Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Panchayats Services (Reservation and Posts for Women) Rules, 1997 CONTENTS 1. Short title, commencement and application 2. Reservation of posts for women Panchayats Services (Reservation and Posts for Women) Rules, 1997 In exercise of the powers conferred by Sec. 227 read with Sec. 274 of the Gujarat Panchayats Act, 1993 (Guj. 18 of 1993) the Government of Gujarat hereby makes the following rules, namely : 1. Short title, commencement and application :- (1) These rules may be called the Gujarat Panchayats Services (Reservation and Posts for Women) Rules, 1997. (2) They shall come into force at once. (3) They shall apply to the filling up of posts by direct recruitment. 2. Reservation of posts for women :- Notwithstanding anything contained in any rules or orders relating to recruitment to panchayat service or in connection with the affairs of Panchayats. (a) there shall be reserved in favour of women belonging to the Scheduled Castes thirty percent of the posts reserved in favour of such Castes; (b) there shall be reserved in favour of women belonging to the Scheduled Tribes thirty percent of the posts reserved in favour of such Tribes; (c) there shall be reserved in favour of women belonging to the Socially and Educationally Backward Classes thirty percent of the posts reserved in favour of such Classes; and (d) there shall be reserved in favour of women thirty percent of the posts not being posts reserved in favour of the Scheduled Castes, Scheduled Tribes and Socially and Educationally Backward Classes. Explanation. For the purposes of these rules: (a) "Scheduled Castes" means such castes, races or tribes or parts of groups within such castes, races or tribes as are deemed to be Scheduled Castes in relation to the State of Gujarat under Article 341 of the Constitution of India. (b) "Scheduled Tribes" means such tribes or tribal communities or parts of or groups within such tribes committees as are deemed to be Scheduled Tribes in relation to the State of Gujarat under Art. 342 of the Constitution. (c) "Socially and Educationally Backward Class" means such castes, classes or groups as are determined by the State Government as Socially and Educationally Backward Class under Government Recollection, Labour Social Welfare and Tribal Development Department No. BCR-10734-H, dated the 1st April, 1978, as amended from time to time.