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KARNATAKA PANCHAYAT RAJ (GRANT OF COPIES OF RECORDS) RULES, 1994

KARNATAKA PANCHAYAT RAJ (GRANT OF COPIES OF RECORDS) RULES, 1994

KARNATAKA PANCHAYAT RAJ (GRANT OF COPIES OF RECORDS) RULES, 1994

 

PREAMBLE

Whereas the draft of the Karnataka Zilla Panchayat (Grant of copies of Record) Rides, 1993 in Notification No. RDP 937 ZPS 94, dated 30-9-1994 was published in the Part IV, Section 2C(i) of the Karnataka Gazette, Extraordinary, dated 30-9-1994 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 30 days of its publication in the Official Gazette.

And, whereas, the said Gazette was made available to the public on 30-9-1994.

And, whereas, no objection or suggestion have been received by the State Government in respect of the said draft.

Now, therefore, in exercise of the powers conferred by Section 311 of the Karnataka Zilla Panchayat Act (Karnataka Act 14 of 1993) The Government of Karnataka hereby make the following rules, namely:--

Rule - 1. Title and commencement.

(1)     These rules may be called the Karnataka Panchayat Raj (Grant of Copies of Records) Rules, 1994.

(2)     They shall come into force at once.

Rule - 2. Application for a copy at record.

A person requiring a copy of any record or proceedings of a Zilla Panchayat or Taluk Panchayat or Grama Panchayat shall present an application giving his full name and address and as accurate a description as possible of the record or proceedings of which he wants to copy.

Rule - 3. Authenticated copies of record or proceedings.

(1)     An authenticated copy of any record or proceedings of the Zilla Panchayat or Taluk Panchayat or Grama Panchayats as the case may be shall be granted on payment of the charges specified in Rule 4.

(2)     The applicant shall be informed by the Chief Executive Officer of the Zilla Panchayat or such other officer authorised by him the Executive Officer of the Taluk Panchayat or the Secretary of the Grama Panchayat, as the case may be, of the date on which the copy will be ready for delivery.

(3)     The Chief Executive Officer of the Zilla Panchayat or such other officer authorised by him or the Executive. Officer of the Taluk Panchayat or the Secretary of the Grama Panchayat as the case may be shall immediately arrange for the preparation of the copy and have it ready on the date specified under sub-rule (2). The Chief Executive Officer or the officer authorised by him or the Executive Officer of the Taluk Panchayat or the Secretary of the Grama Panchayat, as the case may be shall after the copy is compared with the original, authenticate it by signing the same in token of correctness and affixing thereto the seal of the Zilla Panchayat or the Taluk Panchayat or the Grama Panchayat, as the case may be.

Rule - 4. Charges.

The following charges shall be payable in cash for the grant of certified copy of any record or proceedings, namely:--

(a)

For every 25 words or fraction of 25 words

20 paise

(b)

in case the original is in tabular form

Twice the rate specified in clause (a)

(c)

For examining or comparing 100 words or a fraction of 100 words

20 paise

(d)

For every sheet or page used in making the copy

10 paise.

Note: (1) If figures are copied, five figures shall be counted as equivalent to one word.

Note: (2) When maps or plans are copied, a reasonable fee shall be fixed in consultation with any engineer working in the Zilla Panchayat or Taluk Panchayat.

Rule - 5. Refusal of grant copy,

(1)     The Chief Executive Officer of the Zilla Panchayat or such other officer authorised by him or the Executive Officer of the Taluk Panchayat or the Secretary of the Grama Panchayat may, if he considers that grant of a copy of any record or proceedings is objectionable, reject the application stating briefly the reasons therefor. He shall not so reject except with the previous approval of Adhyaksha of the Zilla Panchayat or the Taluk Panchayat or the Grama Panchayat as the case may be.

(2)     The charges paid for copying shall be refunded if the copy of any record or proceedings is not granted.

Rule - 6. Receipts.

A receipt shall be granted to every applicant acknowledging the receipt of the changes under Rule 4.

Rule - 7. Repeal and Savings.

The Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats (Grant of copies of Records) Rules, 1985 are hereby repealed:

Provided that the repeal shall not affect the previous operation of the rules or anything duly done or any action taken there under.