Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT TALUKA AND DISTRICT PANCHAYATS (Honorarium and Allowances to Vice-President) RULES, 1966 CONTENTS 1. Short title 2. Definitions 3 . Honorarium and allowances to Vice-President during leave or absence of the President 4 . Pay men t of Honorarium etc. for work Done before commencement of rules GUJARAT TALUKA AND DISTRICT PANCHAYATS (Honorarium and Allowances to Vice-President) RULES, 1966 No. KP/710/PRR/18/66-JH.- In exercise of the powers conferred by section 323 of the Gujarat Panchayats Act, 1961 (Guj.VI of 1962) the Government of Gujarat hereby makes the following rules, namely:- 1. Short title :- These rules may be called the Gujarat Taluka and District Panchayats (Honorarium and Allowances to Vice-President) Rules, 1966. 2. Definitions :- In these rules, unless the context otherwise requires:- (a) "the Act" means the Gujarat Panchayat Act, 1961; (b) "panchayat' 'means a taluka panchayat or, as the case may, a district panchayat; (c) "President" means a President of a taluka panchayat or as the case may be of a district panchayat; (d) "section" means a section of the Act; (e) "Vice-President" means a Vice-President of taluka panchayat or, as the case may be, of a district panchayat. 3. Honorarium and allowances to Vice-President during leave or absence of the President :- (1) Wherever he continuous period of leave or absence of the President exeeds fifteen days, the Vice-President shall for the duration of that period be paid an honorarium at the rate- (i) specified in sub-section (1) of section 56 if he be Vice-President of a taluka panchayat, or (ii) specified in sub-section (1) of section 68 if he be Vice-President of a district panchayat. (2) A Vice-President while, exercising the powers and performing the duties of a President during the leave or absence of the President shall be entitled to travelling allowance while touring on public business at the rates admissible to the President under the Gujarat Panchayats (Travelling Allowance to the President, Vice- President and Members of District and Taluka Panchayats) Rules, 1964. 4. Payment of Honorarium etc. for work Done before commencement of rules :- Where before the commencement of these rules a Vice- President has during the leave or absence of the President exercised the powers and performed the duties of the President, he shall be paid such honorarium and travelling allowance as may be admissible under rule 3." Provided that a claim for such honorarium and allowance shall be preferred within a period of four months from the date of the publication of the Gujarat Taluka and District Panchayats (Honorarium and Allowances to Vice-Presidents) (Amendment) Rules, 1967 in the Official Gazette.