Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PANCHAYAT RAJ (MANNER OF PUBLICATION OF NOTICE OF THE PROPOSAL UNDER SECTION 190) RULES, 1994 CONTENTS 1. Title and commencement 2. Manner of publication of the notice of the proposal under sub- section (2) of Section 190 3. Repeal of the Karnataka Zilla Parishads (Manner of publication of notice of the proposal under Section 188) Rules, 1986 KARNATAKA PANCHAYAT RAJ (MANNER OF PUBLICATION OF NOTICE OF THE PROPOSAL UNDER SECTION 190) RULES, 1994 Whereas the draft of the Karnataka Panchayat Raj (Manner of publication of notice of the proposal under Section 190) Rules, 1994 in Notification No. RDP 954 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 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 15 days of its publications in the Official Gazette. And, whereas, the said Gazette was made available to the public on 10-10-1994. 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 (2) of Section 190 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 (Manner of publication of notice of the proposal under Section 190) Rules, 1994. (2) They shall come into force at once. 2. Manner of publication of the notice of the proposal under sub-section (2) of Section 190 :- The notice of the proposal under sub-section (2) of S.190 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) shall be published by the Zilla Panchayat. (a) by affixing copies thereon on the notice board of the office of the Zilla Panchayat and in such other places within the district which are considered to be conspicuous and (b) in any Kannada news paper having wide circulation within the district. 3. Repeal of the Karnataka Zilla Parishads (Manner of publication of notice of the proposal under Section 188) Rules, 1986 :- The Karnataka Zilla Parishads (Manner of publication of notice of the proposal under Section 188) Rules, 1986 are hereby repealed.