Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Panchayats (Honorarium to Officials) Rules, 1995 CONTENTS 1. Short title 2. Definitions 3 . Every official shall be paid honorarium at the following rate, namely 4. Repeal Gujarat Panchayats (Honorarium to Officials) Rules, 1995 Whereas certain draft rules framing the Gujarat Panchayats (Honorarium to Officials) Rules, 1995 were published as required by sub-section (5) of Sec. 274, read with sub-section (1) of Sec. 65, sub-section (1) of Sec. 79, Sec. 124, sub-section (1) of Sec. 147 and sub-section (1) of Sec. 148 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993) at Pages 146-1 and 146-2 of Gujarat Government Gazette, Part I-A dated the 28th July, 1995 under the G overnment Notification, Panchayats and Rural Housing Department No. KP/122 of 1995/PRN. 1094/1515-J, dated the 28th July, 1995 inviting objections and suggestions from all persons likely to be affected thereby till the 26th August, 1995; And, whereas no objections and suggestions were received with respect to the said draft rules by the Government;' Now, therefore, in exercise of the powers conferred by sub-section (1) of Sec. 274, read with sub-section (1) of Sec. 65, sub-section (1) of Sec. 79, Sec. 124, sub-section (1) of Sec. 147 and sub-section (1) of Sec. 148 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 (Honorarium to Officials) Rules, 1995. 2. Definitions :- In these rules, unless there is anything repugnant in the subject or context (a) "Act" means the Gujarat Panchayats Act, 1993; (b) "Officials" means the President of a Taluka Panchayat, the President of a District Panchayat, the Chairman of the Social Justice Committee of a Taluka Panchayat, the Chairman of the Education Committee and the Chairman of the Social Justice Committee of a District Panchayat to whom honorarium shall be payable under Sees. 65, 79, 124,147 and 148 of the Act. 3. Every official shall be paid honorarium at the following rate, namely :- 4. Repeal :- The Gujarat Panchayatp .Honorarium to Officials) Rules, 1990 are hereby repealed.