Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYATS (State Equalisation Fund) (Special Grants) RULES, 1964 CONTENTS 1. Short title 2. Panchayat to apply for grant 2A. Giant to be made directly out of fund 3. Utilisation of grant GUJARAT PANCHAYATS (State Equalisation Fund) (Special Grants) RULES, 1964 No. PRR-37-63-H.- In exercise of the powers conferred by section 323 of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962) read with section 196(3) thereof, the Government of Gujarat hereby makes the following rules namely:- 1. Short title :- The rules may be called the Gujarat Panchayats (State Equalisation Fund) (Special grants) Rules, 1964. 2. Panchayat to apply for grant :- (1) Where in any year any district panchayat is in need of a special grant from the State Equalisation Fund established under the sub- section (1) of section 196 of the Gujarat Panchayat Act, 1961 (hereinafter referred to as "the said Act"), it shall make an application in that behalf to the State Government or an officer authorised by the State Government in this behalf. (2) Such application shall state- (a) details of the purpose for which special grant is asked for, (b) the financial position of the panchayat at the end of the last financial year and (c) the period within which the amount of the grant will be utilised. (3) Such application shall be made so as to reach the State Government or as the case may be the officer so authorised as soon as may be after the 1st April of the year. 2A. Giant to be made directly out of fund :- Any special grant to be made under section 196 of the Act shall be made directly from the State Equalisation Found, 'by the State Government or by on officer authorised by the State Government in this behalf subject to any general or special order which the Government may make in this behalf. 3. Utilisation of grant :- Where any special grant is made to any district panchayat section 196 of the said Act for a specific purpose it shall not be utilised for a purpose other than the one for which the grant has been made.