Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PANCHAYAT RAJ (RESERVATION OF SEATS IN GRAMA PANCHAYATS BY ROTATION) RULES, 1998 CONTENTS 1. Title and commencement 2. Definitions 3. Rotation of seats in Grama Panchayat KARNATAKA PANCHAYAT RAJ (RESERVATION OF SEATS IN GRAMA PANCHAYATS BY ROTATION) RULES, 1998 The draft of the following rules, which the Government of Karnataka proposes to make in exercise of the powers conferred by sub-sections (2), (3) and (4) of Section 5 read with Section 311 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) in Notification No. RDP 28 GPS 98, dated 26th August, 1998 was published in Part IV, Section 2-C(i) of the Karnataka Gazette, dated 26th August, 1998 as required by sub-sections (1) of Section 311 of the said Act inviting objections and suggestions from persons likely to be affected there within a period of thirty days from the date of its publication in the Official Gazette. Whereas, the said Gazette was made available to the public on 26th August, 1998. And whereas, the objections and suggestions received with regard to the said proposal have been considered by the State Government. Now therefore, in exercise of the powers conferred by sub-sections (2), (3) and (4) of Section 5 read with Section 311 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993), 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 seats in Grama Panchayats by Rotation) Rules, 1998. (2) They shall come into force from the date of their publication in the Official Gazette. 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. Rotation of seats in Grama Panchayat :- (1) The seats reserved for Scheduled Tribes in the Grama Panchayat shall subject to the general or special order of the State Election Commission be allotted by rotation by the Deputy Commissioner to the constituencies having the highest percentage of population belonging to the Scheduled Tribes with reference to the total population of the Panchayat area. (2) The seats reserved for Scheduled Castes in Grama Panchayats shall be allotted by rotation for the members belonging to the Scheduled Castes in the same manner as specified in sub-rule (1) above, (3) The seats in Grama Panchayat reserved for Backward Classes and those of unreserved category shall subject to the general or special order of the State Election Commission be allotted by rotation by the Deputy Commissioner taking into consideration such factors as the Deputy Commissioner may deem fit, (4) The seats reserved for women in each category referred to in sub-rules (1), (2) and (3) shall subject to the general or special order of the State Election Commission be allotted by rotation by the Deputy Commissioner taking into consideration such factors as the Deputy Commissioner may deem fit. Provided that where a seat in a constituency of the Grama Panchayat was allotted to a category referred to in sub-rules (1), (2) or (3) or for a woman during the previous term, the Deputy Commissioner shall not as far as possible allot a seat in that constituency to the same category or for a woman in the succeeding term.