Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Panchayats (State Equalisation Fund)(Special Grants) Rules, 1995 CONTENTS 1. Short title 2. Definitions 3. Contributions and utilisation of fund 4. Panchayat to apply for grant 5. Grant to be made directly out of fund 6. Repeal Gujarat Panchayats (State Equalisation Fund)(Special Grants) Rules, 1995 Whereas certain draft rules framing the Gujarat Panchayats (State Eqalisation Fund) (Special Grants) Rules, 1995 were published as required by sub-section (5) of Section 274, read with sub-section (3) of Section 220 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993), at pages 75-1 and 75-2 of Gujarat Government Gazette Part I-A dated the 24th March, 1995 under the Government Notification Panchyats and Rural Housing Department No. KP/58 of 1995/PRN/1994/681/J, dated the 24th .March, 1995 inviting objections and suggestions from all persons likely to be affected thereby till the 22nd April, 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 sub-section (3) of Section 220 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993), the Government hereby makes the following rules, namely: 1. Short title :- These rules may be called the Gujarat Panchayats (State Equalisation Fund) (Special Grants) Rules, 1995. 2. Definitions :- In these rules, unless the context otherwise requires: (a) "Act" means the Gujarat Panchayats Act, 1993; (b) "fund" means the State Equalisation Fund established under Section 220; (c) "section" means a section of the Act. 3. Contributions and utilisation of fund :- (1) The State Equalisation Fund shall consist of the payments made into it under clause (b) of sub-section (2) of Section 219 and it shall be utilised as prescribed by Section 220. (2) Where any special grant is made to any district panchayat under Section 220 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 sanctioned. 4. 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 220 of the said Act it shall make an application to the State Government or an officer authorised by the State Government in that 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 year; and (c) the period within which the amount of the grant shall 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. 5. Grant to be made directly out of fund :- Any special grant to be made under Section 220 of the said Act shall be made directly from the State Equalisation Fund by the State Government or by an officer authorised by the State Government in this behalf subject to any general or special order which the State Government may make in that behalf. 6. Repeal :- The Gujarat Panchayats (State Equalisation Fund) (Special Grants) Rules, 1964 are hereby repealed.