Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PANCHAYAT RAJ (PROCEDURE FOR RECOVERY OF DUES OF ZILLA PANCHAYAT AND TALUK PANCHAYAT) RULES, 1994 CONTENTS 1. Title and commencement 2. Definitions 3. Notice of demand 4. Distraint Warrant 5. Repeal of the Karnataka Zilla Parishads (Procedure for Recovery of Dues) Rules, 1986 KARNATAKA PANCHAYAT RAJ (PROCEDURE FOR RECOVERY OF DUES OF ZILLA PANCHAYAT AND TALUK PANCHAYAT) RULES, 1994 Whereas the draft of the Karnataka Panchayat Raj (Procedure for Recovery of dues of Zilla and Taluk Panchayat) Rules, 1994 in Notification No. RDP 960 ZPS 94, dated 20th September, 1994 was published in the Part IV, Section 2-C(i) of the Karnataka Gazette, Extraordinary, dated 20th September, 1994 as required by 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 30 days of its publication in the Official Gazette. And, whereas, the said Gazette was made available to the public on 20th September, 1994. And, whereas, no objection and suggestion have been received by the State Government in respect of the said draft. Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 265 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 (Procedure for Recovery of Dues of Zilla Panchayat and Taluk Panchayat) Rules, 1994. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires. (1) "Act" means the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993); (2) "Form" means a form appended to these rules; (3) "Section" means a Section of the Act. 3. Notice of demand :- The Notice of demand under sub-section (1) of Section 265 , shall be in Form I. 4. Distraint Warrant :- Distraint Warrant under sub-section (3) of Section 265 , shall be in Form II. 5. Repeal of the Karnataka Zilla Parishads (Procedure for Recovery of Dues) Rules, 1986 :- The Karnataka Zilla Parishads (Procedure for Recovery of Dues) Rules, 1986 are hereby repealed.