Whereas, the draft of the
Karnataka Panchayat Raj (Conduct of Election) (Amendment) Rules, 1998 was
published in Notification No. RDP 113 ZPS 98 in the Part IV, Section 2-C(ii) of
the Karnataka Gazette Extraordinary dated 2-11-1998 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 2-11-1998. 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-section (3) of Section 10 and Section 126 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) These rules may be called the Karnataka Panchayat Raj (Conduct of
Election) (Amendment) Rules, 1998. (2) They shall come into force at once. In Rule 5 of the Karnataka
Panchayat Raj (Conduct of Election) Rules, 1998.-- (a) in sub-rule (1) for the "words, figures and brackets
"Secretary of Grama Panchayat or the officer authorised under sub-section
(3) of Section 10 of the Act in the case of Grama Panchayat and the Executive
Officer or an officer authorised under sub-section (3) of Section 126 of the
Act in the case of Taluk Panchayat" the words "The concerned
Tahsildar" shall be substituted} (b) in sub-rule (2) for the words, figures and brackets "the Secretary
or the officer authorised under sub-section (3) of Section 10 in the case of
Grama Panchayat and Executive Officer or an officer authorised under
sub-section (3) of Section 126 in the case of Taluk Panchayat" the words
"The concerned Tahsildar" shall be substituted.KARNATAKA
PANCHAYAT RAJ (CONDUCT OF ELECTION) (AMENDMENT) RULES, 1998
PREAMBLE