Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PANCHAYAT RAJ (CORRESPONDENCE) RULES, 1994 CONTENTS 1. Title and commencement 2. Grama Panchayat Correspondence 3. Taluk Panchayat Correspondence 4. Zilla Panchayat Correspondence KARNATAKA PANCHAYAT RAJ (CORRESPONDENCE) RULES, 1994 Whereas the draft of the Karnataka Panchayat Raj (Correspondence) Rules, 1994 in Notification No. RDP 1139 ZPS 94, dated 12-12-1994 was published in the Part IV, Section 2-C(i) of t h e Karnataka Gazette, Extraordinary, dated 12-12-1994 as required by Section 311 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) inviting objections and suggestions to the said draft from persons likely to be affected thereto within 15 days of its publication in the Official Gazette. And, whereas, the said Gazette was made available to the public on 12-12-1994. 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 Section 311 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) the Government of Karnataka hereby makes the following rules, namely: 1. Title and commencement :- (1) These rules may be called the Karnataka Panchayat Raj (Correspondence) Rules, 1994. (2) They shall come into force at once. 2. Grama Panchayat Correspondence :- (1) All Communications from a Grama Panchayat to the Government, Commissioner or Deputy Commissioner shall ordinarily be forwarded through the Chief Executive Officer of the Zilla Panchayat. (2) All Communications from a Grama Panchayat addressed to Officers or servants of the Government, at and below the Taluk level and sub-divisional may be sent directly to such officers or servants. All Communications addressed to the Officers of the Government at district level and above shall be forwarded through the Chief Executive Officer of the Zilla Panchayat. (3) The Adhyaksha shall ordinarily sign all the communications passing through the Chief Executive Officer of the Zilla Panchayat. The Secretary of the Grama Panchayat may sign routine communications and such other communications as may be authorised by the Adhyaksha. 3. Taluk Panchayat Correspondence :- (1) All communications from a Taluk Panchayat addressed to the Government or the Commissioner shall be forwarded through the Chief Executive Officer of the Zilla Panchayat. (2) All Communications from a Taluk Panchayat addressed to the officers of the Government at and below the District level may be sent directly to the officers concerned. All communications addressed to the Heads of Departments shall be forwarded through the officers of the concerned Departments at the District level. (3) The Adhyaksha of the Taluk Panchayat shall ordinarily sign the communications forwarded through the Chief Executive Officer of the Zilla Panchayat. The Executive Officer of the Taluk Panchayat may sign routine communications and such other communications as may be authorised by the Adhyaksha. 4. Zilla Panchayat Correspondence :- All communications from a Zilla Panchayat addressed to the Government or the Commissioner shall ordinarily be signed by the Adhyaksha. The Chief Executive Officer of the Zilla Panchayat may sign routine communications and such other communications as may be authorised by the Adhyaksha.