Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Panchayats (Appellate Powers of Panchayat) Rules, 1995 CONTENTS 1. Short title 2. Definitions 3. Classes of cases in which appeal may lie 4. Repeal and Saving Gujarat Panchayats (Appellate Powers of Panchayat) Rules, 1995 Gujarat Panchayats (Appellate Powers of Panchayat) Rules, 1995 1. Short title :- These rules may be called the Gujarat Panchayats (Appel- late Powers of Panchayat) Rules, 1995. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means the Gujarat Panchayats Act, 1993; (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 a village panchayat, that village panchayat; (ii) in the case of an appeal from the decision of a committee of a taluka panchayat, that taluka panchayat; (iii) in the case of an appeal from the decision of a committee of a district panchandyat, that district panchayat; (d) "Section" means a. section of the Act. 3. Classes of cases in which appeal may lie :- Any person aggrieved by the decision of 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 Repeal and Saving :- The Gujarat Panchayats (Appellate Powers of Panchayat) Rules, 1971 are hereby repealed. Such repeal shall not affect anything done or any action taken under the rules so repealed.