Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYATS (SERVICE OF SPECIAL NOTICE) RULES, 1969 CONTENTS 1. . 2. . GUJARAT PANCHAYATS (SERVICE OF SPECIAL NOTICE) RULES, 1969 No. KI/l592(A)/PRR-77/69-JH-In exercise of the powers conferred by section 323 read with clause (i) of sub-section (1) of section 23 of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962), the Government of Gujarat hereby makes the following rules, namely:- 1. . :- These rules may be called the Gujarat Panchayats (Service of Special Notice) Rules, 1969. 2. . :- The special notice under clause (i) of sub-section (1) of section 23 of the Gujarat Panchayats Act, 1961 shall be in the Form appended t o these rules and shall be issued under the signature of the Secretary. Such notice shall, if practicable, be served personally by delivering or tendering it to the person to whom it is addressed or if such person is not found, by giving or tendering it to an adult member or servant of his family as his usual place of residence. If there is no such person to whom notice can be given or tendered, it shall be served by affixing it on the outer door or some other conspicuous part of the house in which the person ordinarily resides. If none of the aforesaid modes of serving special notice is feasible, the special notice shall be affixed on some conspicuous part of the house in which the person is known to have last resided.