GOA PANCHAYAT RAJ (REMOVAL OF MEMBER BY PRESCRIBED AUTHORITY) RULES, 1999

PREAMBLE

Whereas the draft of the Goa Panchayat Raj (Removal of members by prescribed authority) Rules, 1999 was published as required by sub-section (1) of section 240 of the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994), in the Official Gazette, Series I No. 28 dated 7-10-1999 under Notification No. 44/DP/PAN/RM/1999 dated 30-9-1999 of the Department of Panchayat Raj and Community Development, inviting objections and suggestions from all persons likely to be affected thereby before the expiry of fifteen days from the date of publication of the said Notification in the Official Gazette;

And Whereas the said Gazette was made available to the public on 7-10-1999;

And Whereas no objections and suggestions have been received from the public on the said draft by the Government.

Now, Therefore, in exercise of the powers conferred by section 131, read with sub-section (1) of section 240 of the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994), the Government of Goa hereby makes the following rules, namely:

Rule - 1. Short title and commencement.

(1)     These rules may be called the Goa Panchayat Raj (Removal of member by prescribed authority) Rules, 1999.

(2)     They shall come into force at once.

Rule - 2. Definitions.

In these rules, unless the context otherwise requires,

(a)      "Act" means the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994);

(b)      "Member" means a member of the Zilla Panchayat;

(c)      "State Election Commissioner" means the State Election Commissioner appointed under section 237 of the Act;

(d)      Words and expressions used and not defined under these rules shall have the same meaning as assigned to them under the Act;

Rule - 3. Removal of member by the prescribed authority.

The State Election Commissioner shall be the prescribed authority for the removal of a member under section 131 of the Act.