Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PANCHAYAT RAJ (LIMITATION FOR APPEALS) RULES, 1994 CONTENTS 1. Title and commencement 2. Period of Limitation for appeals 3 . Repeal of the Karnataka Zilla Farishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats (Limitation for appeals) Rules, 1985 KARNATAKA PANCHAYAT RAJ (LIMITATION FOR APPEALS) RULES, 1994 Whereas the draft of the Karnataka Panchayat Raj (Limitation for Appeals) Rules, 1994 in Notification No. RDP 955 ZPS 94, dated 25- 10- 1994 was published in the Part IV, Section 2C(i) of the Karnataka Gazette, Extraordinary, dated 25-10-1994 as required by sub-section (1) of 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 thereby within fifteen days of its publication in the Official Gazette. And, whereas, the said Gazette was made available to the public on 25-10-1994. And, whereas, no objections or suggestions have been received by the State Government, in respect of the draft. Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 311 of Section 269 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 make the following rules, namely. 1. Title and commencement :- (1) These rules may be called the Karnataka Panchayat Raj (Limitation for Appeals) Rules, 1994. (2) They shall come into force at once. 2. Period of Limitation for appeals :- An appeal under S.269 of the Karnataka Panchayat Raj Act, 1993 shall be present to the Assistant Commissioner within a period of thirty days from the date of passing of the order by the Grama Panchayat: Provided that where the period specified for presentation of an appeal under this rules expires on a general holiday declared by the Government, the appeal may be presented on the day next following such holiday. 3. Repeal of the Karnataka Zilla Farishads, Taluk Panchayat S amithis, Mandal Panchayats and Nyaya Panchayats (Limitation for appeals) Rules, 1985 :- The Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats (Limitation for Appeals) Rules, 1985 are hereby repealed.