Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PANCHAYAT RAJ (RESERVATION OF OFFICES OF ADHYAKSHA AND UPADHYAKSHA OF ZILLA PANCHAYAT) RULES, 1995 CONTENTS 1. Title and commencement 2. Definitions 3. Reservation of offices of Adhyaksha and Upadhyaksha 4. Rotation of Offices KARNATAKA PANCHAYAT RAJ (RESERVATION OF OFFICES OF ADHYAKSHA AND UPADHYAKSHA OF ZILLA PANCHAYAT) RULES, 1995 Whereas the draft of the Karnataka Panchayat Raj (Reservation of offices of Adhyaksha and Upadhyaksha of Zilla Panchayat) Rules, 1995 was published in Notification No. RDP 470 ZPS 94, in the Part IV, Section 2-C(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 Section 177 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 (Reservation of Offices of Adhyaksha and Upadhyaksha of Zilla Panchayat) 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[(1) Reservation of offices of Adhyaksha and Upadhyaksha of Zilla Panchayats in the State for different categories in accordance with sub-section (2) of S.177 OF THE Karnataka Panchayat Raj Act, 1993 shall be as specified in the table below: TABLE SI. No. Category Adhyaksha Upadhyaksha Total Women Total Women 1. Scheduled Castes 5 2 5 2 2. Scheduled Tribes 1 1 3. Backward Classes: (a) Category-A 7 2 7 2 (b) Category-B 2 1 2 1 4. Unreserved 12 4 12 4 Total 27 9 27 9 (2) (a) The Offices of Adhyaksha and Upadhyaksha reserved for Scheduled Tribes shall be allotted by the 2[Government] to the Zilla Panchayats having the highest percentage of population belonging to the Scheduled Tribes with reference to the total population of the district. The same procedure shall be followed by t h e 3[Government] for allotting Zilla Panchayats for the same number of offices of Upadhyaksha for members belonging to Scheduled Tribes but excluding the Zilla Panchayats in which the offices of Adhyaksha have been already allotted to them. (b) The Offices of Adhyaksha and Upadhyaksha of Zilla Panchayats in the State shall be allotted by the 4[Government] for 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 Zilla Panchayat shall not be allotted in favour of the category of Scheduled Castes and Scheduled Tribes only: 5[Provided further that where the' office of Adhyaksha or Upadhyaksha in any Zilla 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 hae been reserved for Scheduled Tribes, the same shall not be reserved for Scheduled Castes.] (c) The Offices of Adhyaksha and Upadhyaksha of Zilla Panchayats reserved for Backward Classes and those of Unreserved category shall be allotted by the 3[Government] taking into consideration such factors as the 7[Government] may deem fit. (d) The Office of Adhyaksha and Upadhyaksha reserved for Women in each category referred to in sub-rule (1) shall be allotted by the 8[Government] to the Zilla Panchayats taking into consideration such factors as the 9 [Government] may deem fit: Provided that both the offices of Adhyaksha and Upadhyaksha in any Zilla Panchayat shall not be reserved for Women. 1. Sub-rule (1) substituted by Notification No. RDP 369 ZPS 97, dated 5-3-1998 2. Substituted for the word "State Election Commission" by Notification No. RDP 191 ZPS 2000(1), dated 16-6-2000, w.e.f. 16- 6-2000 3. Substituted for the word "State Election Commission" by Notification No. RDP 191 ZPS 2000(1), dated 16-6-2000, w.e.f. 16- 6-2000 4. Substituted for the word "State Election Commission" by Notification No. RDP 191 ZPS 2000(1), dated 16-6-2000, w.e.f. 16- 6-2000 5. Second proviso inserted by Notification No. RDP 191 ZPS 2000(1), dated 16-6-2000, w.e.f. 16-6-2000 7. Substituted for the word "State Election Commission" by Notification No. RDP 191 ZPS 2000(1), dated 16-6-2000, w.e.f. 16- 6-2000 8. Substituted for the word "State Election Commission" by Notification No. RDP 191 ZPS 2000(1), dated 16-6-2000, w.e.f. 16- 6-2000 9. Substituted for the word "State Election Commission" by Notification No. RDP 191 ZPS 2000(1), dated 16-6-2000, w.e.f. 16- 6-2000 4. Rotation of Offices :- 1 [Subject to Rule 3, the offices of the Adhyaksha and Upadhyaksha of Zilla Panchayats in the State shall be rotated from term to term: Provided that the Office of Adhyaksha and Upadhyaksha of Zilla Panchayat reserved for a particular category or for woman shall not be allotted to the same category or woman in the succeeding term. 1. Rule 4 substituted by Notification No. RDP 282 ZPS 96, dated 9- 12-1996