Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Town Planning and Urban Development (Investment of Funds) Rules, 1977 CONTENTS 1. Short title 2. Definitions 3. Manner of Investment of fund under sub-section (3) of section 91 Gujarat Town Planning and Urban Development (Investment of Funds) Rules, 1977 Whereas the draft rules for the Gujarat Town Planning and Urban Development (Investment of Funds), Rules, 1977 were published as required by sub section (l)-of section 118 of the Gujarat Town Planning and Urban Development Act, 1976 (President's Act No. 27 o f 1976), at pages 426 to 427 of the Government of Gujarat Gazette, Extraordinary Part IV-B, dated the 22nd October 1977 under the Government Notification, Panchayats, Housing and Urban Development Department No. GHB/173/UDA-1177/381 Q2, dated the 20th October, 1977 inviting objections and suggestions from all persons likely to be affected thereby, till the 19th November, 1977; And whereas no objections and suggestions were received; Now, therefore in exercise of powers conferred by clause (XXXVII) of sub-section (2) of section 118 of the Gujarat Town Planning and Urban Development Act, 1976 (President's Act No. 27 of 1976), the Government of Gujarat hereby makes the following rules, namely : 1. Short title :- These rules may be called the Gujarat Town Planning and Urban Development (Investment of Funds), Rules, 1977; 2. Definitions :- In these rules, unless the context otherwise requires, (i) "the Act" meaner theGujarat Town Planningand Urban Development Art, 1976; (ii) "section" means a section of the Act; (iii) words and expressions not defined in these rules but defined in the Act shall have the meanings assigned to them in the Act. 3. Manner of Investment of fund under sub-section (3) of section 91 :- An amount of not more than rupees one lakh from the fund of the appropriate authority shall be kept in the current account.