e : = E¥trsNo. 11 REGISTERED No. G/GNiy2 be Gufarat ¢ Sobernment Gasette EXTRAORDINARY *UBLISHE ]'-.—'_—"—'——-—_..____FM UTHORITY IUH-LIS}I‘:D ; e wmmummlmifl%mfl. it ARCH 29, 2008/CA “L_k\mzm 9, 1930 R e e o arate paging is given to this Part in orde i TR ~rert MW'——-—-“— e S -u-nm..“_“im‘“i'm""‘h‘ml__"--_""a-"*"fll--um,..'_"“"““"" r th’nt‘it_:w-;xy.».-.h_e: filed as 3 Separate Compilation i AR Bt 250: , Acty'ol the Gujppat Legislatipe F_-L,i'l»;,i Qrdinauges ‘w_-.. . o And Repulitions myy ¢Dy the Gove remulga (e fnor, - : M, D, vy ag, - Seeretary (o (he Government of Cujarag, -egislative angd P&u_*l-i;t-nwn_tar)r Affairs Reparimen, . - GUIARAT ACTNO, 1 (०6 2008] (First Published, fier " the "Gujarat Governmen; Guz having received the “4s5ent of the Goverpyr iy, elte”, on'the 29 Marel, 2008], i : AN ACT 1o provide for thie constitution of (e Diswiet Plunni ng Commiltens at the distrig; level for consolidation of e Plang Prgpared by (he Penchayarg and the Mum‘c"jjmh‘m‘e‘s iy the' disiriel anel Preparation of w : draft development plan for the district as a whole., . It is hereby enacted in the Fifty-ninth Year 01 0८ पा: of Indig as follows; — ; i BRI ‘ 1 (1) This Act may be fifllib‘d--‘I'-ht..*"’"G‘i.‘;j;'_;"'a";"-g,‘; District Plunming. ' Short B kg Commiitses -A"at. 2008, - . | : cao” md L @ & extends (0 the whele of the State of Giijarac 'ex'ccp कान: बा, (19 9... पेड) पाई Provisions of tli Bc}.m'ba_y pmv','n..c__,:az]..-fi,-Ilt,m-,-p_a! छा) पंत ' है री, 1949 बे! 9, ; M 00 न 11.
11-28 GUIARAT GOVERNMENT GAZIETTE एज, 29-3-2008 [BART IV, (1o shull aome it faree on sueh date कक | 02 Stat Covermmens may, by notification in the Official Gazeite, appoint Definitions. 2, In this. Act, unless the ¢ontaxt etherwise requires, - (४) "Commiltee" means a District Planning Commilice constituted 5 LTy ds o o under sub-seetion (1) of section 3 . o i ही "Distriet Colledtor ineludes-an Additional District Celleator, ' } . oruny other oflicur appointed by 1he Sl Gieverament (o न ' इक discharge all or any of the furietions af the D'strict. Colleoto _ है / under this Aet; St bt R s (४) ‘Distsict Panchayat” means a-Disuiet Panchuyat as defined in o ' clause (7) of section 2'of the Gujarat Panchayats Act, 1993 © Guj, 18 of ma.é.i‘" (d) Municipality" means a municipality as definud in elause (14) g t al” seetion 2 of the Gujurat Municipalities Acl, 1963 , हि, तब को रिक्त : (¢) populatien" means the population as asceriipd at the last ‘ e Xe preceding: census of which the relevant पाए have been o ,J.S“ published a | (N "preseribed” meuns preseribed by rules; (8) "rural arca" means an wrea withina Tajuka, | i 24 Explgnation. — "Tgluka" means 4 tlika as defined in cluuse (25) of seotion 2 of (he Guji. -« Panchayats, Act,' Guj. 18 °f-‘-99@3"-' 1293 i | । b (h) "urban area" means an areaswithin o -IV“I_-"'.u'_;'n‘_gug",n,"'Jiiy:'; ) जरा ४ 8, (1) The. State C:"o.ver-nm_enl‘ shall, by notification m‘ the Qfficial | Commliiee (डाल, constiute u District Plunning Commitiee in cach distriet consisting of such number of persons not less than thirty and not more than fo may determine rty as it (2) The District Flanning Committee shall consist of following members, namelys- < ” i - b K 1, जग: () the Chairperson of the committeé 19 be nominated vy the State Government =
s ' RART V] CUARNT GOVERMM N ( AL BN ) 10९ : ' (i1) the President of the Digiriet Panehayat, who shall e thy Viges | ) Chinivpeeson; ही । (1). फीए 1औ81घ४1 (७1600) ho shall be the Co-Vige. hairperson ‘ (iv) | the District Development Office, . , \/(_v) the Digtrigy Plunping लि (एड, awho shullbe अं of the C‘-ammumh‘:_fi,‘,}, F10c . At hiheaise (v PUISON“ R porsang, s detarniine, byt nl.llx:rla't.wul‘ll‘unt.'ul_, हे, ol hving speeial &'nuwl‘udfgu inthe fields of Leonamics, plinning, finunee, ugma_'figm'n-gornd‘m-mw-i,-hu.hon' ' वा) (७) such पॉप डा" of members ag determined by (hye State (iLW'HI]IflUIN. 0 be gluiie DLy and from B e gleged members 6 the Bisior Pancliayat; and ; ' छ़ारूतं' - sl mimber g Nnhers gy delgrmingd by the $ute B ' - Govemment, (o be elected by and from ameng-t (e ¢lected members of the M..u_mu;p_uhwm within the Diswi | — ¥ Pravided thay not less than lowrlifihs of the Wl number of the members of the Commitee shall be cleeted by and from amongst the ¢legleg mambers of the Dlsum_'l;.g’m'm_huyat and of the Municipalitios inf (e District in Proportion (o thewatic between the Ropulation of the ryrg) areas and of the: lu%‘w--r;nw's Wiethe igtrio (3) (i) Phe members of the Hoysg पा केलफाडिय एक, members of the (10009 Leyislutive Assembly elected fimufiu%‘_- sonstitueney in (he District or 4 part thercol shall be perméiient Tyt 11७05 10 .(0८ सपा Planning * v o 5wk Do TR U Commilleg - A =% i - Loy ६ SR S D पं) such ofliges or offigers . of theSiule Clovernment Qr of any slatuory हि Carporation oy Authonity hitvipng K‘uh\vfudgu in th Geanomics, pJanmng engiueering, finance or admiinistration 48 decided by the State Government, shall be the permaneni invites Committge, ं के £ ¢ lield ol'e $.1o the Dig(rict Planning
TPl CLIARAT SOVERNMINT GAZIEPTR 1, 293 IPAKT Ty Blggrion, 4, () The Disgrig Collubtor whll speline w4 snarvigg o) ं worky i kRO with- e glewtion Ol sy W thy ~Commilted inthe manner g may be pregorihed, () The Diswrict Collsctor sidil appoint o Retuning Offioer and vy many Assistunt 1,{n‘tu.r'_m'}"1's हि 4s muy b neeessary for conducting the ¢lection of members (o the Conymi (ढ़, (रे). he powers and fb{n@tf‘@fl-._-8'0'”?,1"*"-@ Retuming Officer and the ; Assistant Rc,t_uming" Offigers shall be such 4 nay’ be Rreseribed, i ' W ,Whh.'.ere‘ any dispute ar-"i"sves‘ i'-esfl-rd.‘_i_"g-,_a,.-“-.?.‘ ¢lection held under this Aet, dny person ‘en_'til"tlcd._ fo, ४018 Al sueh election पाक, WthIN thirty daye 4fier e dute ofhe declpsation ofth resuli | ७1 sueh t-,'lun-”lfil.'-fln-. file a Petitian, ealling in: quiestion sych clection, before i Elegtion Commissioner of e Statu having - P gt B o tighes ) 2 ! Rt | Juidiction, wng (he devision of (e Llugtion Commisyiongy shall be linul.and shall not be called in question in a0y courl., i £ N%-_mwirhsta‘n’d_‘ilig anything to the Gontrary containéd in (hig Act orinany other law for the time being in loree, nocivil ceurt of law shall have J um‘sfd;‘c;ja_r-,,t.t',n._u‘,aa,tert.‘a,ih any'petition calling in | Question the u"a‘g‘idf_vy“,"o_f a‘n-__y.' election held: under this Act, _"‘erm,'d'or"anwt—' S 0 P Wi of office of the members of the Commiyges Other and other Lot ik e conditions of than ex-officio, shall b five yipug, - - br I Mmembers of Ui B Committee, et s ol (el gk LB Feg L0 ful ! ; (@) A member ofa C!am-m-mc..'e,twh_@;-.i‘s.mnwfi-%‘e'r'o‘Fa'°°D_'ist.r-ic_-r रिहा, । 9 Municipality, the House of the People, the Legislative Assembly. of the State shall cease (o be & member of the Commirtee if he ceasesitp e o JJ member of the respective Digtrioy Panchuyyt, Municipulity, e House of the Peaple or the Legislarive Assembly of the Sidje, ' ——— (3) The -gther terms and cenditions ar the niemhbers of (he Co_m'mitteq shall be such uy may b preseribud,, ‘
PART 1V] . GUIARAT GOV ERNMUENT GAZIZITIL KN, 29-3.200% G (|) The Chuirperson Y whany G, vesign L उपर by welilng o the Stwle Government and on कफ] restgnation being weoepted the Chairperson shall be deemed 1o have vacated his ollice (ii) The Vice~Chairperson or & member of the Commitiee may, ot uny tume, vesign his office by writing to the Chairperson and, on such resignation being. acoepted, the Vice-Chairperson or, as the case may be, the member shall'be deemed 16 have vacated his of‘l‘lc‘c. 7. Any viwaney oceurring by reason ol death, resignation or otherwise of ना elected member ol 4 Committes shall be (illed by eleciion of another member in the manner ag may be preseribeg, - 8, The State Government shall provide 1o the Commitiee such sum as it may think fit for the purpose of carrying out the [unctions by the Commiitee under this Act 4 % place us'the Chairperson may think fit and shall obscrve such rules of procedure in regard to the transuction of business af it preseribed by rules: The Committee shall meet on sy h date, at sucll time and $ meetings as miry be Provided that the Chairperson when required by @ posidesin: Writing by at least oneethird ot the members of (he Ct)n‘ll“lLlp“y:,,_»'hgllaa,@ai:-L.t‘a;-:m-'-c.umf within one month from the dae of receipt of the notice . e orel GO0t SELE ¢ दिख i (2) Minimum of ten members shall -form थे quorim :j‘gl 4 megting of the Committee: - (LT N L e 19Tty Provided that no quorum shafl_sbe-_m'eessary for an adjourned meeting . LTIV L ; . RTS8 . J £ (3) The Secretary of the Committee shall maintain records ana the proceedings of the meetngs of the Committee an the Committee may decide d-shall take such actions ag IV’EXv I )‘2 N (\L,‘ . K Mg o 11111 वि &} Villlug 01) 05901 vacuney In place of an elected member of Commitiee, Grant to Committee, Procedure, records to be regulated by Committee
11:6 Powers and . funcrions of Comimlitee, 10, GUIARAT GOVERNMENT GAZETTE EX,, 29-3.2008 (1)« The Commjyee Shall— : " (a) "censolidatc 'rhc'l plans prepared_ by the Pan.chay_ats and ' the Municipalities ir the d'istric_t. and i ! (b) prepaie a dra_tt'.deve'l._oprment ‘pl_'a'nw_ri'o“r the disln'__c,L.as a i bl ' | s i sl | (2) T"'.hc."(i'om‘nu‘tte’e’ आधा), in p"r,ep_.a__rin‘g".th_e .d'_.r--afi .d,é_‘velop,m_an_._t plan under elyuge (b) of sub-sccii.o'n‘_( 1)y नल (8) have regard 1o — किन! matters of common interest “between' the Panchayats and the-"‘Mu"m'c'ip““a‘”h't'fe.a.‘ including s'patia"l planning, sharing of water ind other physical apg natural rcson‘lr‘c«&-s; the ‘integrated _dr.e,*vclopmu:'u of J'I,-I.Ir'k]h‘h'm;tm-‘-c.-',' un_.d : उपाए !द] ००8१४ 1101] (0: extent gng ype of available resourges, whether financial or oth_urw-lisc; (b) . consuit sueh institutions and or-gznn_i's_a,lj._o.:m__',:ts the State ‘ Government may, by order, Spec ‘i'l;-y"é,l ' [PART IV’ (3) Ihe Stulc-Gw,c:‘mm;‘n,n may, by aider, ugsi S0 10 the Cormmittes sueh other fungtions rgiating io distriet },:'Jan,_m'w,r.; ¥ A (%) TheState Govemment may constitute Sub-Committes aymay be deemed necessary for carrying out the. PUposes of this A in the manner ag mg ¥ be prescribed. ?l (5) The C'hair_pe'r_son of 2 Committee shall . forwer | he draft development plan, as fecommended by sycl Conin.ittee, to the . State Government in the manner g5 may be prescribed,
s e B s Ui e b Bt g s I या - Wi R Rh bR b ! A2 ) की ! - - PART V] GUJARAT COVERNMENT GAZETTE EX,. 29-3-2008 Hr , 11. . (1) का Stlate (J'UVUI'RIHC;H may, by notification fu the Qfficial Power of State ! . Government . Guzette, muke rules for carrying out the purposes of this Act. 1o ‘ make rules, 2) In particular and without p',rejudic_e 1o the generglity of फीड ~ foregoing power, such rules may provide for-all or any of the matiers, which under any p‘“_rovision of this Act,are x'«.*"c.‘uu'x-"q,-cl 10 - be preseribed or o be provided for by rules, ‘ (2) Al rules made under ths section shall be laid for not less than, thirty days before the $iate Legisluture as soon us possible after they gre made and shall be subject to reseission by the State Legisluture or 1o such modifieation a5 (he State Legislature may ‘makc. dun"n'g the session in’ which They e 80 laid or the session’ _im;m‘éd_ fately following. (4) Any rescission or modilicution s0 mude by e State : Legisloture shall be published in the Officiul Gazett . and shall / thereupon take effect, T 2. (B If any‘difficulty arises in giving' effeot to the provisions of this r"cfimwguvr 19 0, 16 5,816 Government may, by order published in the Qfficias Guzetre, dilfleultles. make such pr‘ovisio,ns not inconsistent with the pro'vis'ions of this Act, as appears it Lo be necessary or cxp'u."di'cnl for removing the g-lil'fiuulty ; S Provided that no order under sub-section (1) shall be made 81०1. the cx_p\h'-y of twa years {rom the date of commencement 00018 शी, :. \ (2) Every order made under this section shall be laid, us soon as may be aller it is made, before the Stute Legislature, / ey GOVERNMENT CENTRAL PRESS, GANDIINAGALL