant panchayat. 4. Repeal and savings :- The Gujarat Panchayats Appellate Powers of Panchayats) Rules, 1971 are hereby repealed: Provided that anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under the corresponding provisions of these rules.