Section 20 in The Goa Panchayat Raj (Election of Members of Standing Committees) Rules, 1999
20.
/DP/GPC/97-98. - Whereas the draft of the Goa Panchayat Raj (Co-option of members of Standing Committees) 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) at pages 838 to 842 of the Official Gazette, Series I No. 45, dated 5-2-1998, under Notification No. 20/DP/GPC/97-98 dated 15-12-1997 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 5-2-1998;And whereas no objections or suggestions have been received from the public on the said draft rules.Now, therefore, in exercise of the powers conferred by section 240 of the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994) the Government of Goa hereby makes the following rules, namely:-Chapter - I Preliminary
