Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Taluka and District Panchayats (Custody of Taluka and District Fund) Rules, 1995 CONTENTS 1. Short title 2. Definitions 3. RULE 4. RULE 5. RULE Gujarat Taluka and District Panchayats (Custody of Taluka and District Fund) Rules, 1995 Whereas certain draft rules framing the Gujarat Taluka and District Panchayats (Custody of Taluka and District Funds) Rules, 1995 were published as required by sub-section (5) of Section 274 read with Sections 135 and 159 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993) at pages 8 and 9 of Gujarat Government Gazette, Part I-A dated the 2nd March, 1995 under the G overnment Notification, Panchayats and Rural Housing Department No. KP/35 of 1995/PRN/1094/415/J, dted the 1st March, 1995 inviting objections and suggestions from all persons likely to be affected thereby till the 31st March, 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 (5) of Section 274 read with Sections 135 and 159 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993), the Government of Gujarat hereby makes the following rules, namely: 1. Short title :- These rules may be called the Gujarat Taluka and District Panchayats (Custody of Taluka and District Funds) Rules, 1995. 2. Definitions :- In these rules, unless the context otherwise requires : (i) "the Act" means the Gujarat Panchayats Act, 1993; (ii) "Section" means a Section of the Act; (iii) "Panchayat" means a Taluka Panchayat or a District Panchayat as the case may be; (iv) "Secretary" means a Taluka Development Officer of a Taluka Panchayat; or a District Development Officer of a District Panchayat as the case may be; (v) "fund" means a Taluka Fund or a District Fund, as the case may be, constituted under Sections 134 and 158 of the Gujarat Panchayats Act, 1993. 3. RULE :- The Taluka Fund and the District Fund shall consists of Land Revenue grants paid in pursuance of the provisions of Section 219 and other grants paid in pursuance of the provisions of Section 175 or Section 176 as the case may be. 4. RULE :- (1) The Taluka Panchayat or the District Panchayat as the case may be, may allow its secretary to keep a permanent advance an amount to be decided by such panchayat from time to time for meeting the current expenditure. (2) Subject to the provisions of sub-rule (1), all the remaining sums of Taluka and District Panchayat Fund shall be deposited by the Taluka Panchayat and the District Panchayat in the Government Treasury to the credit of the Personal Ledger Account of the Taluka Development Officer or the District Development Officer, as the case may be. Out of the sums so deposited, the actual amount required for the payment for the various purposes shall be kept in the Personal Ledger Accounts and the remaining amount shall be Invested in the Government a terms deposits of the Taluka Panchayats and District Panchayats. (3) Taluka or District Panchayat may invest with the previous sanction of the State Government or by any special order which the State Government may make for the purpose, such part of the fund in Public Securities in the name of the Panchayat any from time to time disposed of such securities as may be necessary. Explanation. For the purpose of this rule, public securities means: (a) securities of the Central Government or any State Govt.; or (b) securities, stocks debentures or shares the interest whereupon has been guaranteed by the Central Govt., or the State Govt.; or (c) debentures or other securities for money issued by or on behalf of any local authority in the State of Gujarat in exercise of the powers conferred by any enactment for the time being in force; or (d) securities expressly authorised by any order which the State Government may make in this behalf. 5. RULE :- The Gujarat Taluka and District Panchayats (Custody of Taluka and District Fund) Rules, 1963 are hereby repealed.