Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PANCHAYAT RAJ (PROCEDURE AT THE MEETINGS OF THE GRAMA PANCHAYAT) RULES, 1994 CONTENTS 1. Title and commencement 2. Notice of the meeting to Officers 3. Preparation of agenda 4. Procedure at meeting 5. Rules to be observed in the meeting KARNATAKA PANCHAYAT RAJ (PROCEDURE AT THE MEETINGS OF THE GRAMA PANCHAYAT) RULES, 1994 Whereas the draft of the Karnataka Panchayat Raj (Procedure at the Meetings of the Grama Panchayats) Rules, 1994 in exercise of the powers conferred by Section 50 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) was published as required by sub-section (i) of Section 311 of the said act in Notification No. RDP 753 ZPS 93, dated 7th February, 1994 in Part IV, Section 2C(i) of the Karnataka Gazette, Extraordinary, inviting objections and suggestions from all persons likely to be affected thereby within thirty days from the date of publication of the draft in the Official Gazette. And, whereas, the said Gazette was made available to the public on 18th February, 1994. And, whereas, no objections or suggestions have been received in respect of the said Act by the State Government. Now, therefore, in exercise of the powers conferred by the Section (1) of Section 311 of the Karnataka Panchayat Raj Act, 1993, (Karnataka Act 14 of 1993) the Government of Karnataka makes the following rules. 1. Title and commencement :- (1) These rules may be called the Karnataka Panchayat Raj (Procedure at the meetings of the Grama Panchayat) Rules, 1994. (2) They shall come into force at once. 2. Notice of the meeting to Officers :- Secretary shall also give notice of the meeting of the Grama Panchayat to all officials connected with its affairs. 3. Preparation of agenda :- Secretary shall, as soon as the date and time of the meeting of the Grama Panchayat is determined by the Adhyaksha, prepare in consultation with the Adhyaksha, an agenda for the meeting. 4. Procedure at meeting :- (1) No meeting of the Grama Panchayat shall be held on or continued on any day earlier than 8.00 a.m. or later than 7.00 p.m. (2) Every meeting shall be open to the public unless the presiding authority considers that any enquiry or deliberation pending before the Grama Panchayat should be held in camera: Provided that the presiding authority may at any time, cause any person who interrupts the proceedings to be removed. (3) No proposition shall be discussed at any ordinary meeting unless it has been entered in the notice convening such meeting and in the case of special meeting, in the written request for such meeting. A member may propose any resolution connected with or incidental to the subjects included in the list of business. The presiding authority may propose an urgent subject of a routine nature not included in the list of business if no member objects to it. No permission shall be given in the case of a motion or proposition to modify or cancel any resolution within six months after the passing thereof except in accordance with Section 54. The order in which any business or proposition shall be brought forward at such meeting shall be determined by the presiding authority who, in case it is proposed by any member to give priority to any particular item of such business or to any particular proposition, shall put the proposal to the meeting and be guided by the majority of votes given for or against the proposal. 5. Rules to be observed in the meeting :- The following procedure shall be observed at a meeting of the Grama Panchayat, namely. (a) A member, while speaking in a meeting, shall not. (i) comment on any matter which is pending in a Court; (ii) make a personal charge against a member of Grama Panchayat; (iii) use offensive language about the conduct or proceedings of the parliament, the Legislature of any State or of any local authority; (iv) Utter seditions or defamatory words; or (v) use his right to speach for the purpose of wilfully and persistently obstructing the business of the Grama Panchayat; (b) A member who has once addressed the meeting on a motion shall not subsequently move or second an amendment thereto.