Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PANCHAYAT RAJ (RESERVATION OF SEATS IN TALUK PANCHAYATS AND ZILLA PANCHAYATS BY ROTATION) RULES, 1998 CONTENTS 1. Title and commencement 2. Definitions 3. Reservation of seats in Taluk Panchayats and Zilla Panchayats by rotation KARNATAKA PANCHAYAT RAJ (RESERVATION OF SEATS IN TALUK PANCHAYATS AND ZILLA PANCHAYATS BY ROTATION) RULES, 1998 Whereas, the draft of the Karnataka Panchayat Raj (Reservation of seats in Taluk Panchayats and Zilla Panchayats by rotation) Rules, 1998 was published in Notification No. RDP 149 ZPS 98 in the Part IV, Section 2-C(I) of the Karnataka Gazette Extraordinary dated 21-8-1998 as required by sub-sections (1) of Section 311 of Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) in Notification No. RDP 149 ZPS 98, dated 21-8-1998 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 21-8-1998. And whereas, no objections or suggestions have been received by the State Government in respect of the said draft. Now therefore, in exercise of the powers conferred by sub- sections (1) to (3) of Section 123 and Section 162 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 seats in Taluk Panchayats and Zilla 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. Reservation of seats in Taluk Panchayats and Zilla Panchayats by rotation :- 1[(1) (a) Out of the seats reserved for the persons belonging to the Scheduled Tribes in a Zilla Panchayat the State Government snail allot by rotation one seat each to the Taluks to the District giving precedence to the taluks having larger population of Scheduled Tribes: Provided that where the number of seats reserved for the persons belonging to the Scheduled Tribes exceeds the number of taluks in the district, the seats remaining after allocation under this clause shall again be allotted to taluks giving precedence to those having larger population of Scheduled Tribes: Provided further that while allotting such seats to the constituencies within a taluk precedence shall be given to the constituencies having larger population of Scheduled Tribes. (b) The seats reserved for persons belonging to the Scheduled Tribes in a Taluk Panchayat shall be allotted by tne Deputy Commissioner by rotation to the constituencies having the highest percentage of population with reference to the population of the taluk, in which seats have not been allotted to them in the previous term.] (2) The seats reserved for Scheduled Castes in Taluk Panchayats and Zilla Panchayats shall be allotted by rotation 2[x x x x x] to the members belonging to the Scheduled Castes in the same manner as specified in sub-rule (1) above. (3) The seats in Taluk Panchayats and Zilla Panchayats reserved for Backward Classes 3[x x x x x] shall be allotted by rotation by the 4[Deputy Commissioner in the case of Taluk Panchayats and the Government in the case of Zilla Panchayats] taking into consideration such factors as the 5[Deputy Commissioner in the case of Taluk Panchayats and the Government in the case of Zilla Panchayats] may deem fit. (4) The seats reserved for women in each category referred to in sub- rules (1), (2) and (3) shall be allotted by rotation by the 6[Deputy Commissioner in the case of Taluk Panchayats and the Government in the case of Zilla Panchayatsj to the constituencies taking into consideration such factors as the 7 [Deputy Commissioner in the case of Taluk Panchayats and the Government in the case of Zilla Panchayats] may deem fit. Provided that where a seat in a constituency of the Taluk Panchayat or Zilla Panchayat was allotted to a category referred to in sub- rules (1), (2) or (3) or for a women during the previous term, the [Deputy Commissioner in the case of Taluk Panchayats and the Government in the case of Zilla Panchayats] shall not as far as possible allot a seat in that constituency to the same category or for a woman in the succeeding term. 1. Sub-rule (1) substituted by Notification No. RDP 133 ZPS 2000, dated 26-4-2000 and shall be deemed to have come into force w.e.f. 3-4-2000 2. The words "by the State Election Commission" omitted by Notification No. RDP 133 ZPS 2000, dated 26-4-2000 and shall be deemed to have come into force w.e.f. 3-4-2000 3. The words "and those of unreserved category' omitted by Notification No. RDP 133 ZPS 2000, dated 26-4-2000 and shall be deemed to have come into force w.e.f. 3-4-2000 4. Substituted for the words "State Election Commission" by Notification No. RDP 133 ZPS 2000, dated 26-4-2000 and shall be deemed to have come into force w.e.f. 3-4-2000 5. Substituted for the words "State Election Commission" by Notification No. RDP 133 ZPS 2000, dated 26-4-2000 and shall be deemed to have come into force w.e.f. 3-4-2000 6. Substituted for the words "State Election Commission" by Notification No. RDP 133 ZPS 2000, dated 26-4-2000 and shall be deemed to have come into force w.e.f. 3-4-2000 7. Substituted for the words "State Election Commission" by Notification No. RDP 133 ZPS 2000, dated 26-4-2000 and shall be deemed to have come into force w.e.f. 3-4-2000