Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PANCHAYAT RAJ (PREVENTION OF DISQUALIFICATION) RULES, 1994 CONTENTS 1. Title and commencement 2. Definitions 3. Removal of certain disqualification KARNATAKA PANCHAYAT RAJ (PREVENTION OF DISQUALIFICATION) RULES, 1994 Whereas the draft of the Karnataka Panchayat Raj (Prevention of disqualification) Rules, 1994 in Notification No. RDP 1136 ZPS 94, dated 25-10-1994 was published in the Part IV 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, 1994 (Karnataka Act 14 of 1993) inviting objections and suggestions to the said draft from persons 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 25- 10-1994. And, whereas, no objection or suggestion have been received by the State Government in respect of the said draft. Now, therefore, in exercise of the powers conferred by clause (g) of Section 12, clause (h) of sub-section (1) of Section 128 and clause (g) of sub-section (1) of Section 167 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 (Prevention of Disqualification) Rules, 1994. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwiserequires. (a) "Act" means the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) (b) "Committee" means any Committee, Commission, Council, Board or any other body of one or more persons, whether statutory or not, set up by the Government of India, or the Government of Karnataka or the Government of any other State in India, or of any local or other authority, subject to the control of any of the said Governments. (c) "Compensatory allowance" means such sum of money as the Central Government or the Government of Karnataka or the Government of any other State in India or any local or other authority subject to the control of any of the said Governments as the case may be, may determine as being payable to the Chairman or any other member of a Committee by way of travelling allowance, daily allowance, sitting fee, conveyance allowance or house rent allowances for the purpose of enabling the Chairman or other member to recoup any expenditure incurred by him in attending any meeting of a Committee or performing any other function as a member of a Committee. (d) "Statutory body" means any (sic) Corporation, Board, Company, Society or any other body of one or more persons, whether incorporated or established, registered or formed by or under any Central Law or the Law of any State for the time being in force or exercising powers and functions under any such law. 3. Removal of certain disqualification :- It is here by declared that the following offices shall not disqualify the holder thereof for being chosen as or for being members of a Zilla Panchayat or a Taluk Panchayat or a Grama Panchayat constituted under the Act, namely: (a) the offices held in the National Cadet Corps raised and maintained under the National Cadet Corps Act, 1948 (Central Act XXXI of 1948), in the Territorial Army raised and maintained under Territorial Army Act, 1948 (Central Act LVI of 1948) and in the RESERVE AND AUXILIARY AIR FORCES ACT, 1952 (Central Act LXXII of 1952) (b) the office of the Chairman or member of a Committee; (c) the office of a member of the Home Guards constituted under the Karnataka Home Guards Act, 1962 ; (d) the office of a member of a village Defence Party constituted under the Karnataka Village Defence Parties Act, 1964: Provided that the holder of any such office is not in receipt of or entitled any remuneration other than compensatory allowance.