Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Rendering of Community Service in Lieu of Sentence of Imprisonment (Prescribing the Form of Bond, Nature of the Community Service and the Terms and Conditions) Rules, 2005 CONTENTS 1. Short title extend and commencement 2. Definitions 3. Powers, duties and functions of Community Service Officer 4. Duties and functions of Community Service Supervisor 5. Bond of Community Services 6. Amount of Bond SCHEDULE 1 :- See Rule 2(c), (d) and (e) Gujarat Rendering of Community Service in Lieu of Sentence of Imprisonment (Prescribing the Form of Bond, Nature of the Community Service and the Terms and Conditions) Rules, 2005 Whereas the State Government considers that these rules should be brought into force at once. Now, therefore, in exercise of the powers conferred by Sec. 92 and clause (uuu) of sub-sec. (2) and proviso to sub-sec. (3) of Sec. 143 of the Bombay Prohibition Act, 1949 (Bom. XXV of 1949), the Government of Gujarat hereby makes the following rules, namely: 1. Short title extend and commencement :- 2. Definitions :- 3. Powers, duties and functions of Community Service Officer :- 4. Duties and functions of Community Service Supervisor :- 5. Bond of Community Services :- 6. Amount of Bond :- SCHEDULE 1 See Rule 2(c), (d) and (e)