Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT TALUKA AND DISTRICT PANCHAYATS SOCIAL JUSTICE COMMITTEE (Constitution and Functions) RULES, 1976 CONTENTS 1. Short title 2. Definitions 3. Constitution of Committee 4. Functions of the Committee GUJARAT TALUKA AND DISTRICT PANCHAYATS SOCIAL JUSTICE COMMITTEE (Constitution and Functions) RULES, 1976 No. KP-35/76(3)/47/PDK-1075/2450-JH.1- Whereas certain draft rules entitled as the Gujarat Taluka and District Panchayats Social Justice Committee (Constitution and Functions) Rules, 1976 were published as required by sub-section (3) of section 323 read with clause (ii) of subsection (1) and sub-section (4) of section 111 and clause (ii) of sub-section (1) and clause (ii) sub-section (3) of section 131 of the Gujarat Parchayats Act, 1961 (Guj. VI of 1962) of pages 14 to 15 of the Government of Gujarat Gazette, Part I-A, dated the 28th January, 1976 under the Government Notification, Panchayats and Health Department No. KP/ 8/76/(2)/(46)/PDK- 1075/670-JH-1, dated the 28th January, 1976 inviting objections and suggestions from all persons likely to bs affected thereby till the 8th February, 1976; And whereas the objections and suggestions received from the public on the said draft have been considered by the Government; Now, therefore in exercise of the powers conferred by sub-section (3) of section 323 read with clause (ii) of sub-section (1) and sub-section (4) of section III and clause (ii) of sub-section (1) and clause (ii) of subsection (3) of section 131 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 Social Justice Committee (Constitution and Functions) Rules, 1976. 2. Definitions :- In these rules, unless the context otherwise requires- (a) -Act" means the Gujarat Panchayats Act, 1961; (b) "Committee" means a Social Justice Committee of a Panchayat; (c) "panchayat" means a taluka or district Pauchayat as the case may be; (d) "Section" means a section of the Act 3. Constitution of Committee :- 1(1) The Committee shall- (i) in the case of a taluka panchayat consits of not less than six and not more than ten members as follows, namely :- (a) when the total number of elected members of the taluka panchayat under sub-section (3) of section (3) does not exceed 19 members, the Committee shall consist of six members; (b) where the total number of elected members of the taluka panchayat under sub-section (3) of section 14 is 23, the committee shall consist of eight members; and (c) where the total number of elected members of the taluka panchayat under sub-section (3) of section 14 exceeds 23 but does not exceed 31 members, the Committee shall consist of ten members; (ii) in the case of a district panchayat, consist of not less than eight and not more than ten members, as follows, namely :- (a) where the total number of elected members of the district panchayat under sub-section (3) of section 15 does not exceed 39 members, the committee shall consist of eight members; and (b) where the total number of elected members of the district panchayat under sub-section (3) of section 15 exceeds 39 members, the committee shall consist often members. 2(2) The Panchayat shall appoint the members of the Committee from the elected members of the Panchayat in the following manner:- (i) one member of the Committee shall be appointed from the members of the Panchayats belonging to the Bhangi Community, and where a member of the Panchayat belonging to that community is not available for appointment to the Committee, the Panchayat shall co-opt, a person belonging to that community as is qualified to be elected as a member of the Panchayat; 3[Provided that where a person belonging to Bhangi Community is not available for being co-opted, the Panchayat shall appoint a member of such Panchayat belonging to scheduled caste or scheduled tribe to be a member of such committee. (ii) remaining members from persons who are members of the Panchayat elected on the seats reserved for the persons belonging to the Scheduled Castes and the Scheduled Tribes : Provided that out of the persons so appointed, at least one person shall be a woman. (3) Where the number of members of the panchayat elected on the seats reserved for the Scheduled Castes and the Scheduled Tribes falls short of the numbers to be appointed on the Committee, the panchayat shall co- opt, such persons belonging to the Scheduled Castes and the Scheduled Tribes as are qualified to be elected as members of the Panchayat. (4) Where a member described in the 1 [proviso to clause (ii) of sub- rule (2)] is not available for appointment, the panchayat shall co-opt a woman belonging to the Scheduled Castes and the Schedule Tribes as is qualified to be elected as member of the panchayat: Provided that where a person or, as the case may be, a woman belonging to the Scheduled Castes or the Scheduled Tribes is not available for being co-opted under sub-rule (3) or (4), that panchayat may co-opt such person or woman, who is not a member o f the Scheduled Castes or the Scheduled Tribes and who is qualified to be elected as a member of the panchayat, as the panchayat may determine. 1. Substitute vide Guj. Government Gazette, Extraordinary Part I- A, dated 4-12-1980, p. 115-2. 2. Sub-rule (2), subs. vide G.G. Gax Ext. Pt. I-A, d. 4-8-1979, p, 225. 3. Added vide G.G. Gaz. Ext. Pt. I-A, d. 23-4-1985, p. 46; 4. Functions of the Committee :- The Committee shall perform the following functions in so far as they may be essential for securing social justice to the weaker sections of the society including persons belonging to the Scheduled Castes and the Scheduled Tribes (hereinafter referred to as "the weaker sections of the society"), namely:- (1) To provide socio-economic facilities including education, village sites, house sites, (loan subsidy) drinking water and medical care to the weaker sections of the society and for that purpose to prepare plans and implement them. (2) To investigate into the cases of injustice to and discrimination against the weaker sections of the society. (3) To promote social and moral welfare of the weaker sections of the society including prohibition propaganda, removal of untouchability and the discouragement of gambling and other anti- social activities. (4) To arrange cultural programmes for the purposes of popular education of the weaker sections of the society. (5) To report to the proper authorities complaints which are not removable by the panchayat pertaining to the weaker sections of the society: (6) To organise, encourage and assist-co-operative activities in the economic and social fields for the welfare the weaker of sections of society. (7) To frame, manage and implement schemes to carry out these functions. (8) To attend to all other situations and matters arising in respect of such classes.