Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Panchayats (Powers of District Development Officers and Taluka Development Officers to Grant Leave) Rules, 1995 CONTENTS 1. Short title 2. Definitions 3. Grant of leave by District Development Officers 4. Grant of leave by the Taluka Development Officer Gujarat Panchayats (Powers of District Development Officers and Taluka Development Officers to Grant Leave) Rules, 1995 Whereas certain draft rules "Framing the Gujarat Panchayats (Powers of District Development Officers and Taluka Development Officers to Grant Leave) Rules, 1995" were published as required by sub-section (1) of Section 274 read with sub-clause (iii) of clause (a) of sub-section (2) of Sections 137 and 162 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993) at pages 18 and 19 of Gujarat Government Gazette, Part I-A dated the 27th July, 1994 under the Government Notification Panchayats and Rural Housing Department No. KP/189 of 1994/PRN/1094/1188/J, dated the 27th July, 1994 inviting objections and suggestions from all persons likely to be affected thereby till the 25th August, 1994; 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 Section 274 read with sub-clause (iii) of clause (a) of sub-section (2) of Sections 137 and 162 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 (Powers of District Development Officers and Taluka Development Officers to Grant Leave) Rules, 1995. 2. Definitions :- In these rules, unless the context otherwise requires: (a) "the Act" means the Gujarat Panchayats Act, 1993; (b) "Section" means a section of the Act. 3. Grant of leave by District Development Officers :- (1) A District Development Officer may under sub-clause (iii) of clause (a) of sub-section (2) of Section 162 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 be also grant leave of absence for a period not exceeding four months to a Taluka Development Officer and Project Officer-Cum-Taluka Development Officer posted under a Taluka Panchayat situated within the area of the jurisdiction of the District Panchayats. 4. Grant of leave by the Taluka Development Officer :- A Taluka Development Officer may under sub-clause (iii) of clause (a) of sub-section (2) of Section 137, grant leave of absence for a period not exceeding two months to any officer holding office under the Taluka Panchayats.