Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Panchayats (Special Notice for Recovery of Arrears of Dues) Rules, 1995 CONTENTS 1. RULE 2. Definitions 3. RULE 4. RULE Gujarat Panchayats (Special Notice for Recovery of Arrears of Dues) Rules, 1995 Whereas certain draft rules framing "the Gujarat Panchayats (Special Notice for Recovery of Arrears of Dues) Rules, 1995" were published as required by sub-section (5) of Section 274, read with clause (i) of sub-section (1) of Section, 30 of the Gujarat Panchayats Act, 1993 (Guj. Act No. 18 of 1993), at pages 93-1 and 93-2 of Gujarat Government Gazette, Part I-A dated the 18th April, 1995 under the Government Notification, Panchayats and Rural Housing Department No. KP/79 of 1995/PRN/1094/859/J, dated the 18th April, 1995 inviting objections and suggestions from all persons likely to be affected thereby till the 7th May, 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 Section 274, read with clause (i) of sub-section (1) of Section 30 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993), the Government of Gujarat hereby makes the following rules, namely: 1. RULE :- These rules may be called the Gujarat Panchayats (Special Notice for Recovery of Arrears of Dues) Rules, 1995. 2. Definitions :- In these rules, unless the context otherwise requires: (i) "Act" means the Gujarat Panchayats Act, 1993; (ii) "Section" means a Section of the Act; (iii) "Panchayat" means a village Panchayat or a Taluka Panchayat or a District Panchayat, as the case may be; (iv) "Form" means a form special notice appended to these rules. 3. RULE :- The special notice under clause (i) of sub-section (1) Section 30 of the Gujarat Panchayats Act, 1993 shall be in the Form appended to 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 found at this 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, or it shall be published in local leading Gujarati Newspapers of that area as a public notice. 4. RULE :- The Gujarat Panchayats (Service of Special Notice) Rules, 1969 are hereby repealed.