Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Panchayats (the amount to be set apart for meeting expenditure of Salaries and Training of the Secretaries of the Village Panchayat and the Village Accountants (Talaties) Rules, 1995 CONTENTS 1. Short title 2. The amount to be set apart 3. Repeal Gujarat Panchayats (the amount to be set apart for meeting expenditure of Salaries and Training of the Secretaries of the Village Panchayat and the Village Accountants (Talaties) Rules, 1995 Whereas certain draft rules framing the Gujarat Panchayats (the amount to be set apart for meeting the expenditure of Salaries and Training of the Secretaries of the Village Panchayat and the Village Accountants (Talaties) Rules, 1995 were published as required by sub-section (5) of Section 274, read with clause (a) of sub-section (2) of Section 219 of the Gujarat Panchayat Act, 1993 (Guj. 18 of 1993), at page 120-1 of Gujarat Government Gazette, Part I-A dated the 8th June, 1995 under the Government Notification Panchayats and Rural Housing Department No. KP/102 of 1995/PRN/1094/1198/J, dated the 8th June, 1995 inviting objections and suggestions from all persons likely to be affected thereby till the 7th July, 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 (a) of sub-section (2) of Section 219 of the Gujarat Panchayats Act, 1993 (Guj. Act No. 18 of 1993), the Government of Gujarat hereby makes the following rules, namely: 1. Short title :- These rules may be called the Gujarat Panchayats (the amount to be set apart for meeting the expenditure of Salaries and Training of the Secretaries of the Village Panchayat and the Village Accountants (Talaties) Rules, 1995. 2. The amount to be set apart :- Out of the sum determined under sub-section (1) of Section 219 of the Gujarat Panchayat Act, 1993, the amount to be set apart for meeting the expenditure on the salaries of the Secretaries of village Panchayat and of the village Accountants (talaties) in the State and on their training shall be equal to 35 per cent of the sum so determined. 3. Repeal :- The rules made in this behalf under Government Notification, Rural Development Department No. KP-199-PRR-52-64-JH, dated the 9th October, 1964 are hereby repealed.