Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PANCHAYAT RAJ (DETERMINATION OF CONTRIBUTION TO GRAMA PANCHAYATS) RULES, 1994 CONTENTS 1. Title and commencement 2. Definitions 3. Manner of determination of contribution KARNATAKA PANCHAYAT RAJ (DETERMINATION OF CONTRIBUTION TO GRAMA PANCHAYATS) RULES, 1994 Whereas the draft of the Karnataka Panchayat Raj (Determination of Contribution to Grama Panchayats) Rules, 1994 in Notification No. RDP 1133 ZPS 94, dated 10-10-1994 was published in the Part IV, Section 2C(i) of the Karnataka Gazette, Extraordinary, dated 10-10-1994 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 there to within 15 days of its publication in the Official Gazette. And, whereas, the said Gazette was made available to the public on 30-9-1994. 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 sub-section (1) of Section 76 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 (Determination of Contribution to Grama Panchayats) Rules, 1994. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires, (a) "Act" means the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) (b) "Section" means a section of the Act. 3. Manner of determination of contribution :- (1) The Deputy Commissioner may, before determining the contributions under Section 76 call for a report from the Grama Panchayat concerned regarding the expenditure incurred by it towards the special arrangements made for public health, safety and convenience of the persons gathered, in the places referred to in sub-section (1) of the said section. (2) The Deputy Commissioner may, after consulting the trustee or other person having control over such place and having regard to the report called for under sub-rule (1) determine the quantum of recurring or non-recurring contribution required to be made to the funds of the Grama Panchayat under S.76 of the Karnataka Panchayat Raj Act, 1993.