Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Panchayats (Disciplinary Action against Class-III Servants on Deputation) Rules, 1997 CONTENTS 1. Short title 2. Authority and procedure for the purpose of sub-sec. (4) of Sec. 232 of the Gujarat Panchayats Act, 1993 3. Application of Gujarat Civil Services (Conduct) Rules, 1971 and Gujarat Civil Services (Discipline and Appeal) Rules, 1971 in other Matter 4. Repeal and Savings Gujarat Panchayats (Disciplinary Action against Class-III Servants on Deputation) Rules, 1997 In exercise of the powers conferred by Sec. 274 read with sub-sec. (4) of Sec. 232 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993), 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 Servants on Deputation) Rules, 1997. 2. Authority and procedure for the purpose of sub-sec. (4) of Sec. 232 of the Gujarat Panchayats Act, 1993 :- (1) The following penalties may, for good and sufficient reasons be imposed by the District Development Officer upon any servant of Class-III services of the State posted under a panchayat otherwise than as a member of the Panchayat Service, namely: (i) withholding of increments or promotion including stoppage at an efficiency bar; (ii) recovery from pay of the whole or a part of any pecuniary loss caused to the Panchayat by negligence or breach of orders. (2) No order imposing any of the penalties 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 and such representation, if any, has been taken into consideration before the order is passed. 3. Application of Gujarat Civil Services (Conduct) Rules, 1971 and Gujarat Civil Services (Discipline and Appeal) Rules, 1971 in other Matter :- 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 Gujarat Civil Service (Conduct) Rules, 1971 and the Gujarat Civil Services (Discipline and Appeal) Rules, 1971 as amended from time to time shall mutatismutandis apply. 4. Repeal and Savings :- The Gujarat Panchayats (Disciplinary Action against Class-III Deputed Servants) Rules, 1970 are hereby repealed. Such repeal shall not affect anything done or any action taken under the rules so repealed.