Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PANCHAYAT RAJ (CO-OPTION OF MEMBERS OF COMMITTEES OF GRAMA PANCHAYAT) RULES, 1994 CONTENTS 1. Title and Commencement 2. Definitions 3. Manner of Co-option of members 4. Rights and liabilities of co-opted members 5. Repeal and Savings KARNATAKA PANCHAYAT RAJ (CO-OPTION OF MEMBERS OF COMMITTEES OF GRAMA PANCHAYAT) RULES, 1994 Whereas the draft of the Karnataka Panchayat Raj (Co-option of members to Committees of Grama Panchayat) Rules, 1994 in Notification No. RDP 913 ZPS 94, dated 2nd December, 1994 was published in the Part IV, Section 2C(i) of the Karnataka Gazette, Extraordinary, dated 2nd December, 1994 as required by Section 311 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) inviting objection and suggestions to the said draft from persons likely to be affected thereto within 30 days of its publication in the Official Gazette. And, whereas, the said Gazette was made available to the public on 2nd December, 1994. And, whereas, no objection or suggestions have been received by the State Government in respect of the said draft. Now, therefore, in exercise of the powers conferred by clause (b) of sub-section (2) of Section 61 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) read with Section 311 of the said Act the Government of Karnataka hereby makes the following rules, namely: 1. Title and Commencement :- (1) These rules may be called the Karnataka Panchayat Raj (Co- option of members of Committees of Grama Panchayat) Rules, 1994. (2) They shall come into force at once. 2. Definitions :- In these rules unless the context otherwise requires, (1) "Act" means the Karnataka Panchayat Raj Act, 1993. (2) "Committee" means a committee constituted under sub-section (1) of S.61 OF THE KARNATAKA PANCHAYAT RAJ ACT, 1993; (3) "Section" means a section of the Act. 3. Manner of Co-option of members :- (1) Each committee may co-opt one person from amongst the members of farmers' clubs, mahila mandals, yuvak mandal and other similar bodies recognised by the Government, who is not subject to any of the disqualifications under S.12 OF THE KARNATAKA PANCHYAT RAJ ACT, 1993. (2) At a meeting of the Committee, the Chairman shall propose the name of person to be co-opted which shall have to be approved by the majority of the members of the committee present and voting. In case of equality of votes the Chairman shall have a second and casting vote. 4. Rights and liabilities of co-opted members :- The rights and liabilities of the co-opted members shall be the same as that of other members of the Committee. 5. Repeal and Savings :- The Karnataka Mandal Panchayats (Co-option of members of committees) Rules, 1986 are hereby repealed: Provided that the repeal shall not affect the previous operation of the repealed rules or anything duly done or any action taken thereunder.