Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PUBLIC MONEYS (RECOVERY OF DUES) RULES, 1980 CONTENTS 1. Short Title 2. Definitions 3. Form of certificate under sab-section (1) of Section 3 GUJARAT PUBLIC MONEYS (RECOVERY OF DUES) RULES, 1980 Whereas certain draft rules were published as required by sub- section ([) of section 6 of the Gujarat Public Moneys (Recovery of Dues) Act, 1979 (Goj. 17 of 1979) at pages 820 to 822 of the Gujarat Government Gazette, Extra Ordinary, Pt. IV-B, dated the 29th November, 1979 under the Government Notification, Finance Department No. GHN-83/79/LNF/1079/2845/N, dated the 29th November, 1979, inviting objections and suggestions from all persons likely to be affected thereby, till 30th December, 1979. And whereas no objections and suggestions were received from the public on the said draft: Now, therefore, in exercise of the powers conferred by section 6 of the Gujarat Public Moneys (Recovery of Dues) Act, 1979 (Guj. 17 of 1979), the Government of Gujarat hereby makes the following rules, namely: 1. Short Title :- These rules may be called the Gujarat Public Moneys (Recovery of Dues) Rules, 1980. 2. Definitions :- In these rules, unless the context otherwise requires, (a) "the Act" means the Gujarat Public Moneys (Recovery of Dues) Act, 1979; (b) "Form" means a form appended to these rules; (c) "section" means a section of the Act. 3. Form of certificate under sab-section (1) of Section 3 :- A certificate to be sent to the Collector by an authorised officer, the Managi ng Director, the Chairman or as the case may be, the local agent under sub- section (1) of Section 3 shall be in Form A .