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 Urban Development Authority) Rules, 1977 CONTENTS 1. Short title 2. Definitions 3 . Term of office and conditions of service of members of Urban Development Authority under sub-section (5) of section 22 Gujarat Town Planning and Urban Development (Term of Office and Conditions of service of the members of the Urban 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 section (1) of section 118 of the Gujarat Town Planning and Urban Development Act, 1976 (President's Act, No. 27 o f 1976), at pages 509 to 511 of the Government of Gujarat Gazette, Extra-Ordinary Part IV-B dated the 2lst November, 1977 under the Government Notification, Panchayats Housing and Urban Development Department No. GHB/188/UDA/1177/409-Q2, dated 21 st November, 1977 inviting objections and suggestion 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 (viii) of sub-section (2) of section 118, of the Gujarat Town Planningand 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 Urban 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 Urban Development Authority under sub-section (5) of section 22 :- (1) The Chairman of the Urban 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 the Chairman shall be eligible for reappointment as Chairman after the expiry of term. (2) The member of the local authority nominated under clause (ii) of sub-section (4) of section 22 shall hold office for a period of three years or for a period for which he holds office as a member of the concerned local authority whichever is less : Provided that the member of Local Authority shall be eligible for renomination as a member after the expiry of the term. (3) The member secretary appointed under clause (ii) of sub- section (4) of section 22 shall hold office for such term as may be determined by the State Government from time to time. (4) The Chairman shall be entitled to leave for one month for one year of service: 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.