Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PANCHAYAT RAJ (MANNER OF PUBLICATION OF BYE-LAWS AND REGULATIONS) RULES, 1994 CONTENTS 1. Title and commencement 2. Manner of publication of bye-laws and regulations KARNATAKA PANCHAYAT RAJ (MANNER OF PUBLICATION OF BYE-LAWS AND REGULATIONS) RULES, 1994 Whereas, the draft of the Karnataka Panchayat Raj (Manner of publication of Bye-laws and Regulations) Rules, 1994 in Notification No. RDP 1140 ZPS 94, dated 25-10-1994 was published in the Part IV, Section 2-C(i) of the Karnataka Gazette, Extraordinary, dated 25-10-1994 as required by sub-section (i) 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 there to within 15 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 said draft. Now, therefore, in exercise of the powers conferred by Sections 313, 314 and 315 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 (Manner of Publication of Bye-Laws and Regulations) Rules, 1994. (2) They shall come into force at once. 2. Manner of publication of bye-laws and regulations :- (1) The draft of the regulations which a Taluk Panchayat or a Zilla Panchayat proposes to make under S.313 OF THE Karnataka Panchayat Raj Act, 1993 or S.314 OF THE Karnataka Panchayat Raj Act, 1993 and the draft of the bye-laws which the Grama Panchayat proposes to make under S.315 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) shall be published by the Zilla Panchayat or Taluk Panchayat or Grama Panchayat as the case may be. (a) by affixing the copies thereof on the notice board of the office of the Zilla Panchayat or Taluk Panchayat or the Grama Panchayat and at such other places within the area of such Panchayat which are considered to be conspicuous; and (b) in any Kannada newspaper having wide circulation within the Zilla Panchayat, Taluk Panchayat or Grama Panchayat area. (2) Every bye-law as approved by the Zilla Panchayat in the case of Grama Panchayat and every regulation as approved by the Government in the case of a Taluk Panchayat and Zilla Panchayat shall be published by the Grama Panchayat or the Taluk Panchayat or the Zilla Panchayat as the case may be in the same manner as specified in sub-rule (1) specifying the date on which they are approved by the Zilla Panchayat or the Government and the date on which they shall come into force.