Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Town Planning and Urban Development (Term of Office and Conditions of service of the Members of the Area Development Authority) Rules, 1977 CONTENTS 1. Short title 2. Definitions 3 . Term of office and conditions of service of members of Area Development Authority under sub-section (5) of section 5 Gujarat Town Planning and Urban Development (Term of Office and Conditions of service of the Members of the Area Development Authority) Rules, 1977 Whereas the draft rules for the Gujarat Town Planning and Urban Development (Term of Office and conditions of service of the members of the Area Development Authority), Rules, 1977 were published as required by sub section (1) of section 118 of the Gujarat Town Planning and Urban Development Act, 1976 (President's Act No. 27 of 1976), at pages 507 to 509 of the Government of Gujarat Gazette, Extra Ordinary Part IV-B dated the 21st November, 1977 under the Government Notification, Panchavats, Housing and Urban Development Depart. No. GHB/187[UDA/1177/409-Q2, dated the 21st November, 1977 inviting objections and suggestions from all persons likely to be affected thereby, till the 20th December 1977; And Whereas no objections and suggestions were received; Now, Therefore, in exercise of the powers conferred by clause (ii) 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 (Term of office and conditions of service of the members of the Area Development Authority) Rules, 1977. 2. Definitions :- In these rules, unless the context otherwise requires, (i) "the Act" means the Gujarat Town Planning and Urban Development Act, 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. Term of office and conditions of service of members of Area Development Authority under sub-section (5) of section 5 :- The Chairman of the Area Development Authority shall hold office for a period of three years but he shall continue to hold office after the expiry of the period of three years until his successor is appointed: Provided that while the -Chairman is on leave he shall be entitled to such remuneration, allowances and other facilities as the State Government may, in each case by order, specify in this behalf: Provided that the Chairman shall be eligible for reappointment as Chairman after the expiry of the term. (2) The Vice-Chairman of the Area Development Authority shall hold office as Vice-Chairman for a period of one year or till his successor is appointed : Provided that a Vice-Chairman shall be eligible for reappointment as Vice- Chairman after the expiry of the term. (3) The representatives of the local authorities nominated under clause (iii) of sub-section (3) of section 5 shall hold office for a period of three years or for a period for which they hold office as members of the local authorities concerned whichever is less: Provided that such representatives shall be eligible for renomination as the representatives after the expiry of the term. (4) A person appointed as a Member under clause (v) of sub- section (3) of section 5 shall hold office for a period of three years : Provided that such person shall be eligible for reappointment after the expiry of the term. (5) The member secretary shall hold office for such term as may be determined by the State Government from time to time. (6) The Chairman shall be entitled to leave for one month for one year of service.