Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYATS (Powers of District Development Officers and Taluka Development Officers) RULES, 1963 CONTENTS 1. Short title 2. Definitions 3. Grant of leave by District Development Officer 4. Grant of leave by the Taluka Development Officer GUJARAT PANCHAYATS (Powers of District Development Officers and Taluka Development Officers) RULES, 1963 No.PRR-27/63-H-In exercise of the powers conferred by section 323 of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962) and all other powers enabling it in this behalf the Government of Gujarat hereby makes the following rules, namely:- 1. Short title :- These rules may be called, the Gujarat Panchayats (Powers of District Development Officers and Taluka Development Officers) Rules, 1963. 2. Definitions :- In these rules unless the context otherwise requires- (a) "the Act" means the Gujarat Panchayats, Act, 1961; (b) "Section" means a section of the Act. 3. Grant of leave by District Development Officer :- 1 - (1) A District Development Officer may under sub-clause (iii) of clause (a) of sub-section (2) of section 143 grant leave of absence, for a period not exceeding four months to any officer holding office under the District Panchayat. (2) The District Development Officer may also grant leave of 1. Substituted vide GNPH and UD Deptt. No. KP-61/PRR-27(3)/7/, JH, dated 2nd May, 1977. 4. Grant of leave by the Taluka Development Officer :- A Taluka Development Officer may grant leave of absence under sub-clause (iii) of clause (a) of sub-section (2) of section 123 to any officer holding office under the Taluka Panchayats.