Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PANCHAYAT RAJ (RESERVATION OF OFFICES OF ADHYAKSHA AND UPADHYAKSHA OF TALUKA PANCHAYATS) RULES, 1995 CONTENTS 1. Title and commencement 2. Definitions 3. Reservation of Offices of Adhyaksha and Upadhyaksha 4. . KARNATAKA PANCHAYAT RAJ (RESERVATION OF OFFICES OF ADHYAKSHA AND UPADHYAKSHA OF TALUKA PANCHAYATS) RULES, 1995 Whereas the draft of the Karnataka Panchayat Raj (Reservation of offices of Adhyaksha and Upadhyaksha of Taluk Panchayat) Rules, 1995 was published in Notification No. RDP 469 of ZPS 94 in the Part IV, Section 2C(i) of the Karnataka Gazette, Extraordinary, dated 6-2-1995 as required by sub-section (1) of Section 311 of 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 10 days of its publication in the Official Gazette. And, whereas, the said Gazette was made available to the public on 6-2-1995. And, whereas, the objections or suggestions received by the State Government in respect of the said draft have been considered; Now, therefore, in exercise of the powers conferred by sub-section (2) of the Section 138 of the Karnataka Panchayat Raj Act (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 (Reservation of Offices of Adhyaksha and Upadhyaksha of Taluka Panchayats) Rules, 1995. (2) They shall come into force at once. 2. Definitions :- In these rules unless the context otherwise requires. (a) "Act" means the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) (b) "Section" means a section of the Act. 3. Reservation of Offices of Adhyaksha and Upadhyaksha :- (1) Reservation of Offices of Adhyaksha and Upadhyaksha of Taluk Panchayats in the State for different categories in accordance with sub-section (2) of S.138 of the Karnataka Panchyat Raj Act, 1993 shall be as specified in the table below: TABLE SI.No. Category Adhyaksha Upadhyaksha Total Women Total Women 1. Scheduled Castes 32 11 32 11 2. Scheduled Tribes 9 3 9 3 3. Backward Classes: (a) Category-A 46 15 46 15 (b) Category-B 12 4 12 4 4. Unreserved 76 26 76 26 Total 175 59 175 59 (2) The Offices of Adhyaksha and Upadhyaksha of Taluk Panchayats specified in the table to sub-rule (1) shall be allotted to the districts in accordance with the numbers indicated in the Annexure appended to these rules. (3) (a) The Offices of Adhyaksha of Taluka Panchayats reserved for Scheduled Tribes in the district shall be allotted by the 1[Government] to the Taluk Panchayats having the highest percentage of population belonging to the Scheduled Tribes with reference to the total population of the Taluk. The same procedure shall be followed by the 2[Government] for (b) The Offices of Adhyaksha and Upadhyaksha of Taluka Panchayats allotted to the district shall be reserved for the members belonging to the Scheduled Castes in the same manner as specified in clause (a) above: Provided that both the offices of Adhyaksha and Upadhyaksha in any Taluk Panchayat shall not be allotted in favour of the category of Scheduled Castes and Scheduled Tribes only: 3[Provided further that where the office of Adhyaksha or Upadhyaksha in any Taluk Panchayat was reserved for Scheduled Castes in the immediately preceding term, the said office shall not be reserved for Scheduled Tribes for the succeeding term and if the said office has been reserved for Scheduled Tribes, the same shall not be reserved for Scheduled Castes.] (c) The Offices of Adhyaksha and Upadhyaksha of Taluka Panchayats reserved for Backward Classes and those of unreserved category in the district shall be allotted by the 2[Government] taking into consideration such factors as the 5[Government] may deem fit. (d) The Offices of Adhyaksha and Upadhyaksha reserved for Women in each category referred to in sub-rule (2) shall be allotted by the 6[Government] to the Taluka Panchayats taking into consideration such factors as the 7 [Government] may deem fit: Provided that both the Offices of Adhyaksha and Upadhyaksha in any Taluka Panchayat shall not be reserved for Women. 1. Substituted for the word "State Election Commission" by Notification No. RDP 191 TPS 2000(2), dated 16-6-2000, w.e.f. 16- 6-2000 2. Substituted for the word "State Election Commission" by Notification No. RDP 191 TPS 2000(2), dated 16-6-2000, w.e.f. 16- 6-2000 3. Second proviso inserted by Notification No. RDP 191 TPS 2000(2), dated 16-6-2000, w.e.f. 16-6-2000 5. Substituted for the word "State Election Commission" by Notification No. RDP 191 TPS 2000(2), dated 16-6-2000, w.e.f. 16- 6-2000 6. Substituted for the word "State Election Commission" by Notification No. RDP 191 TPS 2000(2), dated 16-6-2000, w.e.f. 16- 6-2000 7. Substituted for the word "State Election Commission" by Notification No. RDP 191 TPS 2000(2), dated 16-6-2000, w.e.f. 16- 6-2000 4. . :-