Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYATS (Disciplinary Action Against Class- III Deputed Servants) Rules, 1970 CONTENTS 1. Short title 2 . Authority and procedure for the purpose of sub-section (5) of Section 207 3 . Application of Bombay Civil Services Conduct Discipline and Appeal Rules in other matters GUJARAT PANCHAYATS (Disciplinary Action Against Class- III Deputed Servants) Rules, 1970 No.KP/2108/PRR.82/70-JH-In exercise of the powers conferred by section 323 read with sub-section (5) of section 207 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 (Disciplinary action against Class-III deputed servants) Rules, 1970. 2. Authority and procedure for the purpose of sub-section (5) of Section 207 :- (1) The following penalties may, for good and sufficient reasons be imposed by the District Development Officer upon any servant of class-ill services of the State posted under a panchayat otherwise than as a member of the Panchayat Service, namely :- (i) Censure; (ii) Withholding of increments or promotion including stoppage at an efficiency bar; (iii) Recovery from pay of the whole or part of any pecuniary loss caused to the panchayat by negligence or breach of orders. (2) No order imposing any of the penalties specified in sub-rule (1) shall be passed unless such servant has been given a reasonable opportunity of making any representation that he may desire to make such representation, if any, has been taken into consideration before the order is passed. 3. Application of Bombay Civil Services Conduct Discipline and Appeal Rules in other matters :- In respect of all other matters not provided in these rules relating to competence of authorities to entertain and hear appeals and to procedure in respect of disciplinary action against any servant specified in rule 2, the provisions of the Bombay. Civil Services Conduct, Discipline and Appeal Rules shall mutatis mutandis apply.