[Cites 0, Cited by 0]
[Entire Act]
State of Gujarat - Section
Section 39 in Gujarat District Planning Committees Rules, 2016
39. Forwarding of the Draft Development Plan.
- As soon as may be within one month from the date hen the Committee adopts the Draft Development Plan for the district or within such date as the State Government may, by order specify, the Chairperson shall forward such Development Plan to the State Government.Form I[See rule 7(4)]List of Voters............................ District Planning Committee...........................Constituency| Sr. No. | Name of Candidate | Sex | Age | Period of Tenure* | Identity Card No. |
| 1 | 2 | 3 | 4 | 5 | 6 |
| 1 | |||||
| 2 | |||||
| 3 | |||||
| 4 |
| Date ...................................... | (Signature of proposer) |
| Sr.No. | Name of Candidate | Name of father / mother / husband of candidate | Address of Candidate |
| (1) | (2) | (3) | (4) |
| 1 | |||
| 2 | |||
| 3 | |||
| 4 |
| Serial No. | Name of Candidate | Address of Candidates |
| (1) | (2) | (3) |
| 1. | ||
| 2. | ||
| 3. | ||
| 4. |
| Sr. No. | Name of the elected candidate/candidates |
| 1 | |
| 2 | |
| 3 |
| Sr. No. | Name of Candidate | Sex | Votes obtained |
| (1) | (2) | (3) | (4) |
| 1. | |||
| 2. | |||
| 3. | |||
| 4. |
| Sr No. | Name of the elected Candidate |
| (1) | (2) |
| 1 | |
| 2 | |
| 3 | |
| 4 |